M.Abdul Kadar vs K.Karuppusamy
2022 Latest Caselaw 6435 Mad

                                                                            Crl.A.SR.No.14039 of 2019
                                                                          and Crl.M.P.No.7616 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 29.03.2022

                                                  CORAM
                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                             Crl.A.SR.No.14039 of 2019
                                                       and
                                              Crl.M.P.No.7616 of 2019

                    M.Abdul Kadar                                                .. Appellant

                                                           Vs.
                    K.Karuppusamy                                                .. Respondent

                    Prayer in Crl.M.P.No.7616 of 2019: Criminal Miscellaneous Petition filed
                    under Section 5 of Limitation Act to condone the delay of 31 days in filing
                    the Criminal Appeal against the order passed in C.A.No.297 of 2017 by
                    the I Additional District and Sessions Judge, Coimbatore.

                    Prayer in Crl.A.SR.No.14039 of 2019: Criminal Appeal filed under Section
                    378 of Cr.P.C., praying to set aside the judgment passed in Crl.A.No.297
                    of 2017 by the learned First Additional District and Sessions Judge,
                    Coimbatore dated 25.10.2018 and to confirm the judgment passed by the
                    learned Judicial Magistrate, Sulur, in C.C.No.698 of 2017 dated
                    19.09.2017 by convicting and sentencing the respondent herein to undergo
                    one year simple imprisonment under Section 138 of Negotiable
                    Instruments Act and ordered to pay Rs.9,00,000/- in default to undergo
                    three months simple imprisonment.

                                    For Appellant       : Mr.E.K.Kumaresan

                                    For Respondent      : Sole respondent-deceased

                                                      JUDGMENT

https://www.mhc.tn.gov.in/judis Crl.A.SR.No.14039 of 2019 and Crl.M.P.No.7616 of 2019

Crl.M.P.No.7616 of 2019 is filed to condone the delay of 31 days in

filing an Appeal against the order passed in C.A.No.297 of 2017 by the

learned I Additional District and Sessions Judge, Coimbatore.

2. Today, when this Criminal Miscellaneous Petition came up for

hearing, the learned counsel appearing for the petitioner seeks permission

of this Court to withdraw this petition. He has also made an endorsement

in the petition to that effect.

3. In view of the submission and endorsement made by the learned

counsel for the petitioner, this Criminal Miscellaneous Petition is dismissed

as withdrawn. Consequently, the Criminal Appeal is rejected at the S.R.

stage itself.

                                                                                      29.03.2022

                    Internet        : Yes/No
                    Index           :Yes/No
                    rsi

                    To

https://www.mhc.tn.gov.in/judis Crl.A.SR.No.14039 of 2019 and Crl.M.P.No.7616 of 2019

1.The I Additional District and Sessions Judge, Coimbatore.

2.The Judicial Magistrate, Sulur.

https://www.mhc.tn.gov.in/judis Crl.A.SR.No.14039 of 2019 and Crl.M.P.No.7616 of 2019

R. PONGIAPPAN, J.

rsi

Crl.A.SR.No.14039 of 2019 and Crl.M.P.No.7616 of 2019

29.03.2022

https://www.mhc.tn.gov.in/judis