D.Parthasarathy vs P.Rajendran
2022 Latest Caselaw 16774 Mad

                                                                                Crl.A.No.1024 of 2022




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 20.10.2022

                                                   CORAM:

                                  THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                               Crl.A.No.1024 of 2022


                     D.Parthasarathy                                          ...Appellant
                                                         -Vs-


                     P.Rajendran                                              ...Respondent


                     Prayer: Criminal Appeal filed under Section 378(4) of Cr.P.C. to set aside
                     the judgment dated 01.07.2022 passed by the learned Judicial Magistrate,
                     Fast Track Court (Magisterial Level), Alandur, in C.C.No.168 of 2018,
                     punish the accused in accordance with law and award compensation to the
                     appellant/complainant equivalent to the cheque amount.



                                         For Appellant     : Mr.M.Selvam – No Appearance

                                                         *****




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                      Crl.A.No.1024 of 2022

                                                          JUDGMENT

The complainant has filed the present appeal against the judgment of

acquittal of the respondent from the offence under Section 138 of

Negotiable Instruments Act.

2 When the matter was listed on 21.09.2022, this Court ordered

fresh notice and also private notice and directed the appellant/complaint to

furnish the correct address of the respondent/accused and also directed to

file an Affidavit of Service before the next date of hearing.

3 Today i.e. 20.10.2022 when the matter is called for hearing, it

is seen that the Affidavit of Service has not been filed as ordered by this

court on 21.09.2022 and also there is no representation for the appellant.

Hence this criminal appeal is dismissed for default.

20.10.2022 Index : Yes/No Speaking Order/Non Speaking Order cgi

To The Judicial Magistrate, Fast Track Court (Magisterial Level), Alandur,

https://www.mhc.tn.gov.in/judis Crl.A.No.1024 of 2022

P.VELMURUGAN, J., cgi

Crl.A.No.1024 of 2022

20.10.2022

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