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Marconi vs Ponvendran
2023 Latest Caselaw 3934 Mad

Citation : 2023 Latest Caselaw 3934 Mad
Judgement Date : 6 April, 2023

Madras High Court
Marconi vs Ponvendran on 6 April, 2023
                                                                             CRL.A.(MD).No.119 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 06.04.2023

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                          CRL.A.(MD).No.119 of 2012

                     Marconi                                     ... Appellant/Complainant


                                                     Vs.


                     Ponvendran                                      ... Respondent/Accused



                     PRAYER : Criminal Appeal filed under Section 378(4) of Cr.P.C to call
                     for the records and set aside the Judgment of acquittal passed in
                     C.C.No.10 of 2008 on the file of the learned Judicial Magistrate No.I,
                     Sattur,      dated   01.02.2012       and     consequently       punish     the
                     respondent/accused      under     Section       138   of   the     Negotiable
                     Instruments Act.


                                   For Appellant             : No appearance
                                   For Respondent            : No appearance




                    1/3
https://www.mhc.tn.gov.in/judis
                                                                       CRL.A.(MD).No.119 of 2012


                                                 JUDGMENT

When the matter was taken up for hearing on

05.04.2023, there was no representation on behalf of the appellant,

thereby the matter was directed to be listed under the caption for

dismissal on 06.04.2023.

2. Even today (06.04.2023) when the matter is taken

up for hearing, there is no representation on behalf of the appellant

and the respondent, hence, this Criminal Appeal stands dismissed

for non prosecution.



                                                                      06.04.2023

                     NCC          : Yes/No
                     Index        : Yes/No
                     Internet     : Yes
                     ps



                     To


The Judicial Magistrate No.I, Sattur.

https://www.mhc.tn.gov.in/judis CRL.A.(MD).No.119 of 2012

G.K.ILANTHIRAIYAN, J.

ps

CRL.A.(MD).No.119 of 2012

06.04.2023

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

 
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