T.Raja vs R.Kannan
2023 Latest Caselaw 6355 Mad

                                                                                   Crl.A(MD)No.251 of 2013



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       Date : 15.06.2023

                                                           CORAM:

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                  Crl.A.(MD)No.251 of 2013

                     T.Raja                                    ... Appellant/Complainant

                                                                 vs.

                     R.Kannan                                  ... Respondent/Accused

                     PRAYER : This Criminal Appeal has been filed under Section 378(4)
                     Cr.P.C., to allow the Appeal by setting aside the judgment of acquittal
                     passed by the learned Judicial Magistrate Fast Track Court, Srivilliputtur,
                     made in S.T.C.No.14 of 2011, dated 04.08.2011.
                                              For Appellant     : Mr.M.Ashokkumar

                                              For Respondent     : Mr.P.Subberaj

                                                        JUDGMENT

This appeal has been filed to set aside the judgement of acquittal

passed by the learned Judicial Magistrate, Fast Track Court,

Srivilliputtur, made in S.T.C.No.14 of 2011, dated 04.08.2011.

2.The learned counsel for the appellant reported no instructions

from the appellant even for the past so many hearings. It is seen that the

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Crl.A(MD)No.251 of 2013

appellant has failed to instruct his counsel and also failed to appear

before this Court. It shows that the appellant has not interested to pursue

with the case, since the appeal is against the acquittal for the offence

under Section 138 of the Negotiable Instrument Act.

3.In view of the same, this Criminal Appeal stands dismissed for

default.

15.06.2023

dss

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

To

1.The Judicial Magistrate, Fast Track Court, Srivilliputtur.

2.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

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

Crl.A(MD)No.251 of 2013

G.K.ILANTHIRAIYAN , J.

dss

Crl.A.(MD)No.251 of 2013

15.06.2023

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