R.Jeganathan vs M.Xavier Vyanni Berdinant
2023 Latest Caselaw 2190 Mad

                                                                                 Crl.O.P.(MD)No.15731 of 2022



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 09.03.2023

                                                           CORAM:

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                               Crl.O.P.(MD)No.15731 of 2022
                                            in Crl.A.(MD) SR. No.26810 of 2022

                     R.Jeganathan                                       ... Petitioner/Petitioner

                                                                 vs.

                     1.M.Xavier Vyanni Berdinant

                     2.Nirmala Chellakili                               ... Respondents/Respondents

                     PRAYER : Criminal Original Petition filed under Section 378(3) Cr.P.C,
                     to grant special leave to the petitioner to file the above criminal appeal as
                     against the order of acquittal of the respondents vide the judgment made
                     in C.C.No.48 of 2021 by the Judicial Magistrate (Fast Track Court),
                     Srivilliputhur dated 26.05.2022.

                                              For Petitioner    : Mr.M.P.Senthil


                                                          ORDER

This criminal original petition has been filed seeking special leave

to file an appeal challenging the order of acquittal passed by the Judicial

Magistrate (Fast Track Court), Srivilliputhur in C.C.No.48 of 2021 dated

26.05.2022.

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

Crl.O.P.(MD)No.15731 of 2022

K.MURALI SHANKAR, J.

csm

2. The main contention of the petitioner is that the trial Court has

dismissed the complaint mainly on the ground that the signature found in

the cheque is different from the specimen signature.

3. Considering the above, leave is granted and the petition is

ordered accordingly. Registry is directed to take the appeal on file, if it is

otherwise in order.

09.03.2023

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

Crl.O.P.(MD)No.15731 of 2022 in Crl.A.(MD) SR. No.26810 of 2022

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