V.Rajendran vs M.Sivalingam
2023 Latest Caselaw 3166 Mad

                                                                                   Crl. A(MD) No.12 of 2010


                                   BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 24.03.2023


                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                   Crl. A(MD) No.12 of 2010


                     V.Rajendran                                                      ...Petitioner

                                                             Vs.


                     M.Sivalingam                                                  ...Respondent


                     PRAYER: The Criminal Appeal is filed under Section 378 of Cr.P.C to set aside
                     the judgment of the learned Judicial Magistrate No.III, Madurai District to set
                     aside the judgment of the learned Judicial Magistrate No.III Madurai District in
                     STC No.904 of 2004 dated 26.11.2008 and punish the respondent/accused in
                     accordance with law.


                                  For Appellant        : Mr.C.M.Arumugam
                                  For Respondent       : Mr.A.Jaya Ramachandran.


                                                         JUDGMENT

The present Criminal Appeal has been filed to set aside the judgment

of the learned Judicial Magistrate No.III Madurai District in STC No.904 of 2004

dated 26.11.2008 and punish the respondent/accused in accordance with law.

https://www.mhc.tn.gov.in/judis Crl. A(MD) No.12 of 2010

2. The learned counsel for the appellant would submit that he has

handed over the entire bundle to the appellant along with all papers and even

till today the appellant had failed to acknowledge the same and he has not

engaged any counsel to represent on his behalf, it shows that the appellant has

no interest to pursue with the case, since the appeal is against the acquittal for

the offence under section 138 of the N.I.Act.

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

                                                                                  24.03.2023
                     Index           : Yes/No
                     Internet        : Yes/No
                     aav

                     To:-

Judicial Magistrate No.III, Madurai District

https://www.mhc.tn.gov.in/judis Crl. A(MD) No.12 of 2010

G.K.ILANTHIRAIYAN.J.

aav

Crl. A(MD)No.12 of 2010

24.03.2022

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