R.Balaji vs C.Thulsiram
2023 Latest Caselaw 3318 Mad

                                                                                     Crl.R.C.No.1433 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 28.03.2023

                                                         CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               Crl.R.C.No.1433 of 2017
                                             and Crl.M.P.No.14156 of 2017

              R.Balaji                                                                      ... Petitioner

                                                             vs.

              C.Thulsiram                                                                ... Respondent

              Prayer: Criminal Revision filed under Sections 397 r/w 401 of the Code of
              Criminal Procedure praying against the judgment passed by the Appellate Court
              made in C.A.No.44 of 2016 dated 10.08.2017 on the file of the learned Principal
              District and Sessions Judge, Vellore, Vellore District in dismissing the Appeal
              filed by the petitioner herein and confirming the conviction and sentence passed
              by the learned Judicial Magistrate (Fast Tract Court), Vellore, Vellore District
              made         in       C.C.No.174   of   2013     dated   28.09.2016,    convicting        the
              Appellant/Petitioner herein under Section 138 of the Negotiable Instruments Act
              and sentencing him to undergo one year simple imprisonment and to pay a fine of
              Rs.5000/- in default to undergo two months simple imprisonment and further
              directing the petitioner/appellant herein to pay the double the cheque amount of
              Rs.8,00,000/-            (Rupees   Eight    Lakhs)       as   compensation        to     the
              respondent/complainant under Section 357(1) of Cr.P.C.




https://www.mhc.tn.gov.in/judis
                                                      Page No.1 of 4
                                                                                   Crl.R.C.No.1433 of 2017




                                  For Petitioner             : No Appearance

                                  For Respondent             : No Appearance


                                                     ORDER

When the matter was taken up for hearing on 24.03.2023, there was no

representation on the side of the petitioner. Hence, the matter was directed to be

posted under the caption “For Dismissal”. Even today, when the matter was

called, there was no representation on the side of the petitioner.

2.Hence, this Criminal Revision case is dismissed for non-prosecution.

Consequently, connected miscellaneous petition is closed.

                                                                                           28.03.2023
              Index        : Yes/No
              Internet     : Yes/No

Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ssr

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

Crl.R.C.No.1433 of 2017

To

1.The Principal District and Sessions Judge, Vellore, Vellore District.

2.The Judicial Magistrate (Fast Tract Court), Vellore, Vellore District.

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

Crl.R.C.No.1433 of 2017

N. ANAND VENKATESH, J.

ssr

Crl.R.C.No.1433 of 2017 and Crl.M.P.No.14156 of 2017

28.03.2023

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