S.Veerubommu vs M.Jagenmohan
2024 Latest Caselaw 14902 Mad

Madras High Court

S.Veerubommu vs M.Jagenmohan on 1 August, 2024

Author: R. Hemalatha

Bench: R. Hemalatha

                                                                                   Crl.A.No.107 of 2015



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 01.08.2024

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                   Crl.A.No.107 of 2015


                     S.Veerubommu                                          ... Appellant
                                                            Vs.
                     M.Jagenmohan                                          ... Respondent


                     Prayer : Criminal Appeal filed under Section 378 Criminal Procedure
                     Code 1973 against the judgement and orders dated 06.12.2014 passed in
                     C.C.No.114/2002 by the Metropolitan Magistrate, Fast Track Court
                     No.IV, George Town, Chennai.


                                   For Appellant       : Mr.C.S.Dhanasekaran



                                                      JUDGMENT

The present appeal is filed against the order dated 06.12.2014

passed by the Metropolitan Magistrate, Fast Track Court No.IV, George

Town, Chennai, in C.C.No.114/2002.

2. The present appellant / complainant filed a private complaint

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

under Section 200 Cr.P.C. against the respondent / accused for an offence

punishable under Section 138 of the Negotiable Instruments Act. A

perusal of the copy of the adjudication order from 26.12.2013 to

06.12.2014 shows that the complainant (appellant) continuously absented

himself and he did not also take steps against the accused as directed by

the trial court. Therefore, the private complaint was dismissed under

Sections 204(4) and 256 Cr.P.C. on 06.12.2014 as against which, the

present appeal is filed. The appeal is of the year 2015 and till date the

complainant had not served notice on the respondent.

In the circumstances, this Criminal Appeal stands dismissed.

01.08.2024

Index : yes/no Speaking /Non speaking Order mtl

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

To

1.The Metropolitan Magistrate, Fast Track Court No.IV, George Town, Chennai.

2.The Public Prosecutor, High Court, Madras.

3.The Section Officer, Criminal Section, Madras High Court, Chennai.

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

R. HEMALATHA, J.

mtl

01.08.2024

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