Citation : 2024 Latest Caselaw 15547 Mad
Judgement Date : 9 August, 2024
Crl.A.(MD)No.292 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.08.2024
CORAM :
THE HONOURABLE Mr. JUSTICE G.ILANGOVAN
Crl.A.(MD)No.292 of 2021
Saraswathi ... Appellant
versus
Meenal ... Respondent
Prayer : Criminal Appeal filed under Section 378 Cr.P.C. to call for the
records and set aside the Judgment of acquittal passed by the learned
Judicial Magistrate (Fast Track), Karaikudi, in C.C.No.115 of 2018 dated
29.04.2019 acquitting the respondent for the offences under Section 138 of
Negotiable Instruments Act.
For Appellant : Mr.N.Tamilmani
For Respondent : Mr.V.Karuna
JUDGMENT
The learned counsel appearing for the appellant has circulated a letter
dated 05.08.2024 to the Registrar (Judicial) for withdrawing this appeal that
the parties have amicably settled the issue. He has also made an
endorsement to that effect.
https://www.mhc.tn.gov.in/judis
2. In view of the endorsement made, this Criminal Appeal is
dismissed as withdrawn.
09.08.2024 Index : Yes/No Internet:Yes/No NCC : Yes/No. ogy
To
1. The Judicial Magistrate, (Fast Track), Karaikudi.
https://www.mhc.tn.gov.in/judis
G.ILANGOVAN, J.,
ogy
09.08.2024
https://www.mhc.tn.gov.in/judis
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