Mr.R.Kumar vs Mrs.L.Mary Jaqulin
2025 Latest Caselaw 8393 Mad

Madras High Court

Mr.R.Kumar vs Mrs.L.Mary Jaqulin on 5 November, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                          CRL A No. 263 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 05-11-2025
                                                            CORAM
                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                 CRL A No. 263 of 2022
                Mr.R.Kumar
                                                                                               ..Appellant(s)
                                                                 Vs
                Mrs.L.Mary Jaqulin
                                                                                             ..Respondent(s)


                Prayer: Criminal Appeal filed under Section 378 (4) of Code of Criminal
                Procedure to set aside the judgment dated 17.03.2021 passed by the learned
                Fast Track Judicial Magistrate, Nagapattinam in S.T.C.No.76 of 2017 and
                consequently convict the person and award the compensation of twice the
                cheque amount at contemplated by law.


                           For Appellant(s):       No appearance

                           For Respondent(s):      Respondent notice served



                                                        JUDGMENT

On the last occasion, this Court noticed that the respondent in the

criminal appeal remain unserved in spite of ordering fresh notice and private

notice also, no steps have been taken.

__________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/11/2025 07:48:38 pm )

D.BHARATHA CHAKRAVARTHY J.

2. Repeatedly, no representation was made on behalf of the appellant. In

respect thereof, after recording the same on 28.10.2025 this matter is posted

today under the caption “for dismissal”.

3.Today also there is no representation on behalf of the appellant and as

such, this criminal appeal is dismissed for non-prosecution.

05-11-2025

Neutral Citation: No

mpl

__________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/11/2025 07:48:38 pm )