T.R.Kannan vs M.D.Sathiyamoorthy
2025 Latest Caselaw 8430 Mad

Madras High Court

T.R.Kannan vs M.D.Sathiyamoorthy on 6 November, 2025

Author: D. Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                          CRL A No. 167 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 06-11-2025

                                                            CORAM

                 THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                            Criminal Appeal No. 167 of 2022



                1. T.R.Kannan
                S/o. T.C. Raju, No.34/4, Triplicane
                High Road, Triplicane, Chennai.

                                                                                          Appellant(s)

                                                                 Vs

                1. M.D.Sathiyamoorthy
                S/o. Durairaj, No.27/14, Gajapathy First
                Lane, Triplicane, Chennai.

                                                                                          Respondent(s)


                PRAYER: The Criminal Appeal has been filed under Section 378 of the
                Criminal Procedure Code to set aside the judgment dated 27.02.2020 made in
                C.C.No.4600 of 2016 on the file of the Fast Track Court-I, Chief Metropolitan
                Magistrate, Allikulam, Rippon Buildings, Chennai.

                                  For Appellant(s):       No appearance

                                  For Respondent(s):      No appearance




https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 11/11/2025 01:23:57 pm )
                                                                                       CRL A No. 167 of 2022



                                                     JUDGMENT

This appeal is filed against the judgment of the learned Metropolitan

Magistrate, Fast Track Court-I, Egmore, Allikulam, Chennai, dated 27.02.2020,

made in C.C.No. 4600 of 2016, in and by which, the respondent was acquitted

of an offence under Section 138 of the Negotiable Instruments Act, 1881.

2. When the matter came up for hearing on 23.10.2025, there was no

representation on behalf of both sides and the matter was directed to be posted

on 04.11.2025. Again, on 04.11.2025, when the matter was listed, there was

representation on behalf both sides and hence, the matter is posted today i.e. on

06.11.2025. Even today also, there is no representation for both sides. Since the

appellant is continuously absent, the appeal is dismissed for non-prosecution.

06-11-2025

ASI

To

1.M.D.Sathiyamoorthy S/o. Durairaj, No.27/14, Gajapathy First Lane, Triplicane, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 01:23:57 pm )

D. BHARATHA CHAKRAVARTHY, J.

ASI

Criminal Appeal No. 167 of 2022

06-11-2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 01:23:57 pm )