M/S Ravela Engineering ... vs Hindusthan Cables Ltd., 3 Others,
2021 Latest Caselaw 3568 Tel

         THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER


                Criminal Appeal No.939 of 2008

JUDGMENT:

This Criminal Appeal is filed by the appellant/complainant

under Section 378(4) Cr.P.C, challenging the judgment dated

08.04.2008 passed in C.C.No.2143 of 2005 by the learned X

Metropolitan Magistrate, Cyberabad, at Malkajgiri, wherein the

Court below acquitted the respondent Nos.1 to 3/Accused Nos.1 to

3 for the offence punishable under Section 138 r/w 142 of N.I. Act.

2. Heard the learned Assistant Public Prosecutor appearing for

respondent No.2-State and perused the record.

3. No representation for the appellant. On earlier occasion also,

there was no representation for the appellant and hence, the

matter was posted "for orders" today. Even then there is no

representation for the appellant. It appears that the appellant has

no interest to pursue the matter.

4. Under these circumstances, this Criminal Appeal is dismissed

for default.

Miscellaneous petitions, if any, pending in this Criminal

Appeal, shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J Date: 18.11.2021 scs