Nagendra Nimmagadda vs The State Of Telangana
2022 Latest Caselaw 5057 Tel

            THE HON'BLE Dr.JUSTICE G.RADHA RANI

      I.A.No.1 of 2021 in/and CRIMINAL APPEAL No.23 of 2021


JUDGMENT:-


      This Criminal Appeal is preferred by the appellant/complainant

against the judgment dated 27.11.2019 passed in C.C.No.135 of 2018 by

the   Special   Magistrate-V,      Hyderabad,   acquitting   the   respondent

No.2/accused for the offences under Section 138 of the Negotiable

Instrument Act, 1881.

2. I.A.No.1 of 2022 is filed along with the appeal to condone the delay

of 27 days in filing the appeal.

3. When the matter was taken up for hearing, on 23.08.2022 and

07.09.2022, none appeared on behalf of the petitioner. Hence, the matter

was posted to 12.10.2022. Even today also there is no representation on

behalf of the petitioner.

4. As the petitioner is not evincing any interest in prosecuting the

matter, this interlocutory application is dismissed. Consequently, this

criminal appeal is dismissed confirming the judgment of acquittal dated

27.11.2019 passed in C.C.No.135 of 2018 by the Special Magistrate-V, Hyderabad against the respondent No.2 for the offence under Section 138

of N.I. Act.

5. As a sequel, miscellaneous petitions, pending if any, shall stand

closed.

___________________________ Dr.JUSTICE G.RADHA RANI

Dt.12.10.2022 ss/krr

THE HON'BLE Dr.JUSTICE G.RADHA RANI CRIMINAL APPEAL No.23 of 2021

Dt.12.10.2022 ss/krr