M/S. Kalyanaguru Chit Funds P Ltd , vs The State Of A.P., Rep By Pp., And ...
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              HON'BLE SRI JUSTICE K.SURENDER

               CRIMINAL APPEAL No.656 OF 2010
JUDGMENT:

1. This Criminal Appeal is filed by the Appellant/Complainant

aggrieved by the acquittal recorded by the XVI Additional Judge-

cum-XX Additional Chief Metropolitan Magistrate, City Criminal

Courts at Hyderabad in C.C.No.634 of 2008 dt.26.08.2009 in

acquitting the accused under Section 138 of the Negotiable

Instruments Act.

2. When the matter is listed on 10.10.2022 there was no

representation on behalf of the appellant, as such, this Court

directed to post the appeal to this date i.e. 12.10.2022, under the

caption 'for dismissal.

3. Even, today, when the matter is listed under the caption 'for

dismissal' there is no representation on behalf of appellant. It

shows that the appellant/complainant is not evincing any

interest in prosecuting the matter diligently. Further, the

offences under Section 138 of the Negotiable Instruments Act, are

quasi criminal in nature and also compoundable offences. Since

the appellant/complainant failed to prosecute his case diligently,

no useful purpose would be served in keeping the appeal

pending.

4. Accordingly, the Criminal Appeal is dismissed for non-

prosecution.

As a sequel thereto, miscellaneous applications, if any, shall

stand closed.

_________________ K.SURENDER, J Date: 12.10.2022 tk

HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL No.656 OF 2010

Dated: 12.10.2022

tk