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J.Devender vs M.Santhosh Goud
2025 Latest Caselaw 1232 Tel

Citation : 2025 Latest Caselaw 1232 Tel
Judgement Date : 22 January, 2025

Telangana High Court

         THE HONOURABLE SRI JUSTICE K.SURENDER
                CRIMINAL APPEAL No.110 OF 2018

JUDGMENT:

The appellant/complainant filed the appeal questioning the

acquittal recorded by the VII Special Magistrate, Hasthinapuram,

R.R.District, in CC.No.267/2013, dated 30.08.2013, for the offence

under Section 138 of the Negotiable Instruments Act.

Learned Counsel on record for the appellant/complainant

informs the Court that the appellant has taken back the file six

months prior.

No alternate arrangements were made till date. To give an

opportunity, this Court on 13.12.2024, directed the Registry to

print the name of the appellant. There is no appearance by anyone

on behalf of appellant.

Accordingly, Criminal Appeal is dismissed.

___________________ K.SURENDER, J Date: 22.01.2025 tk

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