LAWS(MAD)-2010-11-429

SHYAM NARAIN Vs. SURESH

Decided On November 29, 2010
SHYAM NARAIN Appellant
V/S
SURESH Respondents

JUDGEMENT

(1.) THE appellant herein is the complainant in C.C.No.9207 of 2001, on the file of the XIII Metropolitan Magistrate, Egmore. He had filed a complaint against the respondent under Section 200 Cr.P.C. r/w. 138 and 142 of Negotiable Instruments Act.

(2.) ON 09.05.2002, the learned Magistrate passed an order acquitting the accused under Section 256 (1) Cr.P.C. for the reason that the complainant was not present before the Court. Challenging the said order, the appellant/Complainant had filed this Criminal Appeal.