VIJAYA SADHARSAN Vs. SUBHADRA @ LEELA KUMARI

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order passed by the learned XVIII Metropolitan Magistrate, Saidapet, Chennai- 600 015 in C.C.No.6270 of 2010, dated 20.04.2017.

(2.) It is the case of the appellant that the appellant had made a private complaint under Section 200 of the Code of Criminal Procedure against the respondent/accused for the alleged offence punishable under Section 420, 406 of IPC read with Sections 468, 471 of IPC. The Trial Court, after taking the complaint on file had issued summons to the respondent/accused. On 20.04.2017, when the case was called, no one was present on the complainant's side and no petition to that effect was filed. Hence, the learned Judge had dismissed the complaint. Against the said order, the present appeal has been filed.

(3.) Heard Mr.L.Siddiq, learned counsel appearing for the appellant. Though notice by way of substitute service having been effected against the respondents and their names with full address had been printed in the cause list, when the case is called today, no one is appearing for the respondents.