K V DINESH Vs. S V RAMANATHAN

JUDGEMENT

(1.) This Criminal Appeal has been filed against the order passed by the Learned XVII Metropolitan Magistrate, Saidapet, Chennai in C.C.No.1703 of 2008 dated 10.01.2012.

(2.) The appellant herein was the complainant before the trial Court who filed the complaint under Section 190 of the Criminal Procedure Code, read with Section 138 of the Negotiable Instruments Act. The said complaint has been taken on file in C.C.No.1703 of 2008 and it seems that it has been posted for hearing.

(3.) However, since no one was present on behalf of the complainant before the trial Court, the learned Judge has issued a final notice dated 21.12.2011, requiring the presence of the complainant to proceed further with the complaint.