SIRIGINIDI BHIMASANKAR RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Impugning the Judgment dtd. 12/4/2024 in S.T.C.No.101 of 2023 passed by the learned II Additional Judicial Magistrate of First Class at Kakinada, the present Criminal Appeal is filed.

(2.) Heard Sri M.Balanagu Srinivas, learned Counsel for the appellant/complainant and Sri G.Venkata Subba Raju, learned Counsel for the respondent/accused. Ms. K.Priyanka Lakshmi, learned Public Prosecutor on behalf of the State is in attendance.

(3.) Learned Counsel for the appellant would submit that the appellant herein preferred a private complaint for the offence under Sec. 138 of Sec. 138 of Negotiable Instruments Act against the respondent/accused which was dismissed for non prosecution and consequently, the accused was acquitted. Learned Counsel for the appellant would submit that on the given date, the matter is coming up for trial. A petition has been filed on behalf of the appellant/complainant to condone his absence since he is suffering from Viral Fever and ill health. It was dismissed and consequently the complaint was also dismissed.