PEELA LAKSHMI GANAPATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for appellants and perused the office objection.

(2.) The appellant is the complainant in C.C.No.949 of 2014 on the file of I Additional Junior Civil Judge-cum-Judicial Magistrate of First Class, Tanuku, West Godavari District. The said complaint was filed under Sec. 138 of Negotiable Instruments Act (NI Act) against the respondent/accused. It appears on 20.03.2017, the complainant was absent and process for issuing NBW to the respondent/accused was not deposited and hence, the trial court dismissed the complaint.

(3.) Aggrieved, the appellant preferred the instant appeal and sought leave of this Court under Sec. 378(4) Crimial P.C. since the acquittal passed was in a case instituted upon a private complaint.