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[Cites 2, Cited by 0]

Madras High Court

Sujatha vs Thangaraj on 4 February, 2025

Author: M.Nirmal Kumar

Bench: M.Nirmal Kumar

                                                                                       Crl.A.No.246 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 04.02.2025

                                                              CORAM

                                  THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                                                      Crl.A.No.246 of 2022

                     Sujatha                                                    ... Appellant

                                                               Vs.

                     Thangaraj                                                  ... Respondent


                     Prayer: Criminal Appeal is filed under Section 378(4) of Code of Criminal

                     Procedure, to allow the above Criminal Appeal by setting aside the order

                     dated 25.11.2021 passed in C.C.No.200 of 2019 on the file of the Court of

                     the Judicial Magistrate, Fast Track Court (Magisterial Level) at

                     Tiruvannamalai.



                                      For Appellant       :     Mr.C.Vigneswaran for
                                                                Mr.K.Govi Ganesan

                                      For Respondent      :     No Appearance




                     Page No.1 of 6


https://www.mhc.tn.gov.in/judis
                                                                                        Crl.A.No.246 of 2022




                                                          JUDGMENT

The appellant as a complainant filed a private complaint for offence under Section 138 of Negotiable Instruments Act, 1881 in C.C.No.200 of 2019 before the learned Judicial Magistrate, Fast Track Court (ML), Tiruvannamalai (Trial Court). The Trial Court by judgment, dated 25.11.2021 had dismissed the said complaint for non-prosecution. Against which, the present criminal appeal has been filed.

2.Private notice taken to the respondent returned for the reason 'Unclaimed' but intimation served and thereafter the name of the respondent printed in the cause list. Despite the same, no representation for the respondent either in person or by any counsel.

3.The contention of the appellant is that the respondent who was working as Cane Assistant in Kallakurichi Cooperative Sugar Mills, had borrowed a sum of Rs.3,50,000/- from the appellant and promised to repay the said amount within a short period. In discharge of the said liability, the Page No.2 of 6 https://www.mhc.tn.gov.in/judis Crl.A.No.246 of 2022 respondent issued a cheque bearing No.000103 drawn on Karur Vysya Bank, Perunthuraipattu Branch to the appellant which got dishonoured on 15.03.2019 for the reason 'Funds Insufficient'. Following the statutory provision, a complaint has been filed before the Trial Court.

4.The learned counsel for the appellant submitted that before the Trial Court, the appellant could not be appeared on certain days due to her health ailments which got aggravated after COVID-19. The appellant is a woman, her entire savings of Rs.3,50,000/- was wiped out due to non-payment of the respondent. The Trial Court without considering the health condition of the appellant, dismissed the complaint for non-prosecution recording her date of absence. He would further submit that only after ful-fledged trial, real justice can be rendered and not by dismissing the complaint on technical grounds, which is nothing but terminating the complaint by short-circuit method.

5.Considering the submissions and on perusal of the materials, it is seen that the complaint filed by the appellant dismissed on technical grounds, not on merits and that further keeping the revision for service of Page No.3 of 6 https://www.mhc.tn.gov.in/judis Crl.A.No.246 of 2022 notice to the respondent would serve no purpose since the dismissal of the complaint is not on merits. No prejudice will be caused.

6.In view of the above, the judgment, dated 25.11.2021 in C.C.No.200 of 2019 passed by the learned Judicial Magistrate, Fast Track Court (ML), Tiruvannamalai is set aside and the complaint in C.C.No.200 of 2019 is restored to the file of the Trial Court.

7.The Trial Court is directed to take the complaint on file, issue process, ensure the presence of the respondent, proceed with the trial and complete the trial within a period of four months from the date of receipt of a copy of this order. This four months is only an outer limit.

8.In the result, this criminal appeal stands allowed.

04.02.2025 Index : Yes/No Speaking Order/Non Speaking Order Neutral Citation: Yes/No vv2 Page No.4 of 6 https://www.mhc.tn.gov.in/judis Crl.A.No.246 of 2022 To The Judicial Magistrate, Fast Track Court (ML), Tiruvannamalai.

Page No.5 of 6 https://www.mhc.tn.gov.in/judis Crl.A.No.246 of 2022 M.NIRMAL KUMAR, J.

vv2 Crl.A.No.246 of 2022 04.02.2025 Page No.6 of 6 https://www.mhc.tn.gov.in/judis