Kerala High Court
Sajith. T. S vs State Of Kerala on 17 July, 2025
2025:KER:53048
CRL.A NO. 271 OF 2025 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947
CRL.A NO. 271 OF 2025
AGAINST THE ORDER/JUDGMENT DATED 17.01.2025 IN Crl.L.P. NO.396
OF 2024 OF HIGH COURT OF KERALA ARISING OUT OF THE
ORDER/JUDGMENT DATED 09.07.2024 IN Crl.A NO.109 OF 2024 OF
DISTRICT COURT & SESSIONS COURT/ RENT CONTROL APPELLATE
AUTHORITY, THIRUVANANTHAPURAM ARISING OUT OF THE ORDER/JUDGMENT
DATED 30.04.2024 IN CC NO.17 OF 2015 OF SPECIAL COURT OF
JUDICIAL MAGISTRATE OF FIRST CLASS FOR TRIAL OF CASES U/S.138
NI ACT(JMFC XI), THIRUVANANTHAPURAM
APPELLANT/S:
SAJITH. T. S
AGED 54 YEARS
S/O THANKAPPAN, RESIDING AT VAIKUNDAM, T. C. NO.
17/2442 (2), THYCAUD. P.O, THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SHRI.M.R.ANANDAKUTTAN
SMT.M.HEMALATHA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2 BISMI KRISHNA FORMERLY KNOWN AS BISMI AZHAR
D/O SARASAMMA RESIDING AT SREEMANGALAM, T.C. NO.
8/376(3), ALAPPURAM, THIRUMALA. P. O,
THIRUVANANTHAPURAM, PIN - 695006
OTHER PRESENT:
ADV.SMT.SHEEBA THOMAS-PP
THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
20.02.2025, THE COURT ON 17.07.2025 DELIVERED THE FOLLOWING:
2025:KER:53048
CRL.A NO. 271 OF 2025 2
JUDGMENT
This is an appeal arising from the judgment of the Sessions Court, Thiruvananthapuram in Crl.A.No.109/2024 which in turn arose out of C.C.No.17/2015 on the file of the Judicial Magistrate of First Class for the Trial of cases under Section 138 of the Negotiable Instruments Act, 1881, Thiruvananthapuram. The appellant is the complainant, in a complaint alleging the commission of offence punishable u/s.138 of the Negotiable Instruments Act, 1881. Though the learned Magistrate convicted the 2nd respondent/accused, he was acquitted by the Appellate Court. The learned counsel for the appellant submits that after the filing of this appeal, the matter has been settled and the appeal is not pressed.
Accordingly, the Criminal Appeal is dismissed as not pressed.
sd/-
GOPINATH P. JUDGE acd