Sreevidya vs Shajan Vincent
2021 Latest Caselaw 1173 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

  TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                     Crl.Rev.Pet.No.24 OF 2021

 CRA 202/2017 DATED 22-10-2020 OF ADDITIONAL SESSIONS COURT-I,
                         MAVELIKKARA

    ST 828/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,
                           HARIPAD

REVISION PETITIONER/S:

            SREEVIDYA
            AGED 28 YEARS
            D/O SUSEELA, MUTTEL VEETIL, PATHIYANKARA MURI,
            THRIKUNNAPUZHA P.O.ALAPPUZHA-690 515.

            BY ADVS.
            SRI.KALEESWARAM RAJ
            KUM.A.ARUNA
            SMT.MAITREYI SACHIDANANDA HEGDE
            SRI.VARUN C.VIJAY

RESPONDENT/S:

      1     SHAJAN VINCENT
            AGED 40 YEARS
            MANAGING DIRECTOR, A A N INFORMATIC PVT LTD, NEAR
            POST OFFICE JUNCTION, MOOVATTUPUZHA P.O.686 661.

      2     SHAJAN VINCENT,
            AGED 40 YEARS
            S/O VINCENT, POZHIYIL HOUSE, SNEHA LANE, NAZRETH
            ROAD, ALUVA-683 101.

      3     STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM-682 031.

OTHER PRESENT:

            PP T.R.RENJITH

     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 12.01.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 Crl.R.P. No. 24    of 2021

                                      -2-



                                  ORDER

Dated this the 12th day of January, 2021

The challenge being against the judgment of

acquittal in a case arising out of a complaint

filed under Section 138 of the Negotiable

Instruments Act, only an appeal against acquittal

is maintainable. When this was pointed out, the

learned Counsel for the petitioner sought

permission to withdraw the criminal revision

petition, with liberty to file an appeal.

Permission is granted and the criminal revision

petition is dismissed as withdrawn, with the

liberty sought.

Registry is directed to return the records

pertaining to the criminal revision petition to

the learned Counsel for the petitioner.

Sd/-

V.G.ARUN JUDGE Scl/12.01.2021