Kilban Foods (India) Pvt.Ltd vs Kilban Foods (India) Pvt.Ltd
2021 Latest Caselaw 10031 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR. JUSTICE T.R.RAVI

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                      CRL.A.No.1338 OF 2005

    AGAINST THE JUDGMENT IN CC.NO.342/1999 DATED 28-01-2003 OF
         JUDICIAL MAGISTRATE OF FIRST CLASS -I,KOZHIKODE

  Crl.L.P.NO.331/2005 DATED 07-06-2005 OF HIGH COURT OF KERALA


APPELLANT/1ST RESPONDENT/COMPLAINANT:

             KILBAN FOODS (INDIA) PVT.LTD
             REG. OFFICE 7/438, M.A.ROAD,
             CALICUT 673 001, NAGARAM AMSOM AND DESOM,,
              KOZHIKODE TALUK, KOZHIKODE DISTRICT,,
             REPRESENTED BY ITS MANAGING PARTNER M.KHALID.

             BY ADV. SRI.P.V.ANOOP

RESPONDENTS/APPELLANT AND 2ND RESPONDENT/ACCUSED:

      1      M/S.BHAGAVATHI AGENCIES
             NEAR EDANAD KANNAGATH TEMPLE,
             EDAT P.O., PAYYANNUR,
             KANNUR DISTRICT,
             PAYYANNUR POLICE STATION,
             REPRESENTED BY ITS PROPRIETOR T.JANARDHANAN.

      2      STATE OF KERALA REPRESENTED BY
             PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA.

             R1 BY ADV. SRI.M.V.AMARESAN
             R1 BY ADV. SRI.V.N.RAMESAN NAMBISAN
             R2 BY PUBLIC PROSECUTOR SMT.SYLAJA

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 24.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No.1338 OF 2005

                                2




                        JUDGMENT

Dated this the 24th day of March 2021

When the appeal was taken up for hearing today, the

counsel for the appellant as well as the respondent submits that

the issue involved in the appeal is settled between the parties

and there is no necessity to prosecute this case any further.

Under the circumstances, the appeal is closed as settled.

Sd/-

T.R.RAVI

JUDGE

Sn