M/S.Century Hire Purchase vs State Of Kerala
2021 Latest Caselaw 20777 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
         TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                         CRL.A NO. 1286 OF 2007
 AGAINST THE JUDGMENT IN CC 458/2002 OF JUDICIAL MAGISTRATE OF FIRST
                     CLASS -I MUVATUPUZHA, ERNAKULAM
APPELLANT/PETITIONER:

             M/S.CENTURY HIRE PURCHASE
             VELLOORKKUNNAM, MUVATTUPUZHA, REPRESENTED BY, MANAGING
             PARTNER, M.S.INDUCHOODAN, MADATHIL,, ELANGAVAM KARA,
             VARAPETTY VILLAGE.

             BY ADV SRI.PEEYUS A.KOTTAM



RESPONDENTS/RESPONDENTS:

     1       STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,,
             ERNAKULAM.

     2       M.K.SHAHUL HAMEED, S/O. KASSIM,
             MANGATTU, THODUPUZHA, KANJIRAMATTOM VILLAGE.

             BY ADVS.
             PUBLIC PROSECUTOR
             SRI.K.R.SUNIL




     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON 05.10.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 1286 OF 2007                   2



                                    JUDGMENT

This appeal has been filed challenging the acquittal of the 2 nd

respondent/accused in a prosecution under Section 138 of the Negotiable

Instruments Act.

2. Today, when the matter is taken up for consideration, it is

submitted by the learned counsel appearing for the appellant/complainant that

the appellant-Company is defunct and that he has no instructions in the matter.

In the light of the above submission, this appeal is dismissed for non-

prosecution.

SD/-

GOPINATH P.

JUDGE ajt