National Small Industries Corpn ... vs P.V.Shobha
2021 Latest Caselaw 20778 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. 937 OF 2007
   AGAINST THE JUDGMENT IN CC 155/2002 OF JUDL.M.F.C.-I,ERNAKULAM.
APPELLANT/COMPLAINANT:

             NATIONAL SMALL INDUSTRIES CORPORATION LTD
             S-67, GCDA COMMERCIAL COMPLEX,, MARINE DRIVE, SHANMUGHAM
             ROAD, COCHIN 682031,, REPRESENTED BY ITS POWER OF
             ATTORNEY HOLDER,, L.KALAIARASAN, DEVELOPMENT OFFICER
             (LAW).

             BY ADV MILLU DANDAPANI



RESPONDENT/ACCUSED AND STATE:

     1       P.V.SHOBHA, M/S. SHOBHA CEMENT WORKS, CHERUVATTOOR HOUSE,
             VENKIDANGU P.O., TRICHUR.

     2       STATE OF KERALA REPRESENTED BY THE
             PUBLIC PROSECUTOR, HIGH COURT OF KERALA,, ERNAKULAM,
             COCHIN-682031.

             BY ADVS.
             PUBLIC PROSECUTOR
             K.M.SATHYANATHA MENON




     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON 05.10.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 937 OF 2007                      2



                                        JUDGMENT

This appeal has been filed challenging the acquittal of the 1 st

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/complainant does not wish to prosecute this appeal.

Taking note of the submission of the learned counsel appearing for the

appellant/complainant, this appeal is dismissed as not pressed.

SD/-

GOPINATH P.

JUDGE ajt