M/S.Al-Hindi Tours & Trsavels (P) ... vs K.Abdul Khader Haji
2021 Latest Caselaw 18213 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                         CRL.A NO. 1472 OF 2007
   AGAINST THE JUDGMENT DATED 11.08.2006 IN S.T.NO.770/2003 OF
           JUDICIAL I CLASS MAGISTRATE COURT - IV, KOZHIKODE
APPELLANT/COMPLAINANT:

            M/S.AL-HINDI TOURS & TRAVELS (P) LIMITED.
            FIRST FLOOR, WESTERN TOURIST HOME COMPLEX, MAVOOR ROAD,
            KOZHIKODE, REPRESENTED BY ITS MANAGING DIRECTOR,
            P.V.VALSARAJ.

            BY ADV SRI.R.BINDU (SASTHAMANGALAM)



RESPONDENTS/ACCUSED & STATE:

    1       K.ABDUL KHADER HAJI
            AL-MADEENA HAJJGROUP, AYIZHA PLAZA, A.V.K.NAIR ROAD,
            THALASSERI, KANNUR DISTRICT.

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

            BY ADVS.


            R1 BY SRI.SUNNY MATHEW
            R2 BY SRI. RANJITH GEORGE, GOVERNMENT PLEADER



    THIS     CRIMINAL   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 1472 OF 2007

                               2




                         JUDGMENT

It is reported that the first respondent, who was the

accused in S.T.No.770 of 2003 on the file of the Judicial First

Class Magistrate Court - IV, Kozhikode in a prosecution under

Section 138 of the Negotiable Instruments Act is no more.

Appeal abates and it is accordingly dismissed as abated.

Sd/-

GOPINATH P.

JUDGE DK