C.J.Paulson, S/O. Joseph vs P.H.Sakheer Hussain, S/O. Hamsa
2024 Latest Caselaw 14650 Ker

Kerala High Court

C.J.Paulson, S/O. Joseph vs P.H.Sakheer Hussain, S/O. Hamsa on 31 May, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR. JUSTICE JOHNSON JOHN
   THURSDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                    CRL.A NO. 818 OF 2005
AGAINST THE ORDER DATED 08.04.2005 IN Crl.L.P. NO.257 OF 2005
OF HIGH COURT OF KERALA ARISING OUT OF THE JUDGMENT DATED
07.02.2005 IN ST NO.7990 OF 1999 OF JUDICIAL MAGISTRATE OF
FIRST CLASS, IRINJALAKUDA.


APPELLANT/COMPLAINANT:

          C.J.PAULSON, S/O. JOSEPH,
          CHAKKALAPARAMBIL UKKEN HOUSE, ERNAKULAM.
          BY ADV.T.N.MANOJ

RESPONDENTS/ACCUSED & STATE:

    1     P.H.SAKHEER HUSSAIN, S/O. HAMSA,
          PUTHIYAVEETTIL HOUSE, OORAKAM,
          THRISSUR DISTRICT.
    2     STATE OF KERALA,
          REPRESENTED BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM.
          BY ADVS.
          PUBLIC PROSECUTOR SRI.SANAL P.RAJ FOR R2
          SRI.K.J.MOHAMMED ANZAR FOR R1



THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 31.05.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.Appeal No.818 of 2005                       2




                                   JOHNSON JOHN, J.
                         -----------------------------------------------
                              Crl.Appeal No.818 of 2005
                         -----------------------------------------------
                        Dated this the 31st day of May, 2024.


                                     JUDGMENT

Perused the memo filed by the counsel for the

appellant/complainant stating that this appeal is filed against the acquittal

of the accused in a complaint under Section 138 of the Negotiable

Instruments Act and that now the accused is no more and in that

circumstances, the proceedings in the criminal appeal can be closed.

A memo dated 24-05-2024 is recorded.

In view of the memo filed, further proceedings in the criminal

appeal are closed.

Sd/- JOHNSON JOHN, JUDGE.

amk