M/S.Sri Gokulam Chit & Finance Co(P) Ltd vs S.Alwin Ebenezer
2025 Latest Caselaw 847 Mad

Madras High Court

M/S.Sri Gokulam Chit & Finance Co(P) Ltd vs S.Alwin Ebenezer on 9 July, 2025

                                                                                            Crl.A.(MD)No.1007 of 2024


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 09.07.2025

                                                               CORAM :

                                     THE HONOURABLE DR. JUSTICE R.N.MANJULA

                                                 Crl.A.(MD)No.1007 of 2024


                     M/s.Sri Gokulam Chit & Finance Co(P) Ltd.,
                     Chennai authorized agent,
                     R.Rabinson                               ... Appellant/Complainant

                                                                  versus


                     S.Alwin Ebenezer                                           ... Respondent/Sole Accused

                     Prayer : Criminal Appeal filed under Section 419(4) of BNSS, 2023, to call
                     for the records and set aside the order of acquittal made in STC.No.320 of
                     2022 dated 11.06.2024 on the file of the Special Court for Exclusive Trial
                     of Negotiable Instrument Act, Tirunelveli.


                                       For Appellant         : Mr.A.Abdul Kabur

                                       For Respondent        : Mr.K.Anand


                                                            JUDGMENT

The learned counsel for the appellant has given a letter dated

24.06.2025, to the Registry, seeking permission to withdraw the above

appeal and he has also made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 07:16:54 pm )

2. Recording the same, this Criminal Appeal is dismissed as

withdrawn.

09.07.2025 Index : Yes/No NCC : Yes/No. Rmk

To

1.The Special Court for Exclusive Trial of Negotiable Instrument Act, Tirunelveli.

2. The learned Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 07:16:54 pm )

DR.R.N.MANJULA, J.,

Rmk

09.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 07:16:54 pm )