A.P. State Cooperative Bank ... vs M/S. Kotsun Chemicals Ltd., ...
2022 Latest Caselaw 4734 Tel

       THE HONOURABLE SRI JUSTICE K.SURENDER

             CRIMINAL APPEAL NO.1858 OF 2009

J U D G M E N T:

The present Criminal Appeal is filed under Section 378 (4) of

Code of Criminal Procedure, 1973 (for short "Cr.P.C") by the

appellant/complainant aggrieved by the judgment of acquittal

recorded by the II Additional Chief Metropolitan Magistrate at

Hyderabad on 25.03.2009 in C.C.No.1313 of 2003 finding the

Respondent Nos.1 and 2/Accused Nos.1 and 2 not guilty for the

offence punishable under Section 138 of Negotiable Instruments Act.

2. Sri.A.H.Ramakrishna Rao, learned counsel for

appellant/complainant submits that the issues have been settled

between the parties and seeks permission of this Court to withdraw

the criminal appeal.

3. In view of the said submission of the learned counsel for the

appellant/complainant permission is accorded.

4. Accordingly, the Criminal Appeal is dismissed as withdrawn.

Miscellaneous applications pending, if any, shall stand closed.

_____________ K.SURENDER, J Date: 19.09.2022 ns