TRANSSAFE REFRIGERATION PVT. LTD. Vs. STATE OF KERALA

JUDGEMENT

(1.) This a petition filed under Sec. 482 of Cr.P.C to quash Annexure-A4 order dtd. 7/3/2018 and the petitioner herein is the accused in S.T.No.4620/2019, refiled as C.C.No.1017/2017, on the files of the Judicial First Class Magistrate Court-III, Thrissur.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor representing the 1st respondent.

(3.) Since, the question of lifting attachment alone is involved and the same would cause no prejudice to the complainant, who admittedly withdrawn the complaint, notice to the complainant is dispensed with.