V S SHAJI Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) THE learned counsel for the first respondent submits and the learned counsel for the petitioner endorses that submission, that applications for withdrawal of all these four cases have already been filed before the learned Magistrate and the learned Magistrate is unable to dispose of the same only because of the order of interim stay passed in these matters. THE learned counsel for the petitioner, in these circumstances, submits that no further relief is sought in these Crl.M.Cs. and these Crl.M.Cs. can be closed as unnecessary in view of the applications filed for withdrawal of the cases.

(2.) THESE Crl.M.Cs. are, in these circumstances, dismissed accepting the submission of the first respondent that steps have already been taken before the court below for withdrawal of the prosecutions. The learned Magistrate shall consider the applications for withdrawal and pass appropriate orders.