SUBBULAKSHMI Vs. JEYA SAKTHI MILLS PRIVATE LIMITED

JUDGEMENT

(1.) The learned counsel appearing for the appellant seeks permission of this Court to withdraw this criminal appeal. He has also made an endorsement to that effect.

(2.) Recording the same, this Criminal Appeal is dismissed as not pressed, however, with a direction to the trial court namely the Judicial Magistrate, Sankarankovil to expedite the trial of the case in C.C.No. 9 of 1999, as directed by the learned Additional Sessions Judge, Fast Track Court No. I, Tirunelveli in C.A.No. 28 of 2003. It is made clear that if there is any change in the Office of the Managing Director of the accused company, the petitioner shall be at liberty to bring on record the present Managing Director to represent the said company in the said case. Since C.C.No. 9 of 1999 as against the first accused Company alone has been remanded back for further trial, the trial Court will be at liberty to decide about the quantum of fine as well as the compensation in the event the trial Court finds that the respondent namely the first respondent is guilty under Sec. 138 of the Negotiable Instruments Act.