AKILA INVESTMENTS Vs. P C NARAYANAN

JUDGEMENT

(1.) LEARNED counsel for the petitioner submitted that the case in CC. No. 5178/2000 has ended in acquittal and that the petition has become in fructuous. He has also made an endorsement to that effect. In view of the fact that the case ended in acquittal and also in view of the endorsement made, this petition is dismissed as in fructuous. Consequently connected miscellaneous petitions are closed.