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Judgment
C.S.Dias, J
The appeal is filed assailing the judgment passed by the Court of the Sessions Judge, Kozhikode in Criminal Appeal No.386/2014 holding the 1st respondent not guilty for an offence under Section 138 of the Negotiable Instruments Act and thereby setting aside the conviction and sentence imposed on him by the Court of the Judicial First Class Magistrate-II, Thamarasseri in S.T.No.689/2011.
Today, when the appeal was taken up for consideration, the learned Counsel appearing for the appellant and the learned Counsel appearing for the 1st respondent submitted that the subject matter in dispute in the appeal has been settled between the parties out of Court. In view of the settlement, the appellant is no longer desirous of prosecuting the appeal. Hence, the appeal may be dismissed as withdrawn. The said submission is recorded.
Resultantly, the Criminal Appeal is dismissed as withdrawn.