South Indian General Assurance and Co. Ltd. and Others vs Registrar of Life Insurance Companies

Lakshmana Rao, J.—The complaints were sought to be withdrawn against some of the accused and the Magistrate acquitted them. There was no formal withdrawal of the complaint and as pointed out in Anantia v. Emperor (1924) 11 AIR Lah. 595 , in which all the decisions were considered, there is nothing in Section 248 which involves a withdrawal of the whole complaint merely because the complaint is withdrawn as against some of the accused. There is therefore no substance in these petitions and they are dismissed.