K.R. PADMANABHA Vs. SHAILESH K.

JUDGEMENT

(1.) The appellant has filed this appeal under Sec. 378(4) of the Cr.P.C. praying to set aside the order dtd. 4/3/2016 passed by the XVI Additional Chief Metropolitan Magistrate at Bengaluru, dismissing the complaint in C.C.No.28449/2014, for non-prosecution and also prays to restore the complaint.

(2.) Brief facts of the case is as under :

(3.) Heard the learned counsel for the appellant and the learned counsel for the respondent.