GIRIDHAR Vs. SHRIDHAR

JUDGEMENT

(1.) Heard Shri. Prashant F. Go udar, learned counsel for the appellant and Shri. Prak ash K. Jawalkar, learned counse l for respondent No.1.

(2.) The present appeal is filed against the order of dismissal of C.C.No.4379/2016; in effect the accused sta nds acqu itted. The relevant order dtd. 23/5/2022 reads as under:

(3.) Reiterating the grounds of appeal, Shri. Prashant F. Goudar, vehemently contended that one more opportunity be provided to the compla inant to prosecute the matter in accor dance with law.