SHRITIN U. Vs. SHASHI STRUCTURE AND PROJECTS

JUDGEMENT

(1.) Though this appeal is posted for admission, with the consent of learned counsel for the parties the same is taken up for final disposal.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) This appeal is by the complainant, challenging the dismissal of the complaint filed under Sec. 200 Cr.P.C. against respondents/accused, for the offence punishable under Sec. 138 of N.I.Act.