H.S.MANJUNATH Vs. VEENA

JUDGEMENT

(1.) Thought the matter is listed for Admission, with the consent of learned counsel for the respective parties, taken up for final disposal.

(2.) Heard Sri. R. Shashidhara, learned counsel for the appellant and Sri. S. Javeed, learned Amicus Curiae and perused the material on record.

(3.) On perusal of the order sheets, it appears that on 18/11/2020, the complaint was registered for the offence punishable under Sec. 138 of the Negotiable Instruments Act by the complainant. The matter was set down for sworn statement on 11/2/2021. After recording the sworn statement, the learned Magistrate took cognizance and registered the case. Thereafter, the matter was posted for taking steps on 23/3/2021. The Trial Court dismissed the complaint on 10/10/2022 for not taking steps.