S. RAJENDRAN Vs. B. N. KALYANI

JUDGEMENT

(1.) Looking to the facts and circumstances of the case, issuing notice to respondents is dispensed with .

(2.) This petition is filed by the petitioner/complainant under Sec. 482 of Cr.P.C for setting aside the order of dismissal of the private complaint for non-prosecution dtd. 22/8/2022 in PCR No.36/2018 passed by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru.

(3.) Heard the arguments of learned counsel for petitioner.