S.A. MANJUNATH Vs. B. SHANKAR

JUDGEMENT

(1.) This appeal is filed under Sec. 378 (4) of Cr.P.C praying to set aside the order of dismissal of complaint for non prosecution dtd. 6/1/2017 passed by the XXI Additional Chief Metropolitan Magistrate, Bengaluru in C.C. No.17714/2016 and restore the file in its original number.

(2.) Heard learned counsel for the appellant.

(3.) Learned counsel for the respondent is not present.