H P MUDLAPPA Vs. N NARAYANA

JUDGEMENT

(1.) THIS petition by the complainant is directed against the order dated 22. 8. 2008 in C. C. No. 6966 of 2006 on the file of IV-Additional Chief Metropolitan magistrate, Bangalore, dismissing the complaint for non-prosecution.

(2.) PETITIONER, party-in-person is present. The Respondent represented by learned counsel, Sri Bhootaiah.

(3.) HEARD.