RIT ENTERPRISES Vs. SHAKUNTALA TIWARI

JUDGEMENT

(1.) Heard on application under Section 378(4) of CrPC for grant of leave to appeal.

(2.) On due consideration, leave is granted.

(3.) This petition has been preferred against Order dated 10.12.2019 passed by Judicial Magistrate First Class, Korba (CG) in Criminal Case Case No. 3769/2019, filed under Section 138 of the Negotiable Instruments Act, 1881, wherein the said Court dismissed the complaint filed by the petitioner for want of prosecution.