FALENDRA CHOUHAN, Vs. JAWAHAR LAL JAISWAL

JUDGEMENT

(1.) Heard on application filed under Sec. 378 (4) of the Code of Criminal Procedure, 1973 for grant of leave to appeal

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

(3.) This petition is preferred under Sec. 378 (4) of the Code of Criminal Procedure, 1973 against the order dtd. 25/1/2020 passed by the Judicial Magistrate First Class, Raipur in Criminal Complaint Case No.3436/2018 under Sec. 138 of the Negotiable Instruments Act, 1881 between Falendra Chouhan vs Jawahar Lal Jaiswal, whereby the said Court dismissed the complaint for want of prosecution.