SHYAM VERMA Vs. MALTI SINGH

JUDGEMENT

(1.) Heard on application under Sec. 378(4) of Cr.P.C. for grant of leave to appeal.

(2.) On due consideration and for the reasons mentioned therein, leave to appeal is granted.

(3.) The present petition has been preferred against the order dtd. 19/9/2019 passed by the learned Judicial Magistrate First Class, Bastar, District Jagdalpur (C.G.), in Complaint Case No.624/2018, whereby the said court has dismissed the case for want of prosecution.