DILESHWARPURI GOSWAMI Vs. KAPIL DEV BHARDWAJ

JUDGEMENT

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

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

(3.) This petition is preferred against the order dtd. 14/10/2022 passed by the Judicial Magistrate First Class, Bilaspur, District Bilaspur (C.G.), in Complaint Case No. 558/2019 wherein the said Court dismissed the case for want of prosecution and acquitted the respondent from the charge under Sec. 138 of Negotiable Instrument Act.