AMAR SINGH Vs. PRAMOD KUMAR SHARMA

JUDGEMENT

(1.) Crl. L.P. 510/2012

(2.) With the consent of the parties, appeal is taken up for final disposal.

(3.) The appellant has filed the present appeal challenging the order dated 24.5.2012 passed by the ld. M.M. in CC No. 953/2001 by which complaint u/s. 138 of the Negotiable Instruments Act, 1881 (in short referred to as 'the Act') filed by Shri Amar Singh (since deceased) against the respondent, has been dismissed for want of prosecution.