PAWAN MEHTA Vs. SUNIL MALIK & ANR

JUDGEMENT

(1.) Crl. M.A. No.17301/2016 (Delay)

(2.) Petition is disposed of.

(3.) Aggrieved by the order dated 20th February, 2016 whereby the opportunity to lead the pre charge evidence was closed and vide order dated 26th April, 2016 the complaint was dismissed for non-prosecution, the appellant has filed the present leave petition to restore the complaint case to its original stage and allow the appellant to lead pre charge evidence.