EICHER MOTORS LTD Vs. MRS PUSHPA CHAND

JUDGEMENT

(1.) LEAVE granted.

(2.) BRIEFLY by this petition the order dated 20. 04. 2006 passed by the learned Magistrate in complaint No. 1559/1/2003 is sought to be assailed. By the said order the learned Magistrate has dismissed the complaint for non-prosecution and consequently, acquitted the accused. The appellant being aggrieved has preferred the present petition to this Court.

(3.) THE facts and circumstances in the background of which the present appeal has been instituted is briefly set out hereinafter: