ANIL PRADHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner Anil Pradhan challenges order dtd. 25/11/2019 passed in Complaint Case No.2482 of 2018, Anil Pradhan Vs. Roopa Thapa, by the Court of Additional Chief Judicial Magistrate, Dehradun. (the case).

(2.) Facts necessary for disposal of the petitioner are in a very short compass;

(3.) On behalf of the petitioner, learned counsel would argue that it all happened due to miss-communication with the lawyer. It is requested that directions may be issued for restoration of the case. This Court requested learned counsel to demonstrate as to what was the miscommunication, which occurred with the layer and why and under what provision of law, the case may now be restored. To it, there is no reply.