KVR KARNAN Vs. JAISANKAR

JUDGEMENT

(1.) Heard Ms. Sakunthala, learned Counsel for the Appellant and Mr. S. Velmurugan, learned Counsel appearing for the Respondent.

(2.) This Criminal Appeal has been directed against the Order passed by the learned Judicial Magistrate, Fast Track Court, Attur in STC. No.21 of 2021. The operative portion of the Order impugned is extracted hereunder.

(3.) Learned Counsel for the Appellant submits that the Trial Court dismissed the Complaint filed by the Appellant in STC No.21 of 2021 only on the sole ground that the Complainant was not present at the time of date fixed for hearing.