MADHU MOHAN Vs. UNIVERSAL COMMUNICATIONS PVT LTD

JUDGEMENT

(1.) Though the case is listed for hearing today, no one appeared either for the appellant side or for the respondents' side.

(2.) The learned Trial Court Judge through the impugned order dated 29.11.2011, has dismissed the private complaint filed by the appellant/complainant, on the ground of his absence before the trial Court, inspite of repeated calling.

(3.) According to the impugned judgment, the learned Judge has recorded that, there was no representation on the side of the appellant/complainant. Even after issuing final notice dated 20.09.2011, the appellant/complainant did not appear before the trial Court to proceed with the case. The learned Judge has recorded in the impugned order dated 29.11.2011 that despite giving sufficient opportunities, the appellant/complainant did not appear before the trial Court, therefore, invoking Section 256(1) of Criminal Procedure Code, the learned Judge has dismissed the said complaint by the judgment dated 29.11.2011.