DINESH GOVINDRAO MAHALLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for appellant and learned Additional Public Prosecutor for respondent no.l. Admit. R & P dispensed with. Taken up for final hearing forthwith.

(2.) When criminal complaint case no.3081 of 07 was fixed for hearing, none appeared for appellant-complainant and. therefore, the Judicial Magistrate, First Class, Court No.l, Amravati dismissed the same and thereby acquitted respondent no.2-accused. Hence, this appeal.

(3.) Copy of roznama is filed on record. A perusal thereof shows that the complainant and his counsel were regularly attending the proceedings. In India Fintrade Ltd. Vs. Cherry Fashions Ltd. & ors.,2009 ALLMR(Cri) 1657 this Court has held that power to dismiss the complaint under Section 256, Cr.P.C. cannot be exercised only on account of absence of complainant, but the Magistrate has to exercise discretion after considering the conduct of the complainant. Conduct of the complainant in the complaint, on perusal of the roznama, appears to be unblemished. Hence, in the interest of justice, appeal is allowed as under.