MURLIDHAR Vs. SHARANGDHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties. This is an application preferred by the applicant seeking leave to file appeal challenging the order dated 25.08.2008, passed by the learned Judicial Magistrate, First Class, Raver, Dist.-Jalgaon, in Criminal Case No.981 of 2006, thereby dismissing the complaint filed by the applicant/original complainant, in default and acquitting the respondent/original accused.

(2.) Considering the position that the complaint filed by the complainant has been dismissed in default thereby acquitting the accused, it is apparent that it is technical dismissal under Section 256 of the Cr.P.C. and therefore leave to file the appeal is granted and the appeal be registered and numbered accordingly.

(3.) Admit.