TEXTRON TECHNOLOGIES Vs. GOPAL KISANRAO BHATKAR

JUDGEMENT

(1.) Heard. ADMIT. Heard finally by consent of the learned counsel appearing for the parties.

(2.) Present appeal is preferred against the order passed by the Judicial Magistrate, First Class (Court No.2), Akola by which, the criminal complaint ' Summary Criminal Case No.5787/2018 has been dismissed for default as complainant failed to adduce the evidence.

(3.) Learned counsel for the appellant submitted that due to Covid Pandemic, there were restrictions on the movement of the public at large, said restrictions were somewhat lifted in June 2022. As the appellant could not get any instructions about his matter, he remained absent. He further submitted that the learned Counsel of the appellant also stopped the practice due to the Covid Pandemic situation and therefore, he also remained absent. Due to the continuous absence of the complainant, the Judicial Magistrate, First Class observed that the complainant failed to adduce the evidence after sufficient opportunity and dismissed the complaint.