NAJIR SULEMAN SHIKILKAR Vs. ABHISHEK TRIPATHI

JUDGEMENT

(1.) Since the delay caused in filing the aforesaid appeal has been condoned by a separate order passed today, with the consent of the parties, the appeal is taken up for admission.

(2.) By this appeal, the appellant has impugned the order dtd. 7/1/2021 passed by the learned Special Judge and Additional Sessions Judge, Pune below Exhibit 1 in Criminal Misc. Application No. 241/2017. By the said order, the learned Judge dismissed the complaint (i.e. Criminal Misc. Application No. 241/2017) for the reasons set out in the said order.

(3.) Leanred counsel for the appellant submits that the learned Judge erred in dismissing the appellant's complaint, despite there being allegations made by the appellant in his private complaint i.e. Criminal Misc. Application No. 241/2017.