SANATHAN SANSTHA Vs. DNYANESH MAHARAO

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard by consent of the learned Counsel for the parties.

(2.) BY this petition, the petitioner, which is a Trust and the original complainant, is challenging the order dated 12/12/2014 passed by the learned Judicial Magistrate, First Class, Panaji in Criminal Case No.131/2008/B. By the impugned order, the learned Magistrate has dismissed the complaint filed by the petitioner under Sections 500, 501, 502 read with Section 34 of I.P.C. for non -prosecution.

(3.) IT is submitted on behalf of the petitioner that on account of some difficulty faced by the Counsel for the petitioner/ complainant, the Counsel could not remain present. It is submitted that the petitioner/ complainant was informed that the Counsel would be seeking time. In such circumstances, there was no appearance on behalf of the petitioner, which has resulted into passing of the impugned order.