AMIT SUNARLAL SHAHU Vs. HERE MADHAV ELECTRONICS

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) Admit.

(3.) The present application is being filed seeking leave to file appeal against the order dtd. 07/01/2023 passed below Exh.1 by the learned Additional Chief Judicial Magistrate, Court No.5, Akola, in Summary Case No.1989/2019. The appellant further prays for quashing and setting aside of the said order, wherein, the learned Magistrate was pleased to dismiss the complaint for want of prosecution, resulting into acquittal of the accused.