SHEIKH CHHOTU Vs. AHEMAD KHAN

JUDGEMENT

(1.) Challenge is to the order dated 06.01.2014 rendered by the Judicial Magistrate First Class, Court 5, Akola in Summary Criminal Case 312/2011, by and under which, the complaint instituted under section 138 of the Negotiable Instruments Act, 1881 ('Act' for short) is dismissed under section 256 of the Criminal Procedure Code, 1973.

(2.) Heard Shri A.J. Mirza, the learned counsel for the appellant and Shri V.B. Bhise, the learned counsel for the respondent.

(3.) The learned counsel for the complainant invites my attention to the order-sheet. The order-sheet reveals that the dispute was referred for mediation and report awaited. The order-sheet dated 15.11.2013 records that the matter is fixed on 10.12.2013 for the report of the mediator.