OM SURYA ELECTRONICS PVT LTD Vs. VINAY ELECTRONICS

JUDGEMENT

(1.) Heard the learned Counsel for the appellant, Sri Sharad Sanghi, learned Counsel for the first respondent and the learned Additional Public Prosecutor.

(2.) This criminal appeal is directed against the order dated 10-7-2003 in C.C. No.590 of 2000 passed by the XXIII Metropolitan Magistrate, Hyderabad in dismissing the Calendar Case for the absence of the complainant and discharging the accused of the charges under Section 256 Cr.P.C.

(3.) C.C.No.590 of 2000 was filed for the offence under Section 138 of the Negotiable Instruments Act (for short 'the Act'). The Magistrate took cognizance of the case and issued notices. On 10-7-2003 as there was no representation on behalf of the complainant, the learned Magistrate dismissed the Calendar Case and acquitted the accused under Section 256 Cr.P.C. Aggrieved by the same the present criminal appeal is filed.