LAWS(MPH)-2022-4-90

MOHD. IRFAN QURESHI Vs. NAYEEM KHAN

Decided On April 06, 2022
Mohd. Irfan Qureshi Appellant
V/S
NAYEEM KHAN Respondents

JUDGEMENT

(1.) This appeal is against the order dtd. 9/9/2010 passed by the Judicial Magistrate First Class, Udaipura, District Raisen, dismissing the complaint bearing No. R.T. 115/2008 (Irfan Qureshi Vs. Nayeem Khan and others) under Ss. 323, 323/34 of IPC filed by the appellant.

(2.) The order dtd. 9/9/2010 passed by the learned Magistrate reads as under :-

(3.) A perusal of the order sheets drawn in R.T. No.115/2008 (Irfan Qureshi Vs. Nayeem Khan and others) reveals that from 23/5/2007 on-wards when the case was posted for trial, the complainant/appellant was present in the Court on a number of occasions, though he was occasionally absent but he was represented through his lawyer and whenever he did not turn up before the Court, exemption applications were filed by his counsel. On the relevant date i.e. 9/9/2010, the complainant was called absent and the private complaint filed by him was dismissed.