BHARAT AND 19 OTHERS Vs. RAM KUMAR

JUDGEMENT

(1.) Applicants have challenged the order dated 5/1/08 passed by the learned C.J.M., Dindori in Complaint Case No.912/07, whereby he restored the complaint which was dismissed in absence of the complainant.

(2.) Prosecution's case, in short, is that the respondent had lodged a complaint against the applicants for various offences. Vide order dated 3/11/2007, the learned C.J.M. registered the complaint for the offences punishable under Sections 147, 447, 427 and 506 of the I.P.C. and notices were issued to the applicants. On 15/12/2007, neither the complainant nor the applicants appeared before the trial Court and therefore, after making so many calls in the entire day, at 5:00 P.M. learned C.J.M., Dindori dismissed the complaint in want of prosecution. Again vide order dated 5/1/08, learned C.J.M., Dindori restored the complaint.

(3.) I have heard the learned counsel for the applicants, whereas none appeared for the respondent, though notice of the petition was served upon him.