NARENDRA KUMAWAT Vs. RANJEET

JUDGEMENT

(1.) This common order shall govern disposal of Criminal Revisions No.47 and 48 of 2015.

(2.) These two revisions are directed against two separate orders passed by learned Second Additional Sessions Judge, Dhar in criminal revision Nos.160 & 161 of 2014, as facts and issues involved in both the cases are same.

(3.) The relevant facts for disposal of these applications are that the applicant -Narendra Kumawat in both the revisions was facing prosecution under Section 138 of Negotiable Instrument Act in criminal case Nos.1751 and 2016 of 2012. Both the criminal cases arose on a complaint filed by the respondent. The cases were fixed for defence evidence on 12.06.2014. On this date, neither the complainant nor his advocate appeared before the Magistrate, and therefore, after calling the case thrice during course of the day, finally, at 5 PM, the complaint was dismissed.