SANDEEP ARORA Vs. VINOD BISEN

JUDGEMENT

(1.) Being aggrieved by the judgment dtd. 12/8/2017 passed in CrR No. 109/2014 passed by the 2nd Additional Sessions Judge, Waraseoni District Balaghat by which the Revisional Court has affirmed the order passed by the Judicial Magistrate First Class, Waraseoni District Balaghat vide order dtd. 19/4/2010 in Criminal Case No. 450/07 whereby the learned trial Court has dismissed the private complaint filed under Sec. 138 of the Negotiable Instruments Act for want of prosecution, against which petition has been filed.

(2.) Learned counsel for the petitioner submitted that the Revisional Court has erroneously dismissed the revision in spite of sufficient grounds available for non-appearance of the complainant on the date of hearing i.e. 19/4/2010.

(3.) Perused the record and impugned order.