SONA VETS PRIVATE LIMITED Vs. UNKNOWN

JUDGEMENT

(1.) Let the Affidavit-of-Service filed in court today be kept on the record. None appears for the opposite party.

(2.) The instant revisional application is directed against the order dated September 30, 2013 passed by the learned Chief Judge, City Session Court, Bichar Bhabhan, Kolkata in Criminal Revision No.132 of 2013. By the impugned order, the learned Chief Judge affirmed the order dated April 20, 2012 passed by the learned 17th Metropolitan Magistrate, Kolkata in Case No. C/14653 of 2010 in dismissing the petition of complainant.

(3.) The learned advocate for the petitioner submits that due to absence of the learned advocate appearing for the complainant, the petition of complaint was dismissed and that for the fault on the part of the learned advocate, litigant should not suffer. He further submits that the learned Sessions Judge while disposing the criminal revision did not consider the above aspect of the matter and passed the impugned order. According to him another chance be given to the complainant to proceed with the complaint which relates to offence under section 138 of the Negotiable Instrument Act for bouncing of a cheque amounting to Rs. 1,23,606/-.