THONGAMBINOY SINGH Vs. HEMAM ASHA DEVI

JUDGEMENT

(1.) By the present petition under Sec. 482 of Cr.P.C. the petitioner has approached this Court for quashing/setting aside of the impugned order dtd. 9/9/2022 passed by the Ld. Chief Judicial Magistrate, Bishnupur in Cril.(Compliant)N.I. Act Case No.13 of 2019 and remanding the case to be considered on merit.

(2.) By the impugned order dtd. 9/9/2022, the Ld. Chief Judicial Magistrate, Bishnupur dismissed the Cril. Compliant for dishonor of cheque due to absence of the complainant and the case was dismissed for non-prosecution and the accused was discharged.

(3.) Heard Mr. AjoyPebam, learned counsel for the petitioner and Mr. Anjan Prasad Sahu, learned counsel for the respondent.