UNION OF INDIA Vs. ZAMSAWMTUANGA

JUDGEMENT

(1.) Heard Mr. Johny L Tochhawng, learned counsel appearing for the appellant. None appears for the respondents.

(2.) This appeal has been preferred under Sec. 378 (4) of Cr.P.C challenging the judgment and order dtd. 9/11/2020 passed by Chief Judicial Magistrate, Champhai, Mizoram in Criminal Complaint No. 17/2018 in connection with Customs Case No. 04/CL/IMP/CUS/CPF CPI/18-19 under Sec. 135 of the Customs Act, 1962, wherein the Chief Judicial Magistrate, Champhai had dismissed the Criminal Complaint No. 17/2018 on the ground of non-prosecution of the case and delay of submitting final complaintsheet/charge-sheet and then discharged all the accused persons from the offence committed by them.

(3.) Being highly aggrieved and dissatisfied with the order as aforesaid, the appellant has preferred the instant appeal praying to set aside the impugned judgment and order dtd. 9/11/2020 passed by the Chief Judicial Magistrate, Champhai in Criminal Complaint Case No. 17/2018 and to restore the said criminal complaint and also to allow the appellant to submit the final complaintsheet.