MANOJ KUMAR KINHA Vs. JAGJIT SINGH (NAYA)

JUDGEMENT

(1.) A complaint under Sec. 138 of the Negotiable Instruments Act (for short 'the Act1) filed by the complainant Manoj Kumar Kinha against -accused Dinesh Kumar and another had been pending in the Court of Judicial Magistrate 1st Class, Gurugram. Accused was summoned and had put in appearance on 8/2/2017. Since, there was no representation on behalf of the complainant, learned Magistrate dismissed the complaint for non-prosecution.

(2.) Feeling aggrieved, the complainant has approached this Court by way of filing petition under Sec. 482 Cr.P.C, praying that the impugned order be set aside and the complaint be ordered to be restored.

(3.) Notice of the petition was given to accused, who have put in appearance through counsel.