MADHU BALA Vs. KANTA RANI AND ANR.

JUDGEMENT

(1.) Criminal Misc. No. 61051 of 2010.

(2.) THIS is an application for listing the main appeal on an actual date for hearing.

(3.) APPELLANT had instituted a complaint against the Respondents for an offence punishable under Section 500 IPC. On 20th March, 2006, Appellant was not present in the Court and the complaint filed by her was dismissed for want of prosecution vide order dated 20th March, 2006. Thereafter, she moved an application for its restoration, but the same was dismissed, as in a summons case dismissal of the complaint amounts to acquittal. Therefore, the Appellant was left with no other remedy but to file the present appeal. Learned Counsel states that leave to appeal has been granted.