MONIKA JINDAL Vs. PARDEEP KHANNA

JUDGEMENT

(1.) THE petitioner is the complainant, who had filed a complaint with regard to an offence under Section 138 of the Negotiable Instruments Act. The case was at the stage of arguments. The petitioner did not appear. The complaint was dismissed in default.

(2.) HENCE this petition.

(3.) LEARNED Counsel for the accused-respondent submits that in a summons case, dismissal of complaint in default amounts to acquittal, as in summons case there is no stage of framing charge as such.