VINOD KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This criminal miscellaneous application has been filed under Section 378(4) Cr.P.C. for grant of special leave to appeal against the order dated 11.7.2013 passed by learned Sub Divisional Judicial Magistrate, Bilaspur, District Yamuna Nagar. I have heard learned counsel for the parties and have gone through the record.

(2.) The learned Sub Divisional Judicial Magistrate, Bilaspur, vide order dated 11.7.2013 dismissed the complaint filed by the complainant for his default on one date.

(3.) Keeping in view the facts and circumstances of the present case, I accept this application filed under Section 378(4) Cr.P.C. and leave to file appeal is granted.