NITESH KUMAR Vs. SONU ALIAS SUNIL KUMAR

JUDGEMENT

(1.) This appeal has arisen out of the acceptance of Criminal Misc. No.A-456-MA of 2015 granting leave to file appeal vide order passed today by this Court.

(2.) Learned counsel for the appellant agrees that the appeal may be heard today itself. I have heard learned counsel for the appellant in the appeal.

(3.) This criminal appeal has been filed against the impugned order dated 10.11.2014 passed by learned Judicial Magistrate Ist Class, Gurgaon, vide which the complaint filed by Nitesh Kumar against Sonu alias Sunil Kumar under Section 138 of the Negotiable Instruments Act, 1881 (as amended upto date) (hereinafter referred to as 'the NI Act') has been dismissed in default for want of prosecution.