HARDEV SINGH Vs. AJAY ARORA

JUDGEMENT

(1.) This appeal has arisen out of the acceptance of Criminal Misc. No.A-1890-MA of 2014 granting leave to file appeal vide order passed today by this Court.

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

(3.) This criminal appeal has been filed against the impugned order dated 22.9.2014 passed by learned Judicial Magistrate Ist Class, Faridabad, vide which the complaint filed by Hardev Singh against Ajay Arora under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as Rs. the NI Act') read with Section 420 IPC has been dismissed in default for want of prosecution.