DOLE RAJ THAKUR Vs. JAGDISH SHISHODIA

JUDGEMENT

(1.) This appeal has been preferred against impugned order, dated 27th  June, 2017, passed by learned Judicial Magistrate 1st Class, Manali (hereinafter referred to as "Magistrate") in Criminal Case No. 14­I/2012/34­III/2012, whereby the complaint filed by appellant­Dole Raj Thakur against respondent­Jagdish Shishodia under Section 138 of the Negotiable Instruments Act (hereinafter referred to as "NI Act"), came to be dismissed in default for non­presence and   non­prosecution,   when   the   case   was   listed   for arguments.

(2.) It is apt to reproduce the impugned order herein:

(3.) In view of Section 143 of the NI Act, offence under Section 138 of the NI Act is to be tried summarily and accordingly,   procedure   for   summons   case   provided   in Chapter XX of the Code of Criminal Procedure (hereinafter referred to as " CrPC ") is applicable during the trial initiated on filing a complaint under Section 138 of the NI Act.   In this   Chapter,   Section   256   CrPC   deals   with   a   situation   of non­appearance of death of complainant.