REGENT COMPUTRONICS PVT. LTD.

Madan Thakur Appellant

V/S

Mahender Chauhan Respondents

Referred Judgements :-

PANKAJ THAKUR VS. STATE OF H.P. [REFERRED TO]
GOVINDA KADTUJI KADAM VS. STATE OF MAHARASHTRA [REFERRED TO]
SIDDANNA APPARAO PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
CHALLAPPA RAMASWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]
SHYAM DEO PANDEY VS. STATE OF BIHAR [REFERRED TO]
RAM NARESH YADAV OTHERS VS. STATE OF BIHAR [REFERRED TO]
PARASURAM PATEL AND ANOTHER VS. STATE OF ORISSA [REFERRED TO]
BANI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
K.S.PANDURANGA VS. STATE OF KARNATAKA [REFERRED TO]
SURYA BAKSH SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The appellant/complainant is aggrieved by the impugned order, dtd. 16/11/2018, passed by the learned Trial Magistrate,whereby his complaint under Sec. 138 of the Negotiable Instruments Act has been dismissed for want of prosecution.

(2.) Whether reporters of Local Papers may be allowed to see the Judgment Yes 2 Now, the moot question is whether such a recourse could have been adopted by the learned Trial Magistrate.

(3.) In Parasuram Patel and another versus State of Orissa (1994) 4 SCC 664, it was held by the Hon'ble Supreme Court that the criminal appeal cannot be dismissed for default in appearance and the Court must decide the matter on merit even in the absence of the appellant or his counsel.

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MADAN THAKUR Vs. MAHENDER CHAUHAN

Referred Judgements :-

JUDGEMENT

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