PRAKASH Vs. DINESH

JUDGEMENT

(1.) Heard.

(2.) This is an application for grant of leave to file appeal against order dated 7/6/2011 passed by the learned Judicial Magistrate, First Class, Arjuni (Morgaon) in Misc. Criminal Case No. 547 of 2007, whereby the complaint filed by the applicant-appellant under Section 138 of the Negotiable Instruments Act came to be dismissed under Section 256 of the Code of Criminal Procedure on account of absence of the complainant and his Advocate and for not taking steps for a long time for securing the presence of the accused.

(3.) Perused the copy of the complaint and the impugned order.