- (1.) Leave granted.
(2.) We have heard the learned counsel for the appellant. None has appeared on behalf of the respondents despite due service of notice.
(3.) The challenge in this appeal is against the order of the High Court dated 24th December, 2014 by which the process issued against the accused respondents on the private complaint filed by the wife of the deceased Bapu Nivrutti Gund has been interfered with by the High Court.;