- (1.) The present application has been filed under section 482 Cr.P.C by the applicant/complainant (hereinafter referred to as the 'applicant') against the order dated 19.2.2014 passed by the judicial magistrate, court No.2, Allahabad in complaint Case No.437 of 2013 ( Sunil Kumar Mishra Vs. Arvind Singh) under Section 138 N.I. Act, whereby complaint dated 28.2.2013 filed by the applicant against Arvind Singh had been dismissed due to non- appearance of the applicant.
(2.) Heard Shri S.C. Pandey, learned counsel for the applicant, learned AGA and perused the record.
(3.) Opposite party No.2/accused ( hereinafter referred to as the 'opposite party no.2') in spite of the service of notice, has not appeared and also did not file any counter affidavit.;