Mahavir Singh Chauhan, J. - (1.) PETITIONER is aggrieved by order dated 19.07.2013 passed by learned Judicial Magistrate Ist Class, Jagraon (for short 'trial Court'), whereby his complaint under Section 138 of the Negotiable Instruments Act, 1881, has been dismissed in default.
(2.) ON 22.03.2014, record of the learned trial Court was called for to ascertain if notice was served upon the complainant/petitioner for 19.07.2013 because he was not present on the previous date of hearing, i.e., 12.07.2013. However, in the trial Court record, copy of the notice issued for 19.07.2013 is not available. That being so, the assertion put up on behalf of the petitioner that he was not served for that day, has to be taken as correct. Be that as it may, on 19.07.2013, no effective proceedings were to take place and the learned trial Court instead of dismissing the complaint in default ought to have probed the possibility of adjourning the matter to a future date.
(3.) IN the similar circumstances, the Hon'ble Supreme Court of India in The Associate Cement Co. Ltd. Vs. Keshvanand, : 1998(1), R.C.R. (Criminal), 309 and this Court in Dilawar Singh Vs. Pankaj Joshi and another, : 2008(1) Crimes, 654and in Standard Corporation India Limited Vs. Kamblekar Ramesh, : 2011(4) R.C.R. (Civil) 703, have held that the order of dismissal for default should be set aside and the complaint should be restored to its original number and stage.;