INDERJIT SINGH, J. - (1.) This appeal has arisen out of the acceptance of Criminal Misc. No. A-555-MA of 2014 granting leave to file appeal vide order passed today by this Court.
(2.) Learned counsel for the parties agree that the appeal may be heard today itself. I have heard learned counsel for the parties in the appeal.
(3.) This criminal appeal has been filed against the impugned order dated 29.1.2014 passed by learned Judicial Magistrate Ist Class, Faridabad, vide which the complaint filed by M/s STL Global Limited against M/s Divyanshu Knit Feb and Ajya Patni, Proprietor of M/s Divyanshu Knit Febrespondents under Sections 138 read with Section 142 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the NI Act') has been dismissed in default for want of prosecution and the accused have been acquitted of the allegations levelled against them.;