M.A.A. Khan, J. - (1.) Heard.
(2.) None appeared for respondents Nos. 1 and 2 despite service.
(3.) In this case the learned Magistrate discharged respondent Nos. 1 and 2 of the offence Under section 138 of the Negotiable Instruments Act on the ground that since the trial in the case could not be commenced for sufficiently long time, the case was liable to be dismissed in view of the decision of the Apex Court in the case of Common Cause, A Registered Society v. U.O.I. (1996 (4) SCC 33) .;