M/S. BLS INFRASTRUCTURE LIMITED Vs. M/S. RAJWANT SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals by way of special leave petitions are directed against the judgment and order dtd. 7/11/2019 passed by Delhi High Court dismissing Crl.L.P. Nos.315 to 322 of 2019 filed by the appellant against the order of Metropolitan Magistrate-04 (N.I. Act)/South East, Saket Courts, New Delhi (for short "learned Magistrate ") dtd. 25/1/2019 dismissing Criminal Complaints No.621744/16, 1718/16, 1276/16, 1277/16, 621743/16, 621742/16, 12742/17 and 12744/17 for non-appearance of the complainant (the appellant herein).

(3.) The short question that arises for our consideration in these appeals is whether in the facts of the case, the learned Magistrate was justified in dismissing the criminal complaints for non-appearance of the complainant even though the statement of the complainant had been recorded and, vide order of the learned Magistrate dtd. 26/10/2017, the complainant 's evidence was closed with a direction to list the matter for recording of defence evidence as also for consideration of application under Sec. 311 of the Code of Criminal Procedure, 1973 (for short "the Code ") filed by the complainant.