Karnataka High Court
M Vishwant vs Sri Sadashiva on 8 September, 2011
ORDER Heard Shri Dtnesh M. KuH<:__aAFVI'i_i_,4 te;a;%£3§:'cti'.';Vc§'t::{g¢t2 appearing for the petititmer.
2. This petition is fi1e"d:..VS'eekinV'g"etei'ttestterefl the Private Complaint of the .J.M.F.C. 11 ~ Cotuft, Hub1t_t§§.htet§"» for default by is seen that despite the? to secure the respondaetlttv _isettence of notrbailable warrant be secured. Hence} an 28.07'.:200_8, Cottrt has dismissed the Private str1r;_e the petitioner was absent before the Ceutt' attd :'t'h.e1'eV'xt'as no representation. is seen from the Private Cemptaint filed Etefefe'"--the trial Court that the tespendent has issued a for Rst90,G{}O/-- in femur at the petitioner'. Ptenee, in order to de eomptete the justice to the §3€EiEtC:1'1€1', the etder eiismiseing the Private Cemeiaént d€'S€t'V€S to be aeide arid the meter' etatett x,