@JUDGMENTTAG-ORDER
1. We have heard the learned counsel for the appellant. We find that this matter had been instituted in 1997 and till he date of the dismissal of he complaint on 21.2.2004, the accused had not even put in appearance before the trial Court. We are, therefore, of the opinion that merely because the appellant had defaulted on one date, was not a ground under which complaint ought to have been dismissed. We accordingly set-aside the order dated 21.2.2004 and direct the trial Court to proceed with the matter in accordance with law. The appellant shall appear before the trial Court on 14.9.2006.
