Punjab-Haryana High Court
Rohtas Goel vs Rajbir Singh on 18 November, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2024:PHHC:150193
206-3
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-10179-2016
DATE OF DECISION: 18.11.2024
ROHTAS GOEL ...PETITIONER
Versus
RAJBIR SINGH ... RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: None for the petitioner(s).
Mr. Manjit Singh, Advocate for the complainant.
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SANDEEP MOUDGIL, J (ORAL)
This petition has been filed under Section 482 Cr.P.C. for quashing of the Complaint case No. 1038/2013 dated 15.10.2012/07.09.2013 titled as 'Rajbir Singh vs. M/s Omaxe Housing & Development Limited' (Annexure P-10) as well as the summoning order dated 15.2.2016 (Annexure P-11) passed by the Judicial Magistrate 1st Class, Panchkula, vide which the petitioner has been summoned face trial under 467/468/182/198 of IPC.
Today, none has put in appearance on behalf of the petitioner and on earlier occasions also either the petitioner was unrepresented or request for adjournment was made on his behalf.
The Court is of the view that the petitioner is not interested in pursing the present petition, hence, the same is dismissed for non- prosecution.
(SANDEEP MOUDGIL) JUDGE 18.11.2024 anuradha Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 23-11-2024 15:32:02 :::