Punjab-Haryana High Court
Mehak Sharma vs Rakesh Kumar on 20 December, 2022
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
CRM-M-10467-2019 #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CRM-M-10467-2019
Date of Decision:-20.12.2022
Mehak Sharma.
......Petitioner.
Versus
Rakesh Kumar.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:- None for the Petitioner.
None for the Respondent.
***
JASJIT SINGH BEDI, J.(ORAL)
The prayer in the petition under Section 482 Cr.PC is for quashing of the order dated 02.01.2019 passed by Judicial Magistrate Ist Class, Ludhiana in Complaint bearing No.COMA-3924-2014 dated 09.06.2014 vide which the petitioner was directed to make the interim compensation of Rs.18,000/- (20% of the cheque amount).
On 07.03.2019 the following order as passed:-
" Notice of motion for 23.07.2019.
Meanwhile, the condition regarding deposit of 20% of the cheque amount, as per order dated 2.1.2019 passed by learned Judicial Magistrate, Ist Class, Ludhiana shall not be implemented."
Thereafter none has put in appearance on behalf of the petitioner on 12.5.2022 and similar was the situation on 11.10.2022. On 1 of 2 ::: Downloaded on - 22-12-2022 06:05:48 ::: CRM-M-10467-2019 #2# that day the aforementioned interim order dated 07.03.2019 was vacated. Once again none has put in appearance on behalf of the petitioner today.
In view of the above, present petition is dismissed for non prosecution with liberty to the petitioner to get the petition revived if any cause of action still subsists.
( JASJIT SINGH BEDI ) JUDGE December 20, 2022 Vinay Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 22-12-2022 06:05:49 :::