Punjab-Haryana High Court
Arun Jain & Ors vs State Of Haryana on 22 September, 2010
Author: Jaswant Singh
Bench: Jaswant Singh
Crl. Revision No.2385 of 2009(O&M) # 1#
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
Crl. Revision No.2385 of 2009(O&M)
Date of Decision:-22.09.2010
Arun Jain & Ors.
......Petitioners.
Versus
State of Haryana.
......Respondent.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH.
Present:- None for the Petitioner.
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JASWANT SINGH, J (ORAL)
Instant Revision petition has been filed for setting aside the order dated 23.04.2009(P-1) and Charge Sheet dated 23.04.2009 (P-2) passed by the learned JMIC, Panipat.
Facts in brief are that the marriage of the complainant- Tripti was solemnized with Rakesh who is the real brother of petitioner no.1 and son of petitioners no.2 & 3. After sometime of the marriage they used to quarrel with the complainant-Tripti on account of bringing insufficient dowry and also gave beatings to her.
None has caused appearance on behalf of the petitioners on 10.11.2009, 26.11.2009, 7.4.2010, 18.5.2010 and today also for Crl. Revision No.2385 of 2009(O&M) # 2# pursuing the instant revision petition. Therefore, it is viewed that the petitioner is not interested in contesting the instant revision.
Accordingly the court is left with no option but to dismiss the present revision petition for non-prosecution.
Ordered accordingly.
( JASWANT SINGH ) JUDGE 22nd September,2010 Vinay