Punjab-Haryana High Court
Rajesh Kumar vs Parveen Sharma & Anr on 10 July, 2017
Author: Lisa Gill
Bench: Lisa Gill
CRR No.1064 of 2017(O&M) [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Revision No.1064 of 2017(O&M)
Date of Decision: July 10 , 2017.
Rajesh Kumar ...... PETITIONER (s)
Versus
Parveen Sharma and another ...... RESPONDENT (s)
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: None.
*****
LISA GILL, J.
This Court passed the following order on 20.04.2017:-
"Challenge is to order dated 03.01.2015 passed by the learned Judicial Magistrate 1st Class, Jalandhar. The petitioner had filed an appeal against this order. The appeal was dismissed for non- prosecution on 24.2.2016.
It is submitted that the petitioner remained under the impression that the matter stood finally resolved once the execution application filed by respondent No.1 was withdrawn on 11.3.2016.
It is contended that the petitioner was not even served in the proceedings under Section 125 Cr.P.C. but learned counsel for the petitioner is unable to substantiate this averment. Prima facie there appears to be no plausible explanation for the delay of 712 days in the filing of this petition. Learned counsel prays for a short adjournment.
Adjourned to 16.5.2017."
1 of 2 ::: Downloaded on - 16-07-2017 00:21:59 ::: CRR No.1064 of 2017(O&M) [2] There was no representation on behalf of the applicant/petitioner on 16.05.2017 and it was specifically observed that in case there is no representation on behalf of the applicant/petitioner on the next date of hearing, this petition may be dismissed for non-prosecution.
Today despite the matter having been called twice, none appeared on behalf of the petitioner.
Dismissed for non-prosecution.
( LISA GILL )
July 10 , 2017. JUDGE
'om'
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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