Shoket Hussain vs State Of J&K & Ors
2021 Latest Caselaw 118 j&K

                                                           Sr. No. 281
                                                           After notice causelist




     HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

                                               RPHCP No. 01/2014

Shoket Hussain                                  .... Petitioner/Appellant(s)

                                Through:-      None

                          V/s

State of J&K & ors.                                      .....Respondent(s)

                                Through:-      None

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

1. This review petition has been filed by the petitioner on 18.02.2014

seeking review of judgment dated 11.02.2014 passed in HC(W) No.

30/2013. In the aforesaid petition, the claim of the petitioner is that

respondent No. 8 had kidnapped his wife.

2. Vide order dated 11.02.2014, this petition was disposed of by

directing Ms. Jabeena Kosar, whom the petitioner claims to be his wife, to

appear before the Court of Judicial Magistrate, 1st Class, Thana Mandi,

who would record her statement and pass appropriate orders.

3. Aggrieved of this order, the petitioner has filed the present petition

seeking review of this order. No notice in this petition has been issued till

date even though this petition was listed on 07.03.2014 and 28.03.2014.

This petition has remained pending for the last more than six years. It

appears that no effort was made by the petitioner for listing of the petition

since 2014.

4. Though the statement of Ms. Jabeen Kosar recorded before the

Judicial Magistrate in petitioner's presence in terms of the order dated

11.02.2014 but no effort has been made to place the same on record. It

appears that with efflux of time, parties have settled the dispute.

5. There is no representation on behalf of the petitioner. It seems that

the petitioner has lost interest in pursuing the present review petition.

6. Accordingly, this petition alongwith connected applications is

dismissed in default of appearance and for non-prosecution.

(Sindhu Sharma) Judge JAMMU 16.02.2021 Ram Murti Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

RAM MURTI 2021.02.26 10:57 I attest to the accuracy and integrity of this document