Babu Ram vs State Of Haryana And Others
2022 Latest Caselaw 8315 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH
112                                  CRR-2325-2018 (O & M)
                                     Date of Decision:02.08.2022

BABU RAM                                                    ...PETITIONER
                      VERSUS
STATE OF HARYANA AND OTHERS                                 ...RESPONDENTS

CORAM:         HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:       None for the petitioner.

               Ms. Mahima Yashpal, DAG, Haryana.
                          ***

SUVIR SEHGAL, J.(ORAL)

Instant revision petition has been filed by the petitioner for setting

aside the impugned order dated 22.05.2018 passed by the learned Additional

Sessions Judge, Nuh, whereby application under Section 319 of Cr.P.C. for

summoning respondents No.2 to 5 as an additional accused, has been dismissed.

Mr. Gopal Sharma, Advocate has put in appearance on behalf of

respondents No.2 to 5 and has filed his Power of Attorney in Court, which is taken

on record.

Counsel for the respondents have submitted that the trial has resulted

in the acquittal of the main accused-Sunil. Certified copy of judgment dated

06.10.2018 has been placed on the record. Court has also been informed that the

petitioner has unfortunately expired.

There is no representation on behalf of the petitioner.

Similar was the position on the previous six hearings. It appears that

the petitioner/his legal representatives are not interested in pursuing the petition.

Dismissed for non-prosecution.

02.08.2022                                                  (SUVIR SEHGAL)
sheetal                                                         JUDGE

             Whether Speaking/Reasoned             Yes/No
             Whether Reportable                    Yes/No



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