Manoj Kumar Tiwari vs Parmod Kumar
2022 Latest Caselaw 16119 P&H

220 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

CRM-A-696-MA-2016
Date of Decision: December 07, 2022

MANOJ KUMAR TIWARI ....Applicant(s)
VERSUS
PARMOD KUMAR ....Respondent(s)

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: None.

2 ok 2s 2 NAMIT KUMAR, J.(ORAL)

Present application has been filed under Section 378(4) for grant of special leave to appeal for setting aside the impugned judgment of acquittal dated 25.02.2016 passed by the learned Judicial Magistrate 1* Class, Chandigarh.

No one has put in appearance on behalf of the applicant/appellant since 20.12.2016. On 25.05.2022, following order was passed:-

"The applicant is unrepresented since December, 2016. Let notice be issued to the parties for 7" December, 2022."

As per office report, notice issued to the petitioner has been received back unserved with the report that he has left the given address and no process fee has been filed for issuance of notice to the respondent.

Same is the position for even today. In view of the above, this Court is choice less and dismissed the petition for non-prosecution.

Dismissed for non-prosecution.

(NAMIT KUMAR) 07.12.2022 JUDGE

Sangeeta

Whether reasoned/speaking: Yes/No Whether reportable: Yes/No

SANGEETA 2022.12.08 11:00 I attest to the accuracy and