Gursewak Singh vs State Of Punjab And Another
2022 Latest Caselaw 17499 P&H

116            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                 CRM-M-47311-2021
                                                 Date of Decision: 21.12.2022

GURSEWAK SINGH                                           ... PETITIONER
                 V/S
STATE OF PUNJAB AND ANOTHER                              ... RESPONDENTS


CORAM: HON'BLE MR. JUSTICE VIVEK PURI

Present:       None for the petitioner.
               Ms. Ruchika Sabherwal, DAG Punjab.
               ***

VIVEK PURI, J. (ORAL)

The petitioner is seeking to quash FIR No. 237 dated

22.10.2019, under Section 306 IPC registered at Police Station Raman

District Bathinda on the basis of compromise.

On 02.12.2022, following order was passed:-

"On the previous date, the learned counsel for the petitioner has sought time to argue in the light of the judgment of Hon'ble Supreme Court rendered in Daxaben Versus State of Gujarat and others.

However, none has appeared on behalf of the petitioner despite pass over.

Adjourned to 21.12.2022.

It is made clear that in the event none appears on behalf of the petitioner, the appropriate orders with respect to the disposal of the petition shall be passed."

None has joined the proceedings on behalf of the petitioner,

despite passover.

Dismissed for want of prosecution.

21.12.2022                                                   (VIVEK PURI)
Janki                                                           JUDGE

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

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