Shilpa Aggarwal vs State Of Punjab
2022 Latest Caselaw 14415 P&H

 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH


                                          CRR-525-2021 (O&M)

                                          Date of Decision: 15.11.2022

Shilpa Aggarwal

                                                      .... Petitioner
                    Versus

State of Punjab
                                                      .... Respondent

CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

Present: -    None for the petitioner.

              Mr. Jaspal Singh Guru, Assistant Advocate General, Punjab.


ASHOK KUMAR VERMA, J. (ORAL)

There is no representation on behalf of the petitioner. Perusal of the file shows that on the previous three dates also i.e. 06.01.2022, 15.03.2022 and 04.07.2022, the petitioner had gone un-represented. Therefore, it can safely be presumed that the petitioner or his counsel is not interested in pursuing the instant revision petition.

It is pertinent to mention here that earlier the petitioner has preferred an appeal against the impugned judgment of conviction and order of sentence dated 04.02.2020 before the learned Sessions Court at Hoshiarpur, which was dismissed as withdrawn vide order dated 08.01.2021.

Dismissed for non-prosecution.

November 15, 2022                             (ASHOK KUMAR VERMA)
rishu                                                JUDGE


              Whether speaking/reasoned               Yes/No

              Whether Reportable                     Yes/No




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