Anju Bansal vs State Of Punjab And Others
2022 Latest Caselaw 14616 P&H

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
111
                                                         CWP-6198-2022
                                              Date of decision: 17.11.2022

ANJU BANSAL                                                   .........Petitioner

                                VERSUS

STATE OF PUNJAB AND OTHERS                                  ........Respondents


CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                            *****
Present:-    None for the petitioner.

                             *****

VINOD S. BHARDWAJ, J. (Oral)

The instant petition has been filed under Article 226 of the

Constitution of India for issuance of a writ in the nature of Certiorari

and seeking directions to quash the impugned judgment dated

06.04.2019 (Annexure P-1) passed by Sub Divisional Judicial

Magistrate, Gidderbaha, District Muktsar in the application dated

07.12.2018 under Section 245 Cr.P.C. to discharge from the Section

384 read with Section 511/507/457 IPC in case bearing FIR No. 128

dated 25.10.2008.

The case has been called twice, however, there is no

representation on behalf of the petitioner.

The matter was ordered to be listed before Single Bench

whereafter it was listed on 28.03.2022, however, there was no

appearance on behalf of the petitioner. The case was thereafter

adjourned to 02.05.2022. There was no representation on behalf of the

petitioner even though the office had intimated that the petitioner had

been informed about the listing of the case through E-mail as well as

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through SMS. One opportunity was granted to the petitioner to address

arguments. The case was thereafter taken up on 17.08.2022 and the

same had been callled twice, however there is no representation on

behalf of the petitioner. The position remains the same today as well.

Dismissed for non-prosecution.

                                              (VINOD S. BHARDWAJ)
                                                   JUDGE
NOVEMBER 17, 2022
Vishal sharma
                      Whether speaking/reasoned         :      Yes/No
                      Whether reportable                :      Yes/No




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