Shamshad Ali vs State Of Punjab And Ors
2023 Latest Caselaw 5421 P&H

                                                                                      2023:PHHC:059179

               CRM-M-58511-2022                                                                  -1-

               204
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                         CRM-M-58511-2022
                                                                         Date of Decision: 26.04.2023



               Shamshad Ali                                                            ....Petitioner


                                                                Versus


               State of Punjab and others                                            ...Respondents



               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None for the petitioner.

                                         Mr. Subhash Godara, Addl. AG, Punjab
                                         for respondent No.1/State.


               HARSH BUNGER, J. (Oral)

Prayer in the present petition filed under Section 438 of the

Code of Criminal Procedure, is for grant of anticipatory bail to the petitioner

in case FIR No.10, dated 03.03.2019, registered under Sections 420, 467,

468 and 471 of the Indian Penal Code, at Police Station City 1 Sandaur,

District Malerkotla (Annexure P-1).

2. On 24.03.2023, no one had put in appearance on behalf of the

petitioner, accordingly registry was directed to notify learned counsel for the

petitioner of the date fixed i.e. today.

3. As per the office report, learned counsel for the petitioner has

been informed through e-mail. Today, again no one has appeared on behalf

of the petitioner despite being notified of the date fixed.

HIMANI GUPTA 2023.04.27 12:26 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:059179

4. It appears that the petitioner is no more interested in pursuing

the present petition.

5. Dismissed for non-prosecution.

               26.04.2023                                                     (HARSH BUNGER)
               Himani                                                             JUDGE

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




HIMANI GUPTA
2023.04.27 12:26
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh