Preeto Rani vs Bablu And Anr
2023 Latest Caselaw 9638 P&H

                                                              Neutral Citation No:=2023:PHHC:085905




         230                                              2023:PHHC:085905


               IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                   CRM-M-8641-2018
                                                   Date of Decision:07.07.2023
Preeto Rani                                                   ...Petitioner

                                           vs.

Bablu and Anr.                                                     ...Respondents


Coram :        Hon'ble Mr. Justice N.S.Shekhawat

Present :      None for the parties.

                ***

N.S.Shekhawat J. (Oral)

The petitioner has filed the present petition with a prayer to set

aside the order dated 09.02.2016 passed by the Court of learned JMIC, Abohar

and the judgment dated 06.07.2017, passed by the learned Additional Sessions

Judge, Fazilka, vide which both the Courts were declined to summon the

accused in a complaint filed by the present petitioner.

From the record it is evident that after the institution of the present

petition, learned counsel for the petitioner has not appeared even once. No one

had appeared on behalf of petitioner on 09.09.2022 and 10.02.2023.

Even today there is no representation on behalf of the petitioner to

assist the Court and it seems that the petitioner is not interested in pursuing with

the present petition and the same is accordingly, ordered to be dismissed.

                                                       (N.S.SHEKHAWAT)
07.07.2023                                                   JUDGE
hitesh

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

Neutral Citation No:=2023:PHHC:085905

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