M/S Chawla Trading Co vs Om Parkash
2024 Latest Caselaw 6736 P&H

Punjab-Haryana High Court

M/S Chawla Trading Co vs Om Parkash on 1 April, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                      Neutral Citation No:=2024:PHHC:043412

CRM-A No.21-MA of 2016 (O&M)                                      2024:PHHC:043412




                                                                                 232



        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH



                                         CRM-A No.21-MA of 2016 (O&M)
                                         Date of Decision: 01.04.2024


M/s Chawla Trading Co.

                                                       ......... Applicant/Appellant

                                     Versus

Om Parkash
                                                                ......... Respondent

CORAM:       HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU


Present:-    None for the applicant/appellant.

             Mr. J.S.Cooner, Advocate for the respondent.

                                      ****

MAHABIR SINGH SINDHU, J.

Present application has been filed under Section 378 (4) Cr.P.C.

seeking leave to appeal against the impugned judgment dated 09.10.2015,

passed by learned Judicial Magistrate 1st Class, Ambala, vide which respondent

has been acquitted from the allegations leveled against him by granting benefit

of doubt.

(2) Allegations are that applicant/appellant, in view of the old family

relations, advanced an amount of Rs.2,40,000/- in cash to the respondent; but he

did not repay the same. Also alleged that respondent issued cheque bearing

No.950601 dated 28.02.2013, amounting to Rs.2,40,000/-, which was

dishonoured.

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Neutral Citation No:=2024:PHHC:043412

CRM-A No.21-MA of 2016 (O&M) 2024:PHHC:043412

(3) Case called twice, but no one is appearing on behalf of the

applicant/appellant.

(4) On previous occasion(s) also, none came forward.

(5) In view of the above, it seems that applicant/appellant is not

interested in pursuing the present matter.

(6) As a result thereof, there is no option except to dismiss the

application seeking leave to appeal for non-prosecution.

(7)          Ordered accordingly.

(8)          Pending application(s), if any, shall also stand disposed off.




1st April, 2024                                     ( MAHABIR SINGH SINDHU )
Gagan                                                        JUDGE


                        Whether speaking/reasoned       Yes/No
                           Whether Reportable           Yes/No




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