Vijay Kumar vs State Of Punjab And Anr
2024 Latest Caselaw 7589 P&H

Punjab-Haryana High Court

Vijay Kumar vs State Of Punjab And Anr on 9 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:048399

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                                   CRM-M-33973-2022 (O&M)
                                                                   Date of Decision:- 09.04.2024

                 Vijay Kumar                                                         ... Petitioner
                                                          Versus

                 State of Punjab and another                                         ... Respondents

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            None for the petitioner.

                                      Mr. Vishvajeet Singh Virk, DAG, Punjab.

                                      None for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

There is no representation on behalf of the petitioner.

Even report of learned Judicial Magistrate 1 st Class, Gurdaspur

indicates that the parties did not turn up for recording their statements.

It appears that the petitioner is no longer interested in pursuing

the instant petition. The petition, as such, is dismissed for non-prosecution.

                 09.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No
                                      Whether Reportable                 Yes / No







integrity of this order/judgment