Pushpender Kaur Alias Pushbinder Kaur vs State Of Haryana
2024 Latest Caselaw 8837 P&H

Punjab-Haryana High Court

Pushpender Kaur Alias Pushbinder Kaur vs State Of Haryana on 25 April, 2024

Author: Mahabir Singh Sindhu

Bench: Mahabir Singh Sindhu

                                        Neutral Citation No:=2024:PHHC:056543


114                                                    2024:PHHC:056543

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                            CRM-M-1839-2024(O&M)
                                            Date of decision: 25.04.2024

PUSHPENDER KAUR ALIAS PUSHBINDER KAUR

                                                             .....PETITIONER(s)

                                          Versus

STATE OF HARYANA
                                                             .....RESPONDENT(s)

CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU

Present:     None for the petitioner.

             Mr. Kiran Pal Singh, AAG, Haryana.

MAHABIR SINGH SINDHU, J.

Present petition has been filed under Section 482 of Cr.P.C., for

issuance of directions to learned Appellate Court for allowing the petitioner to

appear through Counsel by exempting her personal appearance, in criminal appeal

bearing No. CRA/211/2020 titled as "Mohini Abrol Vs. Pushpender Kaur", which

has been filed against the judgment of acquittal dated 15.07.2019 (P-1), pertaining

to FIR No.306 dated 03.07.2014, under Sections 323, 452, 506 read with Section 34

of the Indian Penal Code, 1860, registered at Police Station Central, Faridabad,

District Faridabad.

2. On 01.02.2024, none appeared on behalf of petitioner and Mr.

Tribhawan Singla, Advocate was requested to assist in the matter as an Amicus

Curiae.

3. Again on 23.04.2024, none came forward on behalf of the petitioner

and today also the position is same.

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Neutral Citation No:=2024:PHHC:056543

CRM-M-1839-2024(O&M) -2- 2024:PHHC:056543

4. Learned State counsel has produced the copy of order dated

20.01.2024, passed by learned Additional District Judge, (sic. Additional Sessions

Judge) Faridabad, which is taken on record as Mark 'X'.

5. Perusal of the above order reveals that present petitioner appeared

before learned Additional Sessions Judge, Faridabad on that day and now, appeal is

stated to be pending for 22.05.2024.

6. In view of the above, it appears that petitioner has lost interest in the

matter. As a result thereof, there is no option except to close the matter.

7. Ordered accordingly.

8. Pending application(s), if any, shall also stands disposed of.

                                                 (MAHABIR SINGH SINDHU)
25.04.2024                                            JUDGE
Aman Dua


      Whether speaking/reasoned?                       Yes/No
      Whether reportable?                              Yes/No




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