State Of Pb vs Ravinder Singh
2024 Latest Caselaw 8875 P&H

Punjab-Haryana High Court

State Of Pb vs Ravinder Singh on 25 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:056811


                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        135                                          CR No.3342 of 1992
                                                                     Date of Decision : 25.04.2024


                        State of Punjab                                                  ....Petitioner
                                                          VERSUS
                        Ravinder Singh                                                ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. On 19.03.2024 the learned State counsel had made a statement

that complete paper-book is available with him and he would supply the

same to the Registry for reconstruction of the file, however, till date the

same has not been done. Today none has put in appearance on behalf of the

appellant-State.

2. In view of the above, this Court is left with no other option but

to dismiss the present petition for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 25.04.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment