Deepshi Behal vs State Of Punjab And Others
2024 Latest Caselaw 8974 P&H

Punjab-Haryana High Court

Deepshi Behal vs State Of Punjab And Others on 26 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                               2024:PHHC: 057133


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             236                                         CRWP-182-2024
                                                         Date of decision: 26.04.2024

             DEEPSHI BEHAL                                                   .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND OTHERS                                        ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

Reply has been filed on behalf of respondent-State by the

learned State counsel by way of an affidavit of Jayant Puri, IPS, Assistant

Commissioner of Police (North), Ludhiana and the same is taken on record.

The case has been called out twice. None appears on behalf of

the petitioner. It appears that the petitioner is not interested in pursuing the

present petition.

In view of the above, the present petition is ordered to be

dismissed for non-prosecution. However, the petitioner shall be at liberty to

move an application for its revival in case any cause of action still subsists.

(JASJIT SINGH BEDI) JUDGE 26.04.2024 Kusum

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

authenticity of this order/judgment Punjab & Haryana High Court, CHD