Shri Pal vs Ashok Kumar
2024 Latest Caselaw 9145 P&H

Punjab-Haryana High Court

Shri Pal vs Ashok Kumar on 29 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                    Neutral Citation No:=2024:PHHC:058396



2024:PHHC:058396
    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                  CHANDIGARH

               244 CRM-3462-2019 in/and CRR-246-2019 (O&M)
                        DATE OF DECISION: 29.04.2024

    SHRI PAL                                     ...PETITIONER

                     Versus

      ASHOK KUMAR                                 ... RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:       None for the petitioner(s).

               Mr. Gagandeep Sanwal, Advocate for
               Mr. Ankit Gupta, Advocate for the respondent.


        ***
SANDEEP MOUDGIL, J (ORAL)

This revision petition has been filed for setting aside the

impugned judgment dated 12.11.2014 and order of sentence dated

15.11.2024 passed by ACJM, Sonipat and judgment dated 26.08.2016

passed by learned Additional Sessions Judge, Sonipat whereby the

petitioner has been convicted under Section 138 of NI Act.

On consecutive four dates nobody has turned up to assist

the Court, however, adjournment was sought on 08.02.2023.

In view of the above, the petition is dismissed for non-

prosecution.

Pending application, if any stands disposed of.

(SANDEEP MOUDGIL) JUDGE 29.04.2024 anuradha

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

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