Ashok Kumar vs Ranjit Singh (Since Deceaded) Through ...
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Punjab-Haryana High Court

Ashok Kumar vs Ranjit Singh (Since Deceaded) Through ... on 11 March, 2024

                                                     Neutral Citation No:=2024:PHHC:034385




                                                           2024:PHHC:034385

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

116                               CRR-2900-2023 (O&M)
                                  Date of Decision : March 11, 2024

ASHOK KUMAR
                                                                 -PETITIONER

                                          V/S

RANJIT SINGH (SINCE DECEASED) THROUGH HIS LRS & ANR.

                                                              -RESPONDENTS

CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present:     None for the petitioner.

             Mr. Pardeep Bajaj, D.A.G., Punjab.
                              ***

KULDEEP TIWARI, J. (ORAL)

1. On 09.01.2024, this Court had passed the hereinafter

extracted order:-

"1. The instant revision petition is directed against the verdict of conviction and order of sentence dated 25.05.2018, whereby, the learned Magistrate concerned has convicted the petitioner under Section 138 of the Negotiable Instruments Act, 1881, and, has sentenced him to undergo R.I. for two years. In addition, the petitioner has also been directed to pay compensation, under Section 357 Cr.P.C., to the respondent/complainant to the tune of double cheque amount.

2. The instant revision petition also assails the judgment dated 19.09.2023, whereby, the learned Additional Sessions Judge concerned dismissed the statutory appeal preferred by the petitioner against the verdict of conviction and order of sentence (supra).

3. The learned counsel for the petitioner seeks some time to inform this Court as to whether the petitioner is ready and willing to surrender before the learned trial Court concerned to honour the sentence imposed upon him, or, not.

4. List on 08.02.2024."

2. Today, neither anyone has caused appearance on behalf of

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Neutral Citation No:=2024:PHHC:034385

CRR-2900-2023 (O&M) 2 2024:PHHC:034385

the petitioner, nor any intimation has been made to this Court regarding

willingness of the petitioner to surrender before the learned trial Court

concerned. It appears that the petitioner is not interested to pursue the

instant petition, therefore, since it is already 03:30 p.m. and no further

wait is justified, consequently, the instant petition is dismissed for non

prosecution.

3. Pending application(s) stand disposed of accordingly.

                                     (KULDEEP TIWARI)
March 11, 2024                           JUDGE
devinder
           Whether speaking/reasoned :   Yes/No
           Whether Reportable        :   Yes/No

Neutral Citation No:=2024:PHHC:034385

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