Uday Singh @ Thawaria vs Sunita Devi
2024 Latest Caselaw 5466 P&H

Punjab-Haryana High Court

Uday Singh @ Thawaria vs Sunita Devi on 11 March, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                                     Neutral Citation No:=2024:PHHC:034527




2024:PHHC:034527
    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                  CHANDIGARH

                          229 CRM-40545-2016 in/and
                          CRM-A-2317-MA-2016 (O&M)
                          DATE OF DECISION: 11.03.2024

      UDAY SINGH @ THAWARIA
                      ...APPLICANT/APPELLANT

                     Versus


           SUNITA DEVI                    ... RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     None.

        ***
SANDEEP MOUDGIL, J (ORAL)

The instant appeal is pending since 2016 against judgment

of acquittal dated 20.03.2015 passed by JMIC, Charkhi Dadri.

A perusal of the case depicts that present appeal has been

filed on 16.12.2016 and since then only on one date i.e. 06.04.2018,

counsel for the appellant/appellant come present to assist the Court. It is

also apparent that even on 06.04.2018, request for adjournment was

made on his behalf.

In light of the above, the Court is convinced that the

appellant is not interested in pursuing the appeal. Hence, the appeal is

dismissed for non-prosecution.

(SANDEEP MOUDGIL) JUDGE 11.03.2024 anuradha

Whether speaking/reasoned Yes/No Whether reportable Yes/No Neutral Citation No:=2024:PHHC:034527

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