Sh.Gian Chand vs State Of Hy.Etc
2024 Latest Caselaw 6614 P&H

Punjab-Haryana High Court

Sh.Gian Chand vs State Of Hy.Etc on 22 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                        2024:PHHC:042290

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           131                                           CR No.2489 of 1990 (O&M)
                                                                         Date of Decision : 22.03.2024


                           Sh.Gian Chand                                                        ....Petitioner

                                                              VERSUS

                           State of Haryana and Others                                       ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :     None for the petitioner.

                                         Mr. Saurabh Girdhar, AAG Haryana.


                           ALKA SARIN, J. (Oral)

IOIN-CR-2489-1990

1. The present is a fully burnt case and there is no record available

pertaining to the present case. The Registry has not been able to reconstruct

the file despite best efforts.

2. Vide order dated 21.11.2023, learned State counsel had sought

time to trace the paper-book in their office and to re-construct the file.

However, today, learned State counsel submits that file of the present case

has not been traced.

3. In view of the above, there is no possibility of re-construction

of the file of the present case.

4. IOIN stands disposed off.

5. The main petition is taken on Board today itself.

authenticity of this order/judgment

CR No.2489 of 1990 -2- 2024:PHHC:042290

6. In view of the fact that despite best efforts the file could not be

re-constructed and even learned State counsel has expressed his inability to

assist the Court in re-construction of the file of the present case since his file

is not traceable, this Court is left with no other option but to dismiss the

present revision petition for non-prosecution.

7. 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 ) 22.03.2024 JUDGE jk

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

authenticity of this order/judgment