Mahendra Kesri @ Mahender Kesri And ... vs State Of Ut And Anr
2024 Latest Caselaw 20852 P&H

Punjab-Haryana High Court

Mahendra Kesri @ Mahender Kesri And ... vs State Of Ut And Anr on 22 November, 2024

143   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                         INCOMP-181-2024
                                         Date of Decision: 22.11.2024

MAHENDRA KESRI @ MAHENDER KESRI AND OTHERS
                                ... PETITIONERS
                    VS.
STATE OF UT AND ANR             .. RESPONDENTS


CORAM: HON'BLE MR JUSTICE N.S. SHEKHAWAT

Present:     None.


                     ****

N.S. SHEKHAWAT, J.(ORAL)

1. The petitioners have filed the present revision petition against

the impugned judgment dated 04.03.2020 passed by the Court of learned

Additional Sessions Judge, Chandigarh, whereby the petitioner has been

convicted under Section 138 of the N.I.Act.

2. This revision petition was filed in the year 2020 and the

Registry has raised certain objections. However, learned counsel for the

petitioner had not cleared the objections. It seems that the petitioner is not

interested in pursuing the present case.

3. Consequently, the revision petition is ordered to be dismissed.

22.11.2024                                  (N.S. SHEKHAWAT)
smriti                                             JUDGE

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




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