Varun Bainsla vs Anil Kumar
2024 Latest Caselaw 18895 P&H

Punjab-Haryana High Court

Varun Bainsla vs Anil Kumar on 25 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                           Neutral Citation No:=2024:PHHC:140760



CRM-A-169-MA-2018 & other connected case                   -1-




229-1             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                                                           CRM-A No.169-MA of 2018(O&M)
                                                           Date of Decision: 25.10.2024


Varun Bainsla                                                    ... Applicant-Appellant

                                        Versus

Anil Kumar                                                       ...Respondent



CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:        None.

                        ****
ANOOP CHITKARA, J.

The applicant has come up against the judgment of acquittal dated 08.11.2017 passed by the trial Court, under Section 378(4) Cr.P.C.

2. On the last date of hearing i.e. 04.10.2024, this Court had passed the following order which reads as under:

" Counsel for the appellant submits that he may be permitted to withdraw the power of attorney by submitting that the applicant appellant is not in his contact.

The request is accepted.

On the last date of hearing i.e. 30.09.2024, following order was passed:-

"Called again.

None appeared on behalf of the appellant.

In the interest of justice, list on 04.10.2024. It is clarified that if the applicant(s) remain absent on the next date also, this Court might dismiss the application(s) for non-prosecution. Photocopy of this order be placed on the file of the connected case. "

List on 25.10.2024.

It is clarified that if the applicant-appellant(s) is unrepresented or does not engage a fresh counsel, then leave to appeal shall stand dismiss for non- prosecution.

A photocopy of this order be placed on the file of connected case."

3. The case was called out twice but none has put in appearance on behalf of the applicant-appellant.

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Neutral Citation No:=2024:PHHC:140760

CRM-A-169-MA-2018 & other connected case -2-

4. Given above, the present leave to appeal is dismissed for non-prosecution. Pending applications, if any, also stand disposed of.

(ANOOP CHITKARA) JUDGE 25.10.2024 Sonia Puri

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No.

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