Ashu vs Balwinder Singh
2024 Latest Caselaw 16594 P&H

Punjab-Haryana High Court

Ashu vs Balwinder Singh on 9 September, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

223

POPS PRHE 118104

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-A-2054-MA-2018
DECIDED ON: 09.09.2024

ASHU -------------- nae APPLICANT/APPELLANT
VERSUS

BALWINDER SINGH -- uae RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present: None.

SANDEEP MOUDGIL, J (ORAL)

The present application has been preferred under Section 378(4) Cr.P.C. for grant of Special Leave to Appeal against the judgment of acquittal dated 02.08.2018 passed by JMIC, Malerkotla.

On the last date of hearing, there was no representation on behalf of the applicant/appellant and on the first date of hearing i.e. 26.11.2018, the matter was adjourned on the request of learned counsel for the applicant/appellant alone as is evident from order sheets.

It is also abundantly clear from the case file that notice of motion was not yet issued in the application for Special Leave to Appeal under Section 378(4) Cr.P.C.

Today also, none has appeared on behalf of the applicant/appellant in Court to assist in the matter.

In the light of consistent non-appearance on behalf of the applicant/appellant, I am fully convinced that the applicant/appellant is not interested in pursuing the present case any further.

Hence, the same is dismissed for non-prosecution.

(SANDEEP MOUDGIL) 09.09.2024 JUDGE Poonam Negi Whether speaking/reasoned Yes/No

Whether reportable Yes/No