HARINDER SINGH Vs. RAJINDER SINGH

JUDGEMENT

(1.) The present revision petition has been preferred against the order dtd. 23/3/2022 passed by the Sessions Judge, SAS Nagar, Mohali.

(2.) The brief facts of the case are that a criminal complaint came to be instituted at the instance of Rajinder Singh against Harsant Mohan Kaur wife of Harinder Singh and Harinder Singh (petitioner) son of Hardyal Singh under Ss. 420, 406, 465, 466, 467, 471 and 120-B IPC. A copy of the complaint is attached as Annexure P-1 to the petition.

(3.) The said complaint came to be dismissed for non-appearance of the complainant on 9/12/2021, with the following order was passed:- "None has appeared for complainant, despite calling case several time. No useful purpose would be served by keeping the present complaint alive when complainant is not interested in pursuing the present complaint. As such, present complaint is dismissed in default for non-appearance of the complainant. File be consigned to the Judicial Record Room".