SANJAY Vs. ABHIJIT MISRA AND ORS.

JUDGEMENT

(1.) Mr. Harinder Singh Sandhu, Advocate, has put in appearance for the petitioner and submits that he is not acquainted with the facts and circumstances of the case. He further contends that arguing counsel is not feeling well. It is apposite to mention that the present petition was filed on 31.03.2014 and came up for hearing before this Court on 05.05.2014. At that time the proxy counsel appeared for Mr. Vikas Lochab, Advocate, and prayed for an adjournment on the premise that arguing counsel was in personal difficulty, therefore, the matter was adjourned to 30.07.2014. On the adjourned date, i.e., 30.07.2014, no one appeared for the petitioner, therefore, in the interest of justice, the case was adjourned to 15.10.2014. An adjournment slip was circulated by the counsel for the petitioner and, as such, the matter was again adjourned to 08.01.2015. Still the prayer has been made for adjournment, which is not justified. In spite of repeated request learned proxy counsel has not advanced the arguments.

(2.) I have gone through the material available on record.

(3.) Prayer in this petition is for quashing of the order, dated 13.07.2012 (Annexure P2) passed by learned Judicial Magistrate 1st Class, Sonipat, whereby the complaint under Sections 500 and 504 read with Section 34, IPC (Annexure PI) filed by the petitioner was dismissed. Further prayer is for quashing of judgment, dated 29.01.2014 (Annexure P4) passed by the learned Sessions Judge, Sonipat, whereby the revision petition (Annexure P3) filed by the petitioner challenging the order, dated 13.07.2012 was dismissed.