REGENT COMPUTRONICS PVT. LTD.

PANKAJ THAKUR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

GOVINDA KADTUJI KADAM VS. STATE OF MAHARASHTRA [REFERRED TO]
SIDDANNA APPARAO PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
CHALLAPPA RAMASWAMI VS. STATE OF MAHARASHTRA [REFERRED TO]
SHYAM DEO PANDEY VS. STATE OF BIHAR [REFERRED TO]
RAM NARESH YADAV OTHERS VS. STATE OF BIHAR [REFERRED TO]
PARASURAM PATEL V. STATE OF ORISSA [REFERRED TO]
BANI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
K.S.PANDURANGA VS. STATE OF KARNATAKA [REFERRED TO]
SURYA BAKSH SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) The short question raised in this petition under Sec. 482 Crimial P.C. is whether a criminal appeal can be dismissed in default for non prosecution. The impugned order reads thus:-

(2.) Though the position of law is well settled that a criminal appeal cannot be dismissed in default for non prosecution, yet the learned Court ventured to pass the aforesaid order.

(3.) In Parasuram Patel and another Vs. State of Orissa (1994) 4 SCC 664 , it was held by the Hon‘ble Supreme Court that the criminal appeal cannot be dismissed for default in appearance and the Court must decide the matter on merit even in the absence of the appellant or his counsel.

Click here to view full judgment.

PANKAJ THAKUR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address