ROHIT Vs. RASHIK

JUDGEMENT

(1.) Cr.MP No. 631 of 2019 By way of instant application filed under Section 482 Cr.PC., prayer has been made on behalf of the applicant/petitioner for recalling the judgment dated 15.7.2016, passed by this Court in, whereby Criminal revision referred herein above, came to be dismissed for non-prosecution.

(2.) Averments contained in the application, which has been processed through Superintendent, Modern Central Jail, Nahan, suggest that due to mis-communication, applicant/petitioner was unable to impart proper instructions to Mr. G.R. Palsra, Advocate, who was earlier representing him in, as a consequence of which, criminal revision petition referred herein above, came to be dismissed for non-prosecution.

(3.) On 15.7.2016, learned counsel for the applicant/petitioner informed this Court that despite several communications, applicant/petitioner is not coming forward to pursue the matter and as such, Court having taken note of the fact Whether reporters of the Local papers are allowed to see the judgment?