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Judgment
3 paragraphs · 212 wordsH.P. Sandesh, J
This Court vide order dated 30.06.2022 suspended the sentence of the revision petitioner and thereafter the matter was listed before the Court on 09.12.2024 and none appeared on behalf of the review petitioner even though the matter was called twice. As a last chance, the matter was ordered to be listed for admission on 12.12.2024. On 12.12.2024 also none appeared for the revision petitioner and it was ordered to re-list the matter in the second week of January 2025. On 10.01.2025, the matter was called twice i.e., in the morning session as well as in the afternoon session, but there was no representation on behalf of the revision petitioner. However, in the ends of justice one more opportunity was given and it was made clear that if the learned counsel for the revision petitioner does not appear on the next date of hearing, the petition will be dismissed for non-prosecution. Inspite of the said order, today also there is no representation on behalf of the revision petitioner. Except on the date of getting the order of suspension of sentence, the learned counsel for the revision petitioner never appeared before the Court and is not pursuing the matter diligently.
Hence, the criminal revision petition is dismissed for non-prosecution.