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Judgment
Learned counsel for the petitioner is absent.
This Court vide order dated 20.04.2021 directed learned counsel for petitioner to ascertain the correct address and take steps to respondent No.2 and also made it clear, if learned counsel for the petitioner ascertains and furnishes correct address, issue notice to respondent No.2 and this order was passed on 20.04.2021, but PF was not furnished and steps was also not taken. Again, the matter was listed on 08.06.2021 and counsel was absent, one week time was granted for paying the process fee. On the next date of hearing on 17.06.2021, the counsel appeared through VC and again sought 2 weeks time for furnishing process fee etc., but not furnished the same. On 06.07.2021, the counsel made the submission that respondent No.2 while going to Dubai, gave a statement before the Investigating Officer that she does not want to pursue the case. The High Court Government Pleader is directed to take instructions from the Investigating Officer about the said statement made at the time of investigation. When such order was passed and when the matter was listed on 19.07.2021, High Court Government Advocate made the submission that first informant has not given any such statement that she does not want to pursue the case and ordered to list the matter after a week.
Having taken note of the order sheet, it reveals that inspite of time was granted thrice to learned counsel for petitioner from 2021 onwards to furnish PF and take steps, the same is not taken and submission was made that the informant was not interested to pursue the matter and the same is also confirmed by the Court that no such statement was made.
When such being the case, learned counsel for the petitioner is also not present today and PF is also not furnished for a period of 5 years to issue notice to respondent No.2. Hence, no grounds to keep the matter alive
Accordingly, the criminal petition is dismissed.