Veerpal Kaur vs State Of Punjab And Anr
2022 Latest Caselaw 10567 P&H

232
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH


                                CRR-2519-2019
                                Date of Decision: September 06, 2022

Veerpal Kaur
                                                          .....Petitioner
                   Versus
State of Punjab and another
                                                          ......Respondents

CORAM: HON'BLE MR.JUSTICE RAJESH BHARDWAJ

Present:     Mr.Ajeet Pal Singh Pakka, Advocate
             for the petitioner.

             Mr.Sandeep Kumar, DAG, Punjab.
                  ........

RAJESH BHARDWAJ, J.(ORAL)

Petitioner has impugned the judgment dated 03.04.2019 passed

by learned Additional Sessions Judge, Bathinda, vide which respondent

No.2-accused has been convicted for a lesser sentence in case FIR No.07,

dated 06.01.2017, under Sections 363, 366-A IPC (376 IPC was added later

on), and under Section 4 of the POCSO Act, Police Station Talwandi Sabo.

Learned counsel for the petitioner prays for withdrawal of the

present petition.

Allowed as prayed for.

Petition is dismissed as withdrawn.

September 06, 2022                          ( RAJESH BHARDWAJ )
meenuss                                             JUDGE
1.   Whether speaking/reasoned ?                          Yes/No
2.   Whether reportable ?                                 Yes/No




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