Simranjeet Kaur And Anr vs State Of Punjab And Others
2023 Latest Caselaw 20931 P&H

Punjab-Haryana High Court

Simranjeet Kaur And Anr vs State Of Punjab And Others on 2 December, 2023

SANDEEP SETHI
2023.12.02 12:06

2023:PHHC:153480

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(106)
CRWP-11634-2023
Date of Decision:-02.12.2023

Simranjeet Kaur and another

beeen Petitioners
Versus
State of Punjab and others
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Yashpal Thakur, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. Learned counsel for the petitioners prays for withdrawal of the

present petition with liberty to avail his appropriate remedy, in accordance with law.

2. In light of the above, the present petition is dismissed as withdrawn with the aforesaid liberty.

3. It is made clear that this Court has not expressed any opinion on the merits of the case and the liberty granted is only on the request of the counsel for the petitioners and is not a direction.

4. It is made clear that filing or pendency of this petition or any order/direction passed in this petition shall not be an alibi or defence to the petitioners, in case, they are found involved in any illegal activity and/or in violation of any law qua which the competent-authorities of the State shall

take appropriate action, in accordance with law.

(ALOK JAIN) JUDGE

December 02, 2023.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

| attest to the accuracy and authenticity of this order/judgment