Babita And Another vs State Of Punjab And Another
2023 Latest Caselaw 21586 P&H

Punjab-Haryana High Court

Babita And Another vs State Of Punjab And Another on 11 December, 2023

SANDEEP SETHI
2023.12.12 09:56

2023:PHHC:158002

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(261)
CRM-M-52546-2019
Date of Decision:-11.12.2023

Babita and another

beeeee Petitioners
Versus
State of Punjab and another
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Naveen Batra, Advocate for the petitioners.
Mr. Jashandeep Singh, AAG, Punjab.
None for respondent No.2.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. At the outset, learned counsel for the petitioners has submitted

that respondent No.2 has resiled from the compromise and, hence, the present petition be dismissed with liberty to the petitioners to approach the competent Court of jurisdiction.

2. In light of the above, without commenting upon the merits, the present petition is dismissed with the aforesaid liberty. However, the defence of the petitioners is kept open.

(ALOK JAIN)

JUDGE

December 11, 2023.

Sandeep

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

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