Paramjit Kaur vs State Of Punjab & Ors
2023 Latest Caselaw 11116 P&H

                                                              Neutral Citation No:=2023:PHHC:096278




242                                                2023:PHHC:096278

         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                             CRR-124-2016
                                             DATE OF DECISION : 27.07.2023


PARAMJIT KAUR                                               ...PETITIONER
                               VERSUS
STATE OF PUNJAB AND OTHERS                                   ...RESPONDENTS


CORAM : HON'BLE MR. JUSTICE ARUN MONGA

Present:        Mr. H.S.Batth, Advocate,
                for the petitioner.

                Mr. Mohit Thakur, AAG, Punjab.

                Mr.V.K.Sandhir, Advocate,
                for respondent no.2.

             *****

ARUN MONGA, J,(ORAL)

Present petition has been filed by the petitioner against the judgment dated 13.10.2015 passed by the Court of learned Additional Sessions Judge, Amritsar, whereby appeal filed by the accused persons has been allowed and the judgment of conviction dated 27.01.2014 passed by the learned SDJM, Ajnala, has been set aside.

Learned counsel for respondent no.2 submits that the parties have compromised the matter.

The aforesaid statement is not controverted by learned counsel for petitioner and seeks permission of this Court to withdraw the present petition.

Dismissed as withdrawn, as prayed for.

Pending application(s), if any, shall also stand disposed of.

                                                               (ARUN MONGA)
27.07.2023                                                        JUDGE
'D'Vir

Whether speaking/reasoned :    Yes/No
Whether reportable :           Yes/No

Neutral Citation No:=2023:PHHC:096278

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