Pooja vs State Of Punjab
2023 Latest Caselaw 9241 P&H

                                                                                    2023:PHHC:082997

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.225
                                                                CRM-M-29531-2023
                                                                Date of Decision : July 03, 2023

                        Pooja                                                          ...Petitioner

                                                          Versus

                        State of Punjab                                             ...Respondent


                        CORAM: HON'BLE MR. JUSTICE MANJARI NEHRU KAUL

                        Present:     Mr. Manu Loona, Advocate for
                                     Mr. Puneet Kumar Bansal, Advocate, for the petitioner.

                                     Mr. Subhash Godara, Addl. A.G., Punjab.

                                     *****

                        MANJARI NEHRU KAUL, J. (ORAL)

At the very outset, learned counsel appearing for the petitioner

prays for withdrawal of the instant petition as the petitioner has been

granted the concession of default bail under Section 167(2).

Dismissed as withdrawn.

                        July 03, 2023                                   (MANJARI NEHRU KAUL)
                        Ankur                                                   JUDGE
                        Whether speaking/reasoned              Yes/No

                        Whether Reportable                     Yes/No




ANKUR GOYAL
2023.07.04 10:47
I attest to the accuracy and

integrity of this order/judgment