Arti And Anr vs State Of Punjab And Others
2023 Latest Caselaw 9255 P&H

2023:PHHC:082794

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(115)
CRWP-6478-2023.
Date of Decision:-03.07.2023.
Arti and another
beeeee Petitioners
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Sahil Goel, Advocate for the petitioners.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. Learned counsel for the petitioners submits that he may be

permitted to withdraw the present petition and, in case, the petitioners approach this Court again, specific instance of threat perception shall be culled out in the petition and the petitioners be granted liberty to file a fresh representation and the same shall be first represented to the authorities.

2. Needless to say that the State is bound to protect the life and liberty of its citizens.

3. Accordingly, the present petition stands dismissed as

withdrawn, at this stage.

(ALOK JAIN) JUDGE July 03, 2023.

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

SANDEEP SETHI

2023.07.03 15:13

| attest to the accuracy and integrity of this Order/Judgment