Kajal And Anr vs State Of Punjab And Others
2023 Latest Caselaw 9052 P&H

2023:PHHC:081886
124+ IN THE HIGH COURT OF PUNJAB AND HARYANA
134 AT CHANDIGARH

CRWP-5851-2023 (O&M)
Date of Decision: 09.06.2023

KAJAL AND ANR 37 -- ------ Petitioners
Versus
STATE OF PUNJAB AND OTHERS lan... Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. N.S. Sodhi, Advocate for the applicant-petitioners.
Mr. Sandeep, Addl. Advocate General, Punjab.

RAJBIR SEHRAWAT, J. (ORAL)

CRM-W-866-2023

This is an application to place on record the amended memo of party.

For the reasons mentioned in the application, the same is allowed. Amended memo of parties attached with the application is ordered to be taken on record.

Main Case

This is a petition filed under Article 226 of the Constitution of India praying for issuance of a writ of Habeas Corpus directing the respondent Nos.4 to 7 to produce & release the detenu Vansh minor son of the petitioners, with certain other prayers made in the present petition.

Learned counsel for the petitioners seeks permission to withdraw the present petition.

Dismissed as withdrawn.

(RAJBIR SEHRAWAT) 09.06.2023 JUDGE raj/sandeep Whether Speaking/Reasoned_ : Yes/No

SANDEEP GROVER Whether Reportable : Yes/No

2023.06.09 16:45 | attest to the accuracy and integrity of this order/judgment.