Arati vs State Of Union Teritory, Chd And ...
2023 Latest Caselaw 18980 P&H

Citation : 2023 Latest Caselaw 18980 P&H
Judgement Date : 2 November, 2023

Punjab-Haryana High Court

Arati vs State Of Union Teritory, Chd And ... on 2 November, 2023

                                                                                      2023: PHHC : 139867




                          Arati




                          1.           The present petition has been filed under Article 226/227 of

                          the Constitution of India for issuance of direction to the official

                          respondents No.1 to 3 to protect the life and liberty of the petitioner at the

hands of respondents No.4 & 5, not to harass or interfere in the peaceful

life of the petitioner; along with certain other prayers.

2. The counsel for the petitioner seeks permission to withdraw

the present petition.

3. Dismissed as withdrawn.

RAJ KUMAR 2023.11.03 18:28 I attest to the accuracy and integrity of this document/judgment

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