Kulwinder Kaur vs State Of Punjab And Others
2023 Latest Caselaw 19244 P&H

Citation : 2023 Latest Caselaw 19244 P&H
Judgement Date : 6 November, 2023

Punjab-Haryana High Court

Kulwinder Kaur vs State Of Punjab And Others on 6 November, 2023

2023:PHHC:140887
131

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Writ Petition No. 10831 of 2023
Date of Decision: November 06, 2023

Kulwinder Kaur
desees Petitioner
versus

State of Punjab and others
eee Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Mr. Inderjeet Singh, Advocate
for the petitioner

Mr. Mohit Thakur, AAG Punjab

3K 2k 3k

Harpreet Singh Brar, J. (Oral)

1. Learned counsel for the petitioner very fairly concedes that the petitioner has not followed the statutory provision of Section 154(2) Cr.P.C. and wishes to withdraw this petition with liberty approach the concerned quarter for

redressal of the grievance raised in the petition.

2. Dismissed as withdrawn with the liberty aforementioned. (HARPREET SINGH BRAR) JUDGE November 06, 2023

Yeeng

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

REENA

2023.11.06 18:07

| attest to the accuracy and integrity of this order/ judgment

Chandigarh