Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Parveen Parkash Kanwal vs State Of Punjab And Others
2023 Latest Caselaw 20204 P&H

Citation : 2023 Latest Caselaw 20204 P&H
Judgement Date : 21 November, 2023

Punjab-Haryana High Court

Parveen Parkash Kanwal vs State Of Punjab And Others on 21 November, 2023

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                                       Neutral Citation No:=2023:PHHC:147794




CRM-M-58741-2023                                        2023:PHHC:147794

112                                                                              -1-

         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                      CRM-M-58741-2023
                                      Date of Decision :- 21.11.2023

Parveen Parkash Kanwal
                                                                 .......Petitioner
                    Versus

State of Punjab and others

                                                              .......Respondents

CORAM:-             HON'BLE MR. JUSTICE SUVIR SEHGAL

Present: Mr.Pankaj Bali, Advocate
         for the petitioner.


                    ****

SUVIR SEHGAL, J. (ORAL)

1. Instant petition has been filed under Section 482 Cr.P.C. for

issuance of directions to respondents No.1 and 2 to enquire the matter in

complaint No.PGD-255899 dated 03.11.2023, Annexure P6, filed by the

petitioner against respondents No.4 and 5 by constituting Special

Investigation Team or through the officer not below the rank of

Superintendent of Police outside from District Fategarh Sahib. Further, a

prayer has been made to protect life and liberty of the petitioner at the

hands of respondents No.4 and 5.

2. When confronted with the judgments of Apex Court in Sakiri

Vasu Vs. State of U.P. and others (2008) 2 SCC 409 and M.

Subramaniam and another Vs. S. Janaki and another 2020 (2) RCR

(Criminal) 788, counsel for the petitioner seeks and is granted permission

1 of 2

Neutral Citation No:=2023:PHHC:147794

CRM-M-58741-2023 2023:PHHC:147794

112 -2-

to withdraw the present petition with liberty to take recourse to the

remedy available under the law.

3. Dismissed as withdrawn with liberty as aforesaid.




21.11.2023                                          (SUVIR SEHGAL)
Brij                                                   JUDGE

Whether reasoned/speaking                   :       Yes/No
Whether reportable                          :       Yes/No




Neutral Citation No:=2023:PHHC:147794

2 of 2

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter