Rashmi Bedi vs State Of Punjab And Others
2023 Latest Caselaw 14939 P&H

SANDEEP GROVER
2023.09.02 14:06

2023:PHHC:115311

108 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.43771 of 2023 (O&M)
Date of Decision: 02.09.2023

RASHMI BEDI
hoses Petitioner

Versus

STATE OF PUNJAB AND OTHERS
beveaees Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present: Mr. Veneet Sharma, Advocate for the petitioner.

RAJBIR SEHRAWAT, J. (QRAL)

The present petition has been filed by the petitioner under Section 482 Cr.P.C. for directing the official respondents to act in accordance with law against respondent No.5, who was declared as proclaimed person and for ensuring that she does not flee the Country and to ensure that respondent No.5 faces the trial in case FIR No.93 dated 27.03.2014 registered under Sections 419, 420, 467, 468, 471 and 120-B IPC at Police Station Civil Lines, District Amritsar.

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

Dismissed as withdrawn.

(RAJBIR SEHRAWAT) 02.09.2023 JUDGE sandeep Whether Speaking/Reasoned_: Yes/No

Whether Reportable : Yes/No

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