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Giraja Devi And Anr vs Union Territory Chandigarh And ...
2023 Latest Caselaw 16352 P&H

Citation : 2023 Latest Caselaw 16352 P&H
Judgement Date : 20 September, 2023

Punjab-Haryana High Court

Giraja Devi And Anr vs Union Territory Chandigarh And ... on 20 September, 2023

121
CRM-W-1384-2023 in CRWP-645-2023

GIRAJA DEVI AND ANR V/S UNION TERRITORY CHANDIGARH
AND OTHERS

Present: Mr.Rajesh K. Dadwal, Advocate for the applicants-petitioners.

Mr. P.S. Paul, Addl. PP, UT, Chandigarh.

36 2 2 2c

The present application has been filed by the applicant-
petitioners for preponing the main case, which is fixed for 19.10.2023, as
the applicants-petitioners apprehends threat to the life and liberty of the
detenue, namely, Kakul Kumari, who is married to the son of petitioner
No.1.

For the reasons recorded in the application, the same is
allowed and the main case is preponed from 19.10.2023 to 27.09.2023.

Necessary compliance of the order dated 14.09.2023 be done.

Learned counsel for the petitioner undertakes to inform the
counsel for the detenue.

(ALOK JAIN)

20.09.2023

JUDGE manju

Manju

2023.09.21 10:09

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