Harwinder Singh vs State Of Punjab And Others
2024 Latest Caselaw 6935 P&H

Punjab-Haryana High Court

Harwinder Singh vs State Of Punjab And Others on 2 April, 2024

SANDEEP SETHI
2024.04.09 00:53

2024:PHHC:043768

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(254)
CRWP-9006-2022
Date of Decision:-02.04.2024
Harwinder Singh
beeees Petitioner

Versus

State of Punjab and others

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3k 6 2 ie
Present: Ms. Manpreet Ghuman, Advocate for the petitioner.

Mr. Kuljit Singh, Addl. A.G., Punjab.

Mr. D.S. Kahlon, Advocate for respondent Nos.4 to 11.

3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition has been filed, inter alia, for grant of

protection to the petitioner from the hands of respondent Nos.4 to 11.

2. After vehemently arguing on the merits of the case and in light of the fact that the petitioner has already been granted protection vide order dated 20.12.2022 passed by a Coordinate Bench of this Court, learned counsel for the petitioner prays for withdrawal of the present petition by

keeping all her grounds open to be taken up before the competent Court of

jurisdiction.

3. Ordered accordingly.

4. In light of the above, the present petition is dismissed as

withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 02, 2024.

Sandeep

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

| attest to the accuracy and integrity of this Order/Judgment