Amarjit Kaur vs State Of Punjab And Others
2024 Latest Caselaw 7169 P&H

Punjab-Haryana High Court

Amarjit Kaur vs State Of Punjab And Others on 4 April, 2024

                                                                                         2024:PHHC:045637

               CRWP-2982-2024                                                                       -1-

               113
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                            CRWP-2982-2024
                                                                            Date of Decision: 04.04.2024

               Amarjit Kaur                                                                   ....Petitioner

                                                                Versus

               State of Punjab and others                                                  ....Respondents

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. R.S. Waraich, Advocate
                                         for the petitioner.

                                         Ms. Sakshi Bakshi, AAG, Punjab.

               HARSH BUNGER, J. (Oral)

1. Petitioner (Amarjit Kaur) has filed the instant Writ Petition

under Articles 226/227 of the Constitution of India seeking a writ in the

nature of Mandamus for directing respondent No.2 to protect the life and

liberty of the petitioner.

2. At the outset, learned counsel for the petitioner submits that

there are certain inadvertent errors in the instant Writ Petition and prays that

he may be permitted to withdraw the same with liberty to file a fresh one

with better particulars.

3. In view of the above, the instant Writ Petition is dismissed as

withdrawn with the liberty aforesaid.

4. All pending application(s), if any, shall also stand closed.

               04.04.2024                                                       (HARSH BUNGER)
               Himani                                                               JUDGE

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

authenticity of this document/judgment