Rani vs State Of Punjab And Others
2024 Latest Caselaw 7229 P&H

Punjab-Haryana High Court

Rani vs State Of Punjab And Others on 4 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                    2024:PHHC: 045816

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             268                                         CRWP-2493-2024
                                                         Date of decision: 04.04.2024

             RANI                                                                .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB AND OTHERS                                          ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. A.S. Gulati, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

The Learned State counsel, on instructions, submits that

statements of the petitioner and others have been recorded as per which the

petitioner and others came to the brick kiln on their own, worked thereon

and have since left of their own volition on 13.03.2024.

In view of the above, no further orders are required to be passed

by this Court.

Disposed of.

(JASJIT SINGH BEDI) JUDGE 04.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD