Pooja Kaur And Anr vs State Of Punjab And Others
2024 Latest Caselaw 7248 P&H

Punjab-Haryana High Court

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

SANDEEP SETHI
2024.04.09 23:45

2024:PHHC:045506

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(114)
CRWP-973-2024 (O&M)
Date of Decision:-04.04.2024

Pooja Kaur and another

beeeee Petitioners
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Babneet Singh, Advocate for
Mr. Karandeep Singh, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. The present petition is for grant of protection of life and liberty of the petitioners from the hands of private respondents.

2. Learned counsel for the petitioners submits that he does not

wish to pursue the present petition as the Court had raised a query that petitioner No.1 is already a married woman and there are three children from her earlier husband, and there was no threat perception.

3. However, without commenting any opinion on the above, the

present petition is dismissed as withdrawn.

4. Pending miscellaneous application(s) shall also stand disposed of.

(ALOK JAIN) JUDGE April 04, 2024.

Sandeep

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

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