Jaspreet Kaur vs State Of Punjab And Others
2024 Latest Caselaw 7418 P&H

Punjab-Haryana High Court

Jaspreet Kaur vs State Of Punjab And Others on 8 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                     2024:PHHC: 047501

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH
             136+281                                                 CRM-15231-2024 in/and
                                                                     CRM-M-55185-2023
                                                                     Date of decision: 08.04.2024

             JASPREET KAUR                                                      .... PETITIONER(S)
                                      VERSUS
             STATE OF PUNJAB AND OTHERS                                         ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Sandeep Saini, Advocate
                                      for the petitioner(s).

                                      Ms. Ramta K. Chaudhary, DAG, Punjab.

                                      Mr. Inderpreet Singh Kooner, Advocate
                                      for the applicant/respondent No.2.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

CRM-15231-2024

Allowed as prayed for.

The reply to CRM-M-55185-2023 alongwith order dated 29.08.2023 (Annexure R-2/1) are ordered to be taken on record.

CRM-M-55185-2023

The learned counsel for the petitioner(s) seeks permission to withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 08.04.2024 Kusum

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

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