Jaspreet Kaur vs State Of Punjab And Others
2024 Latest Caselaw 8768 P&H

Punjab-Haryana High Court

Jaspreet Kaur vs State Of Punjab And Others on 24 April, 2024

SANDEEP SETHI
2024.04.30 07:12

2024:PHHC:055484

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(111)
CRWP-3623-2024
Date of Decision:-24.04.2024
Jaspreet Kaur
becca Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Mr. Rahul Garg, Advocate for the petitioner.
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 petitioner from the hands of respondent Nos.3 and 4.

2. After vehemently arguing on the merits of the case, learned

counsel for the petitioner prays for withdrawal of the present petition.

3. 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withdrawn without expressing any opinion on the merits of the case.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 24, 2024.

Sandeep

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

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