Anita vs State Of Punjab And Others
2024 Latest Caselaw 812 P&H

Punjab-Haryana High Court

Anita vs State Of Punjab And Others on 15 January, 2024

REENA

2024:PHHC:004780
108
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-53903 of 2022
Date of Decision: January 15, 2024

Anita
hecees Petitioner
versus

State of Punjab and others
seve Respondents

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Ms. Puja Chopra, Advocate for the petitioner

Mr. Subhash Godara, Addl. A.G. Punjab

3K 2k 3k

Harpreet Singh Brar, J. (Oral)

1. In compliance of order passed by this Court on 22.11.2023, report by way of affidavit of Mr. Varun Sharma, I.P.S. Senior Superintendent of Police, Patiala (Punjab) dated 15.01.2024 has been filed in the Court today. The same is taken on record.

2. Learned State counsel at the very outset submits that the grievance raised by the petitioner in the present petition has been substantially redressed, as such nothing survives in the present petition.

3. Learned counsel for the petitioner submits that she has no objection in case the present petition is disposed of in terms of the affidavit filed on behalf of Senior Superintendent of Police, Patiala.

4. In view of the above, nothing survives in the present petition and the same is disposed of as such.

(HARPREET SINGH BRAR)

JUDGE January 15, 2024

Pea

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

2024.01.15 17:32 | attest to the accuracy and integrity of this order/ judgment

Chandigarh