Karmanjit Kaur (Minor) Through Her ... vs State Of Punjab And Others
2024 Latest Caselaw 824 P&H

Punjab-Haryana High Court

Karmanjit Kaur (Minor) Through Her ... vs State Of Punjab And Others on 15 January, 2024

SANDEEP SETHI
2024.01.20 11:27

2024:PHHC:005005

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(249)
CRWP-3960-2021
Date of Decision:-15.01.2024
Karmanjit Kaur
becca Petitioner
Versus
State of Punjab and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: Ms. Anjali, Advocate for
Mr. Harsh Raheja, Advocate for the petitioner.
Mr. P.S. Grewal, DAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

1. At the outset, learned counsel for the petitioner does not deny

the submission of the learned State counsel that the petitioner is in safe custody of her parents and, hence, prays for withdrawal of the present petition.

2. In light of the above, the present petition is dismissed as withdrawn without expressing any opinion on the merits of the case.

3. It is made clear that filing or pendency of this petition or any order/direction passed in this petition shall not be an alibi or defence to the petitioner, in case, she is found involved in any illegal activity and/or in violation of any law qua which the competent-authorities of the State shall

take appropriate action, in accordance with law.

(ALOK JAIN) JUDGE

January 15, 2024.

Sandeep

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

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