Gurminder Kaur And Another vs State Of Punjab And Others
2024 Latest Caselaw 5443 P&H

Punjab-Haryana High Court

Gurminder Kaur And Another vs State Of Punjab And Others on 11 March, 2024

SANDEEP SETHI
2024.03.12 06:58

2024:PHHC:034031
CRWP-11485-2023 (O&M)

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(118)
CRWP-11485-2023 (O&M)
Date of Decision:-11.03.2024
Gurminder Kaur and another
Levees Petitioners

Versus

State of Punjab and others
beeeee Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

36 2 2 2k

Present: Mr. Inder Pal Singh, Advocate for the petitioners.
Mr. Siddharth Attri, AAG, Punjab.

3K 2k 2 3k

ALOK JAIN, J. (Oral)

CRM-W-156-2024

For the reasons recorded, the application for placing on record the Decree of Divorce dated 14.07.2023 as Annexure P-6 is allowed, subject to all just exceptions.

Annexure P-6 is taken on record. Exemption is granted as prayed for.

CRWP-11485-2023

1. The present petition is for grant of protection to the petitioners from the hands of respondent Nos.4 and 5.

2. Learned counsel for the petitioners submits that the parties have recorded their statements and there is no threat perception to the

petitioners at this stage. He, thus, prays for withdrawal of the present

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2024:PHHC:034031 CRWP-11485-2023 (O&M)

petition.

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 In light of the above, the present petition is dismissed as withdrawn without expressing any opinion on the merits of the case.

4. 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 petitioners, in case, they are 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 March 11, 2024.

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

SANDEEP SETHI

2024.03.12 06:58

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