Chhinder Kaur @ Shinder Kaur vs State Of Punjab And Others
2024 Latest Caselaw 5999 P&H

Punjab-Haryana High Court

Chhinder Kaur @ Shinder Kaur vs State Of Punjab And Others on 15 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                   2024:PHHC: 037605

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             229                                          CRWP-2152-2024
                                                          Date of decision: 15.03.2024

             CHHINDER KAUR @ SHINDER KAUR                                         .... PETITIONER(S)

                                                                VERSUS

             STATE OF PUNJAB AND OTHERS                                           ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. P.S. Sekhon, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

It has been brought to the notice of this Court that the certificate

of Civil Hospital, Faridkot has been tampered inasmuch as rest for 15 days

has been converted to rest for 75 days.

The Investigating Agency is directed to register the FIR against

the petitioner and thereafter proceed in accordance with law.

Faced with the situation, the learned counsel for the

petitioner(s) seeks permission to withdraw the present petition.

Ordered accordingly.

(JASJIT SINGH BEDI) JUDGE 15.03.2024 Kusum

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

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