Karishma Kumari And Another vs State Of Punjab And Others
2024 Latest Caselaw 6263 P&H

Punjab-Haryana High Court

Karishma Kumari And Another vs State Of Punjab And Others on 19 March, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

147 2024: PHHC:040265

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRWP-2475-2024 (O&M)
Date of decision: 19.03.2024

Karishma Kumari and another ....Petitioners
Versus

State of Punjab and others ....Respondents

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present:- Mr. Rajesh Duhan, Advocate for the petitioners.

Mr. Tarun Aggarwal, Sr. D.A.G., Punjab.

Mr. Rishu Garg, Advocate For respondents No.4 & 5.

Both the parties are present in person. RRERK

PANKAJ JAIN, J. (QRAL)

Counsel for respondents No.4 & 5, at the outset, assures to this Court that there shall be no threat perceptions to petitioners at the hands of respondents No.4 & 5.

The aforesaid statement made by counsel for respondents No.4 & 5 satisfies the counsel for petitioners.

Consequently, no further order is warranted.

Petition stands disposed off.

(PANKAJ JAIN ) JUDGE March 19, 2024 ashish Whether speaking/reasoned: Yes/No

ASHISH Whether reportable: Yes/No

2024.03.20 15:27 | attest to the accuracy and integrity of this judgment/order