Lovehira @ Love vs State Of Punjab
2024 Latest Caselaw 6380 P&H

Punjab-Haryana High Court

Lovehira @ Love vs State Of Punjab on 20 March, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:040214

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh


                                                                   CRM-M-13428-2024 (O&M)
                                                                   Date of Decision:- 20.03.2024

                 Lovehira @ Love                                                     ... Petitioner

                                                           Versus

                 State of Punjab                                                     ... Respondent

                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Ms. Samriti Singh, Advocate for
                                      Mr. B.S.Bhalla, Advocate, for the petitioner.

                                      Mr. Vinay Kumar Malhotra, DAG, Punjab.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Today, at the very outset, learned counsel for the petitioner

submits that she may be permitted to withdraw the instant petition with

liberty to file afresh.

In view of the aforesaid request, the present petition is

dismissed as withdrawn with liberty aforesaid.

                 20.03.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No

integrity of this order/judgment