Rekha Alias Rekha Roy vs State Of Haryana
2024 Latest Caselaw 9417 P&H

Punjab-Haryana High Court

Rekha Alias Rekha Roy vs State Of Haryana on 1 May, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                 2024:PHHC: 059680


                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             222                                        CRM-M-20563-2024
                                                        Date of decision: 01.05.2024

             REKHA ALIAS REKHA ROY                                           .... PETITIONER(S)

                                                               VERSUS

             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Pranshul Dhull, Advocate
                                      for the petitioner(s).

                                      Mr. Ravish Kaushik, Addl. AG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for the petitioner seeks permission to

withdraw the present petition.

The present petition is ordered to be dismissed as withdrawn.

(JASJIT SINGH BEDI) JUDGE 01.05.2024 Kusum

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

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