Sarfaraj Anjum Mor And Another vs State Of Haryana And Others
2024 Latest Caselaw 9993 P&H

Punjab-Haryana High Court

Sarfaraj Anjum Mor And Another vs State Of Haryana And Others on 8 May, 2024

SANDEEP SETHI
2024.05.09 01:29

2034 FHRC ERS:

CRM-W-544-2024 and
CRM-W-545-2024 in/and
CRWP-3248-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(115)
CRM-W-544-2024 and
CRM-W-545-2024 in/and
CRWP-3248-2024
Date of Decision:-08.05.2024

Sarfaraj Anjum Mor and another
beeeee Petitioners
Versus

State of Haryana and others
beeees Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN

3B 2 3

Present: None for the petitioners.
Mr. Tanuj Sharma, AAG, Haryana.

3 2 2 3

ALOK JAIN, J. (Oral)

CRM-W-544-2024

The present application for preponement of the main case from 16.05.2024 to an early date.

For the reasons recorded, the present application is allowed and the main case is taken up on Board today itself.

CRM-W-545-2024

The present application is for withdrawal of the main case as there is no threat perception to the petitioners as of now in light of the fact

that the matter has been amicably resolved.

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SANDEEP SETHI 2024.05.09 01:29

CRM-W-544-2024 and CRM-W-545-2024 in/and CRWP-3248-2024

Accordingly, the present application is allowed as prayed for.

CRWP-3248-2024

1. The present petition is for grant of protection of life and liberty of the petitioners from the hands of private respondents.

2. In light of the averments made in CRM-W-545-2024, which has been allowed, the present petition is dismissed as withdrawn without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE

May 08, 2024.

Sandeep

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

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