Rajinder Kaur And Others vs State Of Punjab And Others
2024 Latest Caselaw 20059 P&H

Punjab-Haryana High Court

Rajinder Kaur And Others vs State Of Punjab And Others on 12 November, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:147247




CWP-23014-2024                  -1-

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH


117                                            CWP-23014-2024
                                               Date of Decision :12.11.2024


Rajinder Kaur and others                                        ...Petitioners


                                Versus



State of Punjab and others                                     ...Respondents


CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:    Mr. D.S. Patwalia, Senior Advocate with
            Ms. Sehar Navjeet Singh Sandhu, Advocate for the petitioners.

            Mr. Arun Gupta, DAG, Punjab.
                 ***

Harsimran Singh Sethi, J. (Oral)

Learned Senior counsel appearing for the petitioners submits

that the present petition may kindly be disposed of in terms of the order

passed by this Court in CWP-9481-2021 titled as Sarabjit Singh and others

vs. State of Punjab and others decided on 18.07.2024, which order has been

passed keeping in view the judgment of the Coordinate Bench of this Court

in CWP-11427-2015 titled as Sukhjad Singh and others vs. State of Punjab

and another decided on 19.12.2018, which order has already been upheld

by the Division Bench of this Court in LPA-516-2020.

Notice of motion.

Mr. Arun Gupta, DAG, Punjab accepts notice on behalf of the

respondent-State and submits that the State has already approached the

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Neutral Citation No:=2024:PHHC:147247

Hon'ble Supreme Court of India against the judgment of the Single Bench as

well as Division Bench of this Court and the matter is pending consideration

before the Hon'ble Supreme Court of India hence, the prayer of the

petitioners may kindly be rejected.

Learned Senior counsel appearing for the petitioners submits

that position/argument raised by learned State counsel has already been

noticed by this Court while passing order in Sarabjit Singh (supra) and the

interest of the State has already been protected to mean that if any order is

passed by the Hon'ble Supreme Court of India modifying the judgment in

Sukhjad Singh (supra) in any manner, the same will be applicable upon the

petitioners without there being any other appeal qua the present order.

Keeping in view the above, present petition is disposed of in

terms of the order passed by this Court in Sarabjit Singh (supra) subject to

the observations made hereibefore.

November 12, 2024                    (HARSIMRAN SINGH SETHI)
aarti                                         JUDGE
          Whether speaking/reasoned : Yes/No
          Whether reportable :         Yes/No




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