Gurmeet Kaur @ Binder @ Ramani vs State Of Punjab
2024 Latest Caselaw 16326 P&H

Punjab-Haryana High Court

Gurmeet Kaur @ Binder @ Ramani vs State Of Punjab on 5 September, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             101+210                                    CRM-M-34726-2024 (O&M)
                                                        Date of decision: 05.09.2024

             GURMEET KAUR @ BINDER @ RAMANI                                   .... PETITIONER(S)

                                                               VERSUS

             STATE OF PUNJAB                                                    ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Adarshdeep Singh, Advocate and
                                      Mr. Lakhpreet Singh, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Kapoor, Sr. DAG, Punjab.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

CRM-35573-2024

Allowed as prayed for.

The Forensic Report as Annexure P-6 is taken on record,

subject to all just exceptions.

CRM-M-34726-2024

The learned counsel for the petitioner seeks permission to

withdraw the present petition, at this stage.

The present petition is ordered to be dismissed as withdrawn, at

this stage.

(JASJIT SINGH BEDI) JUDGE 05.09.2024 Kusum

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

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

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