Kulwinder Kaur And Another vs State Of Punjab And Others
2026 Latest Caselaw 3292 P&H

Punjab-Haryana High Court

Kulwinder Kaur And Another vs State Of Punjab And Others on 13 April, 2026

                       IN THE PUNJAB AND HARYANA HIGH COURT AT
                                      CHANDIGARH

                      113                                                        CRWP-4122-2026
                                                                          Date of Decision: 13.04.2026

                      KULWINDER KAUR AND ANOTHER
                                                                                       ... Petitioners
                                                         VERSUS

                      STATE OF PUNJAB AND OTHERS
                                                                                      ... Respondent

                      CORAM: HON'BLE MR. JUSTICE ROHIT KAPOOR.
                                           ****
                      Present:     Mr. Puneet Sharma, Advocate
                                   for the petitioner.

                                   Ms. Ambika Chaudhary, AAG, Punjab.
                                                       ****

                      ROHIT KAPOOR, J. (ORAL)

Learned counsel for the petitioners, at the very outset, comes up

with a prayer to withdraw the instant petition with liberty to approach this

Court in case the cause of action still survives.

Learned State Counsel has no objection to the same.

Dismissed as withdrawn with the liberty as aforesaid.

                                                                           (ROHIT KAPOOR)
                      APRIL 13, 2026.                                           JUDGE
                      Rajender
                                          Whether speaking/reasoned       : Yes/No
                                          Whether reportable              : Yes/No