Harpreet Kaur vs State Of Punjab And Others
2026 Latest Caselaw 5114 P&H

Punjab-Haryana High Court

Harpreet Kaur vs State Of Punjab And Others on 22 May, 2026

                        CRWP-
                        CRWP-6032-
                             6032-2026
                                                                                                           1




                        116
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                       CHANDIGARH

                                                          CRWP-
                                                          CRWP-6032-
                                                               6032-2026

                        Harpreet Kaur
                                                                                               ....Petitioner
                                                                 versus
                        State of Punjab and others
                                                                                            ....Respondents

                        Date of decision: May 22,
                                              22, 2026
                        Date of Uploading: May 22,
                                                22, 2026

                        CORAM:            HON'BLE MR. JUSTICE SUMEET GOEL

                        Present:
                        Present           Mr. Atul Kumar, Advocate for the petitione
                                                                            petitioner
                                          (presence
                                           presence marked through video
                                                                   video--conferencing).
                                                                          conferencing

                                                                 *****
                        SUMEET GOEL,
                               GOEL, J. (ORAL)

Learned counsel for the petitioner, after arguing for sometime, seeks to withdraw the petition in hand with liberty to avail alternative remedy(s) as enunciated in law, law including approaching the concerned Court, as per BNSS, 2023.

2. Ordered accordingly.

3. Pending application(s), if any, shall also stand disposed of.

(SUMEET GOEL) JUDGE May 22, 22, 2026 mahavir Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

authenticity of this order/ judgment