Punjab-Haryana High Court
Raj Kumari Khanna And Others vs State Of Punjab on 10 February, 2009
Author: K. C. Puri
Bench: K. C. Puri
In the High Court of Punjab and Haryana at Chandigarh
CRM No. M-38208 of 2007(O&M)
Date of Decision: 10.2.2009
Raj Kumari Khanna and others .....Petitioners
Versus
State of Punjab .....Respondent
Coram Hon'ble Mr. Justice K. C. Puri
Present:- Mr. Vikram. K. Chaudhari, Advocate
for the petitioners.
Mr. Anmol Rattan, Additional Advocate General
Punjab.
K. C. Puri, J (Oral)
Learned counsel for the petitioners wants to withdraw the petition with liberty to take all the pleas before the Investigating Officer and he has further contended that the protection be given to the petitioners.
Dismissed as withdrawn with liberty aforesaid. The petitioners shall not be arrested till ten days on the condition of joining the investigation.
February 10, 2009 ( K. C. Puri ) mamta Judge