Punjab-Haryana High Court
Kushaliya Devi vs State Of Punjab And Others on 10 February, 2022
Author: Meenakshi I. Mehta
Bench: Meenakshi I. Mehta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr.No.106 CRWP No.8198 of 2021
Date of Decision: 10.02.2022
Kushaliya Devi
...Petitioner
Versus
State of Punjab and others
...Respondents
(Heard through Video-Conferencing)
CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Dinesh Maurya, Advocate for
Mr. G.S. Sandhu, Advocate
for the petitioner.
Ms. Ishneet Kaur, AAG, Punjab
for respondents No.1 to 4.
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MEENAKSHI I. MEHTA, J. (ORAL)
Learned State counsel apprises the Court that the son of the petitioner named Harjinder Singh is involved in 04 (four) criminal cases registered under the provisions of the NDPS Act.
At this stage, learned counsel for the petitioner seeks permission to withdraw the instant petition while submitting that the petitioner would be availing the alternative, efficacious and appropriate remedy, as may be permissible to her under law, to seek the redressal of her grievance, as set-forth in this petition.
Learned State counsel has no objection for the withdrawal of this petition.
Resultantly, the petition in hand stands dismissed for having been withdrawn.
(MEENAKSHI I. MEHTA)
10.02.2022 JUDGE
neetu
Whether speaking/reasoned Yes
Whether Reportable No
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