Punjab-Haryana High Court
Asha Mehta vs State Of Haryana & Anr on 8 February, 2016
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
CRM-M-11034-2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-11034-2013 (O&M)
Date of Decision: February 08, 2016
Asha Mehta
.....Petitioner
Versus
State of Haryana and another
......Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Present: Mr.N.D.Achint, Advocate
for the petitioner.
Mr.Apoorv Garg, DAG, Haryana.
Mr.GPS Bal, Advocate
for respondent No.2.
........
NARESH KUMAR SANGHI, J.(ORAL)
Learned counsel for the petitioner, at the very outset, fairly concedes that after filing of the charge-sheet (report under Section 173, Cr.P.C.) the case before learned trial Court is fixed for consideration of charges and, as such, he may be permitted to withdraw the present petition to enable the petitioner to make submissions for her discharge as enshrined in Section 239, MEENU 2016.02.10 12:43 I attest to the accuracy and authenticity of this document chandigarh CRM-M-11034-2013 -2- Cr.P.C.
Learned counsel for the respondents have no objection to the above prayer.
Ordered accordingly.
February 08, 2016 (NARESH KUMAR SANGHI)
meenu JUDGE
MEENU
2016.02.10 12:43
I attest to the accuracy and
authenticity of this document
chandigarh