Punjab-Haryana High Court
Rajinder Kaur vs State Of Punjab And Others on 10 September, 2013
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-10834-2013 (O&M)
Date of decision : 10.09.2013
Rajinder Kaur
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. B.S. Saroha, Advocate for the petitioner.
Mr. Luvinder Sofat, AAG, Punjab,
assisted by ASI Harbans Singh.
Mr. S.S. Behl, Advocate for respondent Nos.4 to 7.
JITENDRA CHAUHAN, J. (Oral)
The learned State counsel informs that FIR No.75 under Sections 342, 376G, 120-B, 506 IPC, at P.S. Singh Bhagwantpur, Distt. Ropar, stands registered.
In view of the statement made, the learned counsel for the petitioner seeks permission to withdraw the instant petition.
Dismissed as withdrawn.
10.09.2013 (JITENDRA CHAUHAN) atulsethi JUDGE Sethi Atul 2013.09.12 11:49 I attest to the accuracy and integrity of this document Chandigarh