Punjab-Haryana High Court
Moniya vs State Of Haryana And Ors on 23 February, 2018
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
CRM-M No.35144 of 2016(O&M) 1
110
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.35144 of 2016(O&M)
Date of Decision: 23.02.2018
Moniya
......Petitioner
Vs
State of Haryana and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present:Mr. Kunal Mulwani Advocate
for the petitioner.
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RAJ MOHAN SINGH, J. (Oral)
CRM No.6105 of 2018 This petition was filed by the petitioner for issuance of directions to the respondents to trace out her missing son. FIR was registered under Section 365 IPC. The case was kept pending in order to see compliance in terms of directions issued by the Court in case of World Human Rights Protection Counsel and another Vs. State of Punjab and others passed in CWP No.5567 of 2009.
Now the petitioner has moved an application for withdrawal of the case without elaborating any real ground for withdrawal of the case.
1 of 2 ::: Downloaded on - 26-02-2018 03:28:14 ::: CRM-M No.35144 of 2016(O&M) 2 Since the petitioner does not wish to carry on with the case, therefore, I deem it appropriate to allow the petitioner to withdraw the petition.
In view of aforesaid, application is allowed and main case is taken up today.
Main case Dismissed as withdrawn. However, liberty is granted that in case, petitioner still feels any in-action on the part of the State, she may get this petition revived within a period of 30 days from today.
February 23, 2018 (RAJ MOHAN SINGH)
Prince JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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