Punjab-Haryana High Court
Simrat Randhawa vs State Of Haryana And Ors on 2 March, 2017
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-43200-2016
Date of decision: March 02, 2017.
Simrat Randhawa ... Petitioner
v.
State of Haryana and others ... Respondents
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Shri R.S. Ghuman, Advocate for the petitioner.
Shri Surender Kumar, Assistant Advocate General, Haryana.
A.B. Chaudhari, J. (Oral):
Pursuant to the last order dated 6.2.2017, respondent No.5 has filed the affidavit through the State Counsel with the help of counsel for respondent No.5. Para 3 of his affidavit reads thus:-
"3. That neither registration certificate (RC) was ever in possession of deponent or respondent No.6 or any of the alive family members nor the duplicate key was ever in possession of deponent or respondent No.6 or any of the alive family members. Earlier to the purchase of Verna Car he had purchased a Swift Dzire on her name and it used to be parked at the resident of deponent."
There is clear statement that respondents No.5 and 6 do not have the duplicate key. Counsel for respondent No.5 states that even if the duplicate key is found later, the same will not be used by them. In that view of the matter, counsel for the petitioner submits that no grievance survives except for need for protection of life and liberty. The petitioner is free to approach as and when expedient before the competent authority. In that view of the matter, nothing remains to be done now in the petition. Disposed of as such.
March 02, 2017. [ A.B. Chaudhari ]
kadyan Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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