Punjab-Haryana High Court
Sunita @ Isha Sharma vs State Of Punjab And Another on 16 November, 2012
Author: K. C. Puri
Bench: K. C. Puri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM NO. M-35964 OF 2012 (O&M)
DECIDED ON : 16.11.2012
Sunita @ Isha Sharma
...Petitioner
versus
State of Punjab and another
...Respondents
CORAM : HON'BLE MR. JUSTICE K. C. PURI
Present : Mr. B. S. Sra, Advocate.
K. C. PURI, J. (ORAL)
Learned counsel for the petitioner wishes to withdraw the present petition with liberty to raise all the points before the trial Court.
Dismissed as withdrawn with the aforesaid liberty.
NOVEMBER 16, 2012 (K. C. PURI) shalini JUDGE