Punjab-Haryana High Court
Smt. Swarn Lata vs State Of Haryana And Others on 9 March, 2009
Author: Mohinder Pal
Bench: Mohinder Pal
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Crl. Misc. NO.M-33102 of 2008
DATE OF DECISION: 09.03.2009
Smt. Swarn Lata
...PETITIONER
VS.
State of Haryana and others
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE MOHINDER PAL
PRESENT: Mr.Sunil Chadha, Advocate
for the petitioner.
Mr.Gaurav Dhir, Assistant Advocate General, Haryana
for the respondent-State.
MOHINDER PAL, J.(Oral)
Reply on behalf of respondent No.1 filed in Court today. The same is taken on record.
Learned counsel for the petitioner does not press this petition at this stage and prays for withdrawal of the same by reserving his right to take all these pleas including exemption from personal appearance before the trial Court at the stage of framing of charge.
Dismissed as withdrawn as prayed for.
March 09, 2009 ( MOHINDER PAL )
jt JUDGE