Punjab-Haryana High Court
Alpna And Another vs Union Territory Chandigarh And Others on 21 March, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
239 CRWP No.5286 -2021
Date of decision :21.03.2022
Alpna and another .........Petitioners
VERSUS
Union Territory Chandigarh and others ..........Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present:- Mr. Vikas Sharma, Advocate, for the Petitioner No.1.
Mr. Virender Singh, Advocate, for the Petitioner No.2.
Mr. Shashank Bhandari, APP for U.T. Chandigarh.
*****
VINOD S. BHARDWAJ, J. (Oral)
The case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
The prayer in the instant petition filed under Article 226/227 of the Constitution of India is for directing the respondents No.1 to 3 to protect the life and liberty of the petitioners at the hands of respondents No.4 & 5 and to ensure safety of the person and property of the petitioners which are under threat of the private respondents.
Mr. Vikas Sharma, Advocate, filed a memo of appearance on behalf of petitioner No.1 and alleged that petitioner No.2 had concealed about his earlier marriage and contended that the petitioner No.1 is now residing with her parents.
He however acceded to the fact that as the counsel for the petitioners, through whom the instant petition was filed, wants to withdraw the same, the rights of the petitioner No.1 are in no way prejudiced.
1 of 2 ::: Downloaded on - 23-03-2022 02:42:33 ::: CRWP No.5286 -2021 2 Learned counsel for the petitioner seeks permission to withdraw the instant petition.
Dismissed as withdrawn.
(VINOD S. BHARDWAJ)
21.03.2022 JUDGE
anil
Whether speaking/reasoned : Yes/No
Whether reportable Yes/No
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