Punjab-Haryana High Court
Rajindera Singh vs State Of Haryana And Others on 29 May, 2014
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Writ Petition No.655 of 2014
Date of decision: May 29, 2014
Rajindera Singh
...Petitioner
Versus
State of Haryana and others
...Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: None for the petitioner.
Mr. Subhash Godara, Additional Advocate General,
Haryana, for respondent Nos.1 to 3-State.
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INDERJIT SINGH, J.
Learned State counsel states that detenue Gurmeet Kaur alias Krisma has married with respondent No.4 Gurginder alias Sunny and she has also filed Criminal Misc. No.14005 of 2014 for protection and the said petition is fixed for 07.07.2014.
None has appeared on behalf of the petitioner. Even on the last date of hearing, none had appeared on his behalf.
Dismissed for want of prosecution.
May 29, 2014 (INDERJIT SINGH)
mamta JUDGE
Malhotra Mamta
2014.05.30 16:11
I attest to the accuracy and
integrity of this document
Chandigarh