Punjab-Haryana High Court
Bir Inder Kaur vs Union Territory Chandigarh & Ors on 1 April, 2013
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Crl. Misc. No.M-10309 of 2013(O&M)
Date of Decision:. 01.04.2013
Bir Inder Kaur
... Petitioner
vs.
Union Territory Chandigarh & Ors.
... Respondents
CORAM:HON'BLE MR. JUSTICE VIJENDER SINGH MALIK
Present:- Mr. A.S. Kalra, Advocate
for the petitioner.
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VIJENDER SINGH MALIK,J(ORAL) Learned counsel for the petitioner wishes to withdraw the petition with liberty to approach the Illaqa Magistrate with a complaint to be sent under section 156(3) Cr.P.C in view of law laid down by Hon'ble Supreme Court in case of Sakiri Vasu Vs. State of U.P. & Ors. 2008(2) SCC 409.
Dismissed as withdrawn with aforesaid liberty.
April 01,2013 (VIJENDER SINGH MALIK ) Jiten JUDGE