Punjab-Haryana High Court
Karamjeet Kaur @ Karmo vs State Of Punjab And Others on 29 May, 2018
136
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M No.23609 of 2018
Date of Decision: 29.05.2018
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Karamjeet Kaur @ Karmo
..... Petitioner
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present: Mr. Jatinder Nagpal, Advocate,
for the petitioner.
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SUDIP AHLUWALIA, J. (ORAL)
Notice of motion.
2. On the asking of the Court, Mr. Luvinder Sofat, A.A.G., Punjab, accepts notice on behalf of the State. Let two copies of the paper- book be supplied to him today itself, failing which the matter is liable to be dismissed.
3. Without adverting to the merits of the petitioner's allegations, at this stage the present petition is disposed off with a direction upon respondent No.3 (Superintendent of Police, District S.A.S. Nagar (Mohali)) to examine the petitioner's representation, dated 10.05.2018, (Annexure P-4) and thereafter, to take appropriate steps as warranted in accordance with law.
29.05.2018 (SUDIP AHLUWALIA)
Apurva JUDGE
1. Whether speaking/ reasoned : Yes/ No
2. Whether reportable : Yes/ No
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