Punjab-Haryana High Court
Badami Devi vs State Of Haryana And Ors on 19 April, 2018
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
In the High Court of Punjab & Haryana at Chandigarh.
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CRM-M-36757-2017
Date of decision: 19.04.2018
Badami Devi ..... Petitioner.
VS.
State of Haryana and Ors. ..... Respondents.
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CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Sudhir Rana, Advocate for
Mr. Keshav Pratap Singh, Advocate
for the petitioner.
Ms. Harpreet Kaur, AAG, Haryana.
Mr. Neeraj Yadav, Advocate
for respondents No. 2 and 3.
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ARVIND SINGH SANGWAN,J.(ORAL)
Learned counsel appearing for the petitioner submits that the trial Court has acquitted respondents No. 2 and 3 on 19.03.2018 and prays for withdrawal of the petition with liberty to take all the pleas, in case, the petitioner opts of file an appeal against acquittal.
Dismissed as withdrawn with liberty aforesaid.
19.04.2018 (ARVIND SINGH SANGWAN) smriti JUDGE
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