Punjab-Haryana High Court
Smt.Saroj Kumari vs State Of Haryana And Others on 28 January, 2014
Author: Rekha Mittal
Bench: Rekha Mittal
112
IN THE PUNJAB & HARYANA HIGH COURT AT CHANDIGARH
CRM-M No.41989-2013
Date of decision : 28.01.2014
Smt.Saroj Kumari
... Petitioner
Versus
State of Haryana and others
... Respondents
CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL
Present: Ms.Savita Tanwar, Advocate
for the petitioner.
Mr.Anupam Sharma, AAG, Haryana.
REKHA MITTAL, J.(ORAL)
Reply filed by Nirmal Singh, Deputy Superintendent of Police (HQ), Kurukshetra on behalf of respondents No.1 to 3 in Court is taken on record.
Counsel for the respondents, in view of reply, has submitted that after investigation, the untraced report has been prepared and the same has been submitted before the Illaqa Magistrate.
The petition stands disposed of with liberty to the petitioner to take recourse to appropriate remedy in accordance with law.
(REKHA MITTAL) JUDGE January 28, 2014.
Davinder Kumar Davinder Kumar 2014.01.28 15:46 I attest to the accuracy and integrity of this document