Punjab-Haryana High Court
Reena Rani vs State Of Punjab And Others on 14 September, 2023
Neutral Citation No:=2023:PHHC:121315
2023:PHHC:121315
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
118 CRM-M-46135-2023
Date of decision: 14.09.2023
Reena Rani
....Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present : Mr. Karan Bhardwaj, Advocate for the petitioner.
Ms. Himani Arora, AAG, Punjab.
*****
AMAN CHAUDHARY. J.
1. The present petition has been filed under Section 482 Cr.P.C. for issuance of direction to respondent Nos.2 & 3 to conduct fair and impartial investigation in FIR No.92, dated 24.06.2023, registered under Section 346 IPC (Sections 302, 201, 148, 149, 120-B IPC added later) at Police Station Sirhind, District Fatehgarh Sahib.
2. After arguing for some time, learned counsel for the petitioner prays for withdrawal of the present petition.
3. Ordered accordingly.
(AMAN CHAUDHARY) JUDGE 14.09.2023 Ankur Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:=2023:PHHC:121315 1 of 1 ::: Downloaded on - 18-09-2023 10:57:44 :::