Punjab-Haryana High Court
Raminder Kaur vs State Of Punjab And Others on 28 October, 2013
Author: Rekha Mittal
Bench: Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-25685 of 2013
Date of Decision: October 28, 2013
Raminder Kaur
---Petitioner
versus
State of Punjab and others
---Respondents
Coram: Hon'ble Mrs. Justice Rekha Mittal
Present: Mr. Jagjit Gill, Advocate
for the petitioner
Mr. Amarinder Singh Klar, Asstt. Advocate General, Punjab
for respondent-State.
***
REKHA MITTAL, J.
Reply by way of affidavit of Manvinder Bir Singh, DSP, Sub Division Malout, District Sri Muktsar Sahib on behalf of respondents No. 1 to 3 filed in Court, is taken on record.
Counsel for the petitioner states that the petition may be dismissed as withdrawn with liberty to the petitioner to avail alternative remedy in accordance with law.
Dismissed as withdrawn with liberty aforesaid.
(REKHA MITTAL) JUDGE October 28, 2013 PARAMJIT Saini Paramjit Kaur 2013.10.29 10:12 I attest to the accuracy and integrity of this document Chandigarh