Punjab-Haryana High Court
Kamaljit Kaur vs State Of Punjab on 28 May, 2013
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No.M-17834 of 2013(O&M)
Date of decision : 28.05.2013
Kamaljit Kaur . .....Petitioner
versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE VIJENDER SINGH MALIK
Present: Mr. Vipin Mahajan, Advocate
for the petitioner.
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VIJENDER SINGH MALIK , J. (Oral)
Learned counsel for the petitioners seeks some direction to the court below to decide the application under section 318 Cr.P.C. before proceeding further with the trial. With such direction he wants to withdraw the petition.
Dismissed as withdrawn with direction to the court below to take a decision on the application moved under section 318 Cr.P.C. before proceeding further with the trial.
May 28, 2013 (VIJENDER SINGH MALIK) dinesh JUDGE