Punjab-Haryana High Court
Raminder Kaur And Another vs State Of Punjab And Another on 7 April, 2022
Author: Suvir Sehgal
Bench: Suvir Sehgal
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
123 CRM-M-6780-2022
Date of decision: 07.04.2022
Raminder Kaur and another
... Petitioners
Vs.
State of Punjab and another
... Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. B.S.Jaswal, Advocate for the petitioners.
Mr. A.S. Gill, Senior DAG, Punjab.
SUVIR SEHGAL J. (ORAL)
This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.93 dated 23.12.2021 registered under Sections 498-A of IPC, 1860, at Police Station Women, District Amritsar, Annexure P-1, along with all consequential proceedings arising therefrom.
Upon instructions from ASI Amarjit Singh, State counsel submits that challan has been presented on 31.03.2022.
Faced with this development, counsel for the petitioners seeks and is granted permission to withdraw this petition with liberty to file a fresh one.
Dismissed as withdrawn with liberty as aforesaid.
07.04.2022 (SUVIR SEHGAL)
pooja saini JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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