Punjab-Haryana High Court
Chinder Kaur @ Chindu Pal Kaur And ... vs State Of Haryana And Another on 17 May, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. M. No.28212-M of 2010
Date of Decision:17.5.2011
Chinder Kaur @ Chindu Pal Kaur and another
.... Petitioners
Versus
State of Haryana and another
.... Respondents
CORAM: Hon'ble Ms. Justice Nirmaljit Kaur
Present: Mr. Bhupinder Banga, Advocate for the petitioners.
Mr. Sidharth Sarup, D.A.G. Haryana.
****
1.Whether Reporters of Local Newspapers may be
allowed to see the judgment?
2.To be referred to the Reporters or not?
3.Whether the judgment should be reported in the
Digest?
NIRMALJIT KAUR, J.(Oral)
Learned counsel for the petitioners states that the petitioners have since been acquitted by the trial Court. Therefore, he may be allowed to withdraw the present petition.
Dismissed as withdrawn.
17.5.2011 ( NIRMALJIT KAUR ) rajeev JUDGE