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Raman Kumar And Another v. State Of Haryana And Others

Raman Kumar And Another v. State Of Haryana And Others

(High Court Of Punjab And Haryana)

CRWP-4283 of 2022 | 07-05-2022

AVNEESH JHINGAN, J

1. This writ petition is filed seeking directions to respondents No. 2 and 3 to protect the life and liberty of the petitioners from the hands of private respondents (arrayed in the petition).

2. After arguing for some time and realising that the petition was drafted even without waiting for the representation to reach the concerned quarter, learned counsel for the petitioners seeks permission to withdraw the present petition with liberty to pursue the representation.

3. Dismissed as withdrawn with liberty as prayed for.

Advocate List

  • Mr. Deepak Shrgaal, Advocate for the petitioner.

  • Ms. Dimple Jain, AAG, Haryana.

Bench
  • HON'BLE MR. JUSTICE AVNEESH JHINGAN
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/8279
Head Note

Human and Civil Rights — Life and Liberty — Petitioner seeking directions to protect life and liberty from hands of private respondents — Petition drafted even without waiting for representation to reach concerned quarter — Petition dismissed as withdrawn with liberty to pursue representation