KULWINDER KAUR Vs. STATE OF PUNJAB
LAWS(P&H)-2006-10-161
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 12,2006

KULWINDER KAUR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) PETITIONER Kulwinder Kaur has filed this habeas corpus writ petition under Article 226 of the Constitution of India for release of her two minor daughters from the illegal custody of respondents No.4 to 6. Counsel for the petitioner, on instructions from the petitioner, states that the petitioner does not want to press this petition at this stage. Dismissed as not pressed at this stage.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.