SUNAINA DEVI Vs. STATE OF HARYANA
LAWS(P&H)-2021-8-42
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 10,2021

SUNAINA DEVI Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Avneesh Jhingan,J. - (1.)The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.)This petition was filed for issuance of directions to the official respondents for protection of life and liberty of the petitioners from the private respondents arrayed in the petition.
(3.)Xxx xxx xxxx


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