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Judgment
5 paragraphs · 94 words
Anoop Chitkara, J
1.
Seeking issuance of directions to release the detenue-Ramanpreet Kaur, the petitioners have come up before this Court under Article 226 of the Constitution of India.
2.
Short reply on behalf of the State has been filed and the same is taken on record. Copy of the same has been supplied to counsel for the petitioners.
3.
Considering the stand taken by the State in the reply, petitioner’s counsel seeks withdrawal of the present petition.
4.
Given above, petition is disposed of as withdrawn. Pending applications, if any, stand disposed of.