SUNITA KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing due to COVID-19 pandemic.

(2.) Heard.

(3.) Learned counsel for the petitioners has relied upon the judgment of Hon'ble Supreme Court of India in the case of Nandakumar and another Versus State of Kerala and others, 2018 AIR (SC) 2254 and judgment of this Court in CWP-31834-2019 titled as "Megha and another Versus State of Haryana and others, decided on 4/11/2019.