Punjab-Haryana High Court
Cj Darcl Logistic Limited vs State Of Haryana And Others on 28 November, 2019
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
256-2
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CRM-M-24414-2019
Date of decision: 28.11.2019
CJ Darcl Logistic Limited ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present:- Ms. Harjot Kaur, Advocate for
Mr. Rose Gupta, Advocate
for the petitioner.
Mr. Deepak Grewal, DAG, Haryana.
ARVIND SINGH SANGWAN, J. (Oral)
Prayer in this petition is for issuance of direction to official respondents to take appropriate legal action against respondent Nos. 6 and 7.
Reply, filed by way of affidavit of DSP, Sampla, on behalf of respondent Nos. 1 to 5, is on record and as per the same, on receiving the complaint from the petitioner, FIR No. 235 dated 21.05.2019, under Sections 407 and 420 of the IPC has already been registered against the accused persons.
In view of the same, no further order is called for in the present petition and the same is disposed of accordingly.
Liberty is granted to the petitioner to approach Illaqua Magistrate for redressal of its grievance, if any.
28.11.2019 (ARVIND SINGH SANGWAN)
Waseem Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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