Punjab-Haryana High Court
Devender Singh Lamba vs State Of Haryana And Others on 26 February, 2014
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRM-M-28907-2013 (O&M).
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-28907-2013 (O&M).
Decided on: February 26, 2014.
Devender Singh Lamba
..... Petitioner(s)
Versus
State of Haryana and others
..... Respondent(s)
***
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
PRESENT Mr.Jitender Dhanda, Advocate,
for the petitioner.
Mr.H.S.Deol, Addl. A.G., Haryana.
Ms.Surbhi Jain, Advocate, for
Mr.Sumeet Goel, Advocate, for respondent No.4.
Mr.Akashdeep Singh, Advocate,
for respondent No.5.
M.M.S. BEDI, J (ORAL).
Through the instant petition a direction has been sought to the State authorities to transfer investigation of FIR No.89 dated 16.2.2012, under Sections 171-F, 323, 332, 341, 352, 384, 386 & 506 of the Indian Penal Code, Police Station, Civil Lines, Hisar, to another agency. The present case is a case of assault and trespassing as alleged by the petitioner-complainat.
State counsel on the instructions of ASI Sarwan Kumar informs that after investigation, the cancellation report has already been prepared and is to be presented in future. Raj Kumar Arora 1 2014.03.04 14:57 I attest to the accuracy and integrity of this document CRM-M-28907-2013 (O&M).
In view of stand taken by the State without expression of any opinion on merits, this petition is disposed of with liberty to the petitioner to file a protest petition in case cancellation report is presented and notice is received by him. It will also be open to the counsel for the petitioner to avail any other legal remedy available to him under law to proceed against the private respondents.
(M.M.S. BEDI) February 26, 2014. JUDGE rka Raj Kumar Arora 2 2014.03.04 14:57 I attest to the accuracy and integrity of this document