Himachal Pradesh High Court
Surender Nath Tiwari vs Deputy Superintendent Of Police Cbi on 29 June, 2021
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Cr.MMO No. 349 of 2020 29.6.2021 Present: Ms.Lalita Verma, Advocate, for the petitioners, .
through Video Conferencing.
Mr.Raju Ram Rahi, Deputy Advocate General, for the respondent-State.
Cr.MMO No. 349 of 2020 & Cr.M.P. No. 1534 of 2020 Reply stands filed. No rejoinder is intended to be filed. Learned counsel for the petitioner has relied upon judgment dated 8.9.2020 passed in SLP (Cr.) No. 542 of 2015, titled Ashu Surender Nath Tiwari Vs. Deputy Superintendent of Police CBI, in order to substantiate her plea that in view of order dated 28.4.2015 passed in departmental proceedings, Criminal proceeding/case, including FIR lodged against the petitioner, deserve to be quashed.
Learned Deputy Advocate General seeks time to look into the case law. Accepting his prayer, adjourned for 15th July, 2021.
(Vivek Singh Thakur), Judge.
29th June, 2021 (Keshav) ::: Downloaded on - 29/06/2021 20:24:02 :::HCHP