Punjab-Haryana High Court
Cj Darcl Logistic Limited vs State Of Haryana And Others on 20 April, 2022
Author: Arvind Singh Sangwan
Bench: Arvind Singh Sangwan
264
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-41591-2019 (O&M)
Date of decision: 20.04.2022
CJ Darcl Logistic Ltd.
... Petitioner
Vs.
State of Haryana and others
... Respondents
CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
Present: Mr. Rose Gupta, Advocate
for the petitioner.
Mr. Deepak Grewal, DAG, Haryana.
Mr. A.S. Lamba, Advocate
for respondent No.5.
*******
ARVIND SINGH SANGWAN, J. (ORAL)
Prayer in this petition is for issuance of directions to the official respondents to conclude the investigation of FIR No.0834 dated 02.09.2018 under Sections 420, 467, 468, 408, 120-B IPC, registered at Police Station City Hisar, District Hisar and take appropriate action against respondent No.5.
Learned State counsel, assisted by learned counsel for respondent No.5, submits that challan has already been presented on 22.12.2020 and the case is now fixed on 25.07.2022 for framing of charge.
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In view of the above, no further action is required in the present petition and the same is disposed of.
[ ARVIND SINGH SANGWAN ] 20.04.2022 JUDGE vishnu Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 21-04-2022 01:09:02 :::