Punjab-Haryana High Court
Rajiv vs Mandeep Singh Brar Ias And Another on 23 February, 2026
Author: Sudeepti Sharma
Bench: Sudeepti Sharma
COCP-170-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
246
COCP-170-2026 (O&M)
Date of Decision: February 23, 2026
Rajiv ......Petitioner
Vs.
Mandeep Singh Brar, IAS and anr. ....Respondents
CORAM: HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Present: None for the petitioner.
Mr. Ankur Bali, Addl. Public Prosecutor
for respondent-U.T. Chandigarh.
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SUDEEPTI SHARMA J. (Oral)
1. The present contempt petition has been filed for non-compliance of order dated 04.08.2025 passed by this Court in CRWP-540-2024 whereby direction was issued to the respondents to take a decision on the application for grant of premature release moved by the petitioner.
2. Learned counsel for the respondents submits that application of the petitioner is decided, as per order dated 23.02.2026. The copy of the same has been taken on record, copy whereof would be supplied to learned counsel for the petitioners. Registry is directed to tag order dated 23.02.2026 at an appropriate place.
3. A perusal of the above order shows that order dated 04.08.2025 passed by this Court in CRWP-540-2024 has been duly complied with.
4. In view of the above, the contempt is purged. Rule is discharged.
5. Needless to say that petitioner can avail any other remedy as is available to him, in accordance with law, to challenge the order dated 23.02.2026.
6. Pending application (s) if any also stands disposed of.
February 23, 2026 (SUDEEPTI SHARMA)
Gaurav Arora JUDGE
Whether speaking/non-speaking : Yes/No
Whether reportable : Yes/No
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