Himachal Pradesh High Court
Pratap Chauhan vs State Of Hp & Others on 17 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
1 IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 4081 of 2020 .
Decided on : 17.5.2023
Pratap Chauhan
...Petitioner
Versus
State of HP & others
...Respondents
___________________________________________ Coram Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice.
Hon'ble Mr. Justice Virender Singh, Judge Whether approved for reporting? no ________________________________________________ For the Petitioner : Mr. Vishal Singh Thakur, Proxy counsel.
For the respondents : Mr. Anup Rattan, Advocate General, Mr. Ramakant Sharma and Ms. Sharmila Patiyal, Additional Advocates General, Mr. Arsh Rattan and Ms. Priyanka Chauhan, Deputy Advocates General, for the respondentsState.
::: Downloaded on - 17/05/2023 20:39:46 :::CIS 2Mr. Manik Sethi, Proxy counsel, for the remaing respondents.
.
Dy.S.P. Mohan Rawat, SDPO, Haroli, Distt. Una is present in person.
Justice Tarlok Singh Chauhan, ACJ (oral) In view of the note put up by the Deputy Registrar (Judicial) we deem it appropriate to recall that part of the order dated 10.5.2023, whereby appropriate action has been directed to be initiated against the erring official(s)/officer(s).
However, the concerned official(s)/officer(s) are directed to be careful in future.
2. Having gone through the status report, we are not at all satisfied with the investigation. It was vide order dated 28.10.2020 that this Court directed the 3 rd respondent to carry out further investigation by appointing an officer, not below the rank of Dy. S.P. 3 Evidently, a period of more than 2 ½ years has elapsed, yet the investigation has not been taken to its logical end.
4. In the given facts and circumstances of the case, we deem it appropriate to dispose of this petition by directing the respondents to complete the investigation, in all respects, as ::: Downloaded on - 17/05/2023 20:39:46 :::CIS 3 expeditiously as possible, and in no event later than 31.8.2023.
5. Accordingly, the present petition is disposed of, so .
also the pending application(s), if any.
6. For compliance, to come up on 6.9.2023.
(Tarlok Singh Chauhan)
Acting Chief Justice
17.5.2023
r to (Virender Singh)
Judge
Kalpana
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