Punjab-Haryana High Court
Sanjay Garg vs State Of Haryana And Others on 28 January, 2014
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.3163 of 2014.
Decided on:-28.1.2014.
Sanjay Garg. .........Petitioner.
Versus
State of Haryana and others .........Respondents.
CORAM: HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON.
Present:- Mr. Ashit Malik, Advocate for the petitioner.
Dr. Bharat Bhushan Parsoon, J (Oral)
Counsel for the petitioner states that despite FIR No.19 registered on 11.3.2013 under Sections 406, 417, 420, 465, 467, 468, 471 and 120-B IPC at Police Station, Sector-19, Panchkula, investigations have not picked up the speed required.
Learned counsel for the petitioner further states that the petitioner will be satisfied if the investigating officer is directed to complete the investigation within a stipulated period.
In view of the limited prayer made by learned counsel for the petitioner and without going into the merits of the claim raised by the petitioner, the petition is disposed of with a direction to the Investigating Officer to submit the report before the Illaqa/Duty Magistrate after completion of investigation preferably within a period of three months from the date of receipt of certified copy of this order.
(Dr. Bharat Bhushan Parsoon) Judge January 28, 2014 'Yag Dutt' Yag Dutt 2014.01.30 18:16 I attest to the accuracy and integrity of this document