Punjab-Haryana High Court
Shobha Rani vs State Of Haryana And Others on 20 April, 2023
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2023:PHHC:055715
249 2023:PHHC:055715
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-17445-2019 (O&M)
Date of decision : 20.04.2023
Shobha Rani .....Petitioner
versus
State of Haryana and others ..... Respondents
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
***
Present :- Mr. Sandeep Kumar Sharma, Advocate
for the petitioner.
Mr. Kirpal Singh Thakur, AAG, Haryana.
***
RAJESH BHARDWAJ, J. (Oral)
Petitioner has approached this Court praying for issuance of direction for taking action against Rajni Sethi, Rahul and Arun Sethi for committing offence under Sections 420, 467, 468, 471, 120-B of IPC during investigation of FIR No.0036 dated 17.03.2017, under Section 306/34 of IPC, registered at Police Station Faridabad (District GRP Ambala Cantt.), Haryana.
Notice in this case was issued by this Court on 15.07.2019. The State has already filed the status report by way of affidavit of Mr. Sunil Superintendent of Police, HQ Palwal on behalf of respondent No.1.
It has been submitted by learned counsel for the State, on instructions from ASI Om Parkash that the investigation is complete and all the three respondents i.e. respondents No.2 to 4 have been challaned by the investigating agencies. He submits that after filing of the challan even the charges have been framed against respondents No.2 to 4. He 1 of 2 ::: Downloaded on - 22-04-2023 07:27:27 ::: Neutral Citation No:=2023:PHHC:055715 2023:PHHC:055715 CRM-M-17445-2019 (O&M) -2- submits that in all, there are 11 accused and the challan has been presented against 09 accused whereas, the PO proceedings have been initiated against remaining 02 accused.
In view of the submissions made before this Court, it is apparent that the investigation is complete and all the 03 respondents i.e. respondents No.2 to 4 have been challaned by the investigating agencies and the charges have also been framed. The present petition is disposed of with liberty to the petitioner to pursue his remedy as per law before the trial Court where the trial is pending.
( RAJESH BHARDWAJ )
20.04.2023 JUDGE
m. sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
Neutral Citation No:=2023:PHHC:055715 2 of 2 ::: Downloaded on - 22-04-2023 07:27:27 :::