Punjab-Haryana High Court
Vinod Kumar vs State Of Haryana And Others on 14 September, 2022
Author: Pankaj Jain
Bench: Pankaj Jain
111 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No. 42157 of 2022
Date of decision : September 14, 2022
Vinod Kumar
...... Petitioner
Versus
State of Haryana and others ...... Respondent
CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN
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Present :- Mr. Ajay Kumar Gupta, Advocate
for the petitioner.
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PANKAJ JAIN, J. (ORAL)
Learned counsel for the petitioner submits that the matter relates to public nuisance under Section 133 Cr.P.C. The competent authority found that the factory involved is the cause of continuous nuisance to the public at large and had ordered only corrective measures to be taken. Against the said order revision was filed wherein the order passed by the Magistrate, Bhiwani dated 19.10.2021 has been stayed. It is thus, contended that it will be in the interest of public at large that the criminal revision pending before the Sessions Court is heard expeditiously.
Notice of motion to respondent No.1 only. Mr. Sumit Jain, Addl.A.G, Haryana who is present in Court accepts notice.
Keeping in view the nature of the prayer made in the present petition, I do not think it to be appropriate to issue notice to respondent Nos. 2 and 3.
Since the matter involves public at large, the Additional Sessions Judge, Bhiwani is directed to decide the Criminal Revision No.76 of 2021 expeditiously, preferably within a period of three months from 1 of 2 ::: Downloaded on - 16-09-2022 06:14:31 ::: CRM-M No. 42157 of 2022 -2- today.
The present petition stands disposed off.
( PANKAJ JAIN ) JUDGE September 14, 2022 archana Whether speaking/reasoned Yes/No Whether Reportable : Yes/No 2 of 2 ::: Downloaded on - 16-09-2022 06:14:31 :::