Punjab-Haryana High Court
Gurpal Singh vs State Of Haryana And Others on 10 February, 2022
Author: Vikas Bahl
Bench: Vikas Bahl
110
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-5758-2022
Date of decision : 10.02.2022
Gurpal Singh ...Petitioner
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. P.K. Ganga, Advocate for the petitioners.
Mr. Praveen Bhadu, AAG, Haryana.
(Through Video Conferencing)
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VIKAS BAHL, J. (ORAL)
This is a petition filed under Section 482 of Cr.P.C. for issuance of direction to respondent Nos.1 to 3 to carry out fair and proper investigation in FIR No.432 dated 15.10.2021 registered under Section 379 of the Indian Penal Code, 1860, Sections 3(1)(F), 3(1)(g) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station Sirsa Sadar, District Sirsa.
Faced with the dictum of law laid down by Hon'ble the Supreme Court of India in case titled Sakiri Vasu Vs. State of U.P. and others, reported as 2008(2) SCC 409 and in M. Subramaniam and another Vs. S. Janaki and another, Criminal Appeal No.102 of 2011, decided on 20.03.2020, learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to pursue alternative remedies in accordance with law.
In view of the above, the present petition is dismissed as withdrawn with liberty aforesaid.
10.02.2022 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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