130
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.25632 of 2024 (O&M)
Date of Decision: 15.10.2024
Tridev
......... Petitioner
Versus
State of Haryana and others
......... Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present:- Mr. Ankur Lal, Advocate for the petitioner.
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MAHABIR SINGH SINDHU, J.
Present writ petition has been filed under Article 226 of the
Constitution, inter alia, for quashing of the impugned Chargesheet/summary of
allegations dated NIL (P-2), issued by respondent No.3, whereby departmental
inquiry has been initiated against the petitioner as he is in judicial custody since
25.07.2024 in relation to case bearing FIR No.25 dated 25.07.2024, under
Sections 7 & 13(1) B of the Prevention of Corruption Act, 1988, registered at
Police Station ACB, Gurugram and being in custody, the petitioner could not be
associated in the departmental inquiry.
(2) At the outset, learned Counsel on instructions from the petitioner
wishes to withdraw the present petition with liberty to file afresh with better
particulars.
(3) Disposed off with liberty aforesaid.
Pending application(s), if any, shall also stand disposed off.
15th October, 2024 ( MAHABIR SINGH SINDHU )
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2024:PHHC:134458
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