TRIDEV v. STATE OF HARYANA AND OTHERS

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. ****

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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