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  • Sections 7 & 13(1) B of the Prevention of Corruption Act, 1988,
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  • Sections 7 & 13(1) B of the Prevention of Corruption Act, 1988,
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    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

    1 of 1 ::: Downloaded on - 17-10-2024 10:51:37 :::

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    TRIDEV v. STATE OF HARYANA AND OTHERS
    (Oct 15, 2024)