Surender Nath Tiwari vs Unknown
2021 Latest Caselaw 2992 HP

Cr.MMO No. 349 of 2020

29.6.2021 Present: Ms.Lalita Verma, Advocate, for the petitioners,

.

through Video Conferencing.

Mr.Raju Ram Rahi, Deputy Advocate General, for the respondent-State.

Cr.MMO No. 349 of 2020 & Cr.M.P. No. 1534 of

Reply stands filed. No rejoinder is intended to be

filed. Learned counsel for the petitioner has relied upon judgment

dated 8.9.2020 passed in SLP (Cr.) No. 542 of 2015, titled Ashu

Surender Nath Tiwari Vs. Deputy Superintendent of Police CBI,

in order to substantiate her plea that in view of order dated

28.4.2015 passed in departmental proceedings, Criminal

proceeding/case, including FIR lodged against the petitioner,

deserve to be quashed.

Learned Deputy Advocate General seeks time to

look into the case law. Accepting his prayer, adjourned for

15th July, 2021.

(Vivek Singh Thakur), Judge.

29th June, 2021 (Keshav)