Balbir Singh vs State Of Haryana And Others
2023 Latest Caselaw 12838 P&H

                                                                                   2023:PHHC:104505

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            115                                                    CRM-M-39593-2023
                                                                   Date of decision: 11.08.2023

            Balbir Singh
                                                                                           ....Petitioner
                                                     Versus

            State of Haryana and others
                                                                                         ...Respondents

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Dr. Anand K. Bishnoi, Advocate for the petitioner.

                                   Mr. Jagdish Manchanda, Addl. AG, Haryana.
                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 482 Cr.P.c. for

issuance of direction for free and fair investigation of the scam which has taken

place during the appointment of assistant linemen as well as to register FIRs

against the candidates who have secured jobs on the basis of forged certificates

and erring officials of respondent Nos.3 & 4.

2. After arguing for some time, learned counsel for the petitioner prays

for withdrawal of the instant petition with liberty to avail of alternate remedy, if

any, available in accordance with law.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 11.08.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.08.18 11:23 I attest to the accuracy and integrity of this order/judgment