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Iqbal Singh vs State Of Haryana And Others
2023 Latest Caselaw 16690 P&H

Citation : 2023 Latest Caselaw 16690 P&H
Judgement Date : 25 September, 2023

Punjab-Haryana High Court
Iqbal Singh vs State Of Haryana And Others on 25 September, 2023
                                                        Neutral Citation No:=2023:PHHC:125949




251                                                       2023:PHHC:125949

         IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH
                         ***

CWP-19163-2022 Date of decision : 25.09.2023

Iqbal Singh ... Petitioner

Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL Present: Mr.Aditya Yadav, Advocate for the petitioner.

Mr.Naveen Singh Panwar, DAG, Haryana.

VIKAS BAHL, J.(ORAL)

1. This is a civil writ petition filed under Articles 226/227 of the Constitution of India for issuance of an appropriate writ, order or direction restraining the respondents to continue with the charge sheet dated 21.06.2021 (Annexure P-2) against the petitioner during the pendency of criminal trial in FIR no.004 dated 18.06.2021 (Annexure P-1).

2. Learned State counsel has pointed out that in the present case, criminal proceedings have finished and the petitioner has been acquitted by being given the benefit of doubt and thus, the present petition has been rendered infructuous.

3. Learned counsel for the petitioner has submitted that in view of the same, the present petition has been rendered infructuous and the same be disposed of and liberty be granted to the petitioner to bring the said factum to the notice of the authorities.

3. In view of the above, the present petition is disposed of as having been rendered infructuous. It would be open to the petitioner to bring the judgment of acquittal to the notice to be authorities and the authorities would consider the same and proceed, in accordance with law.

4. It is made clear that this Court has not opined on the merits of the case and it would be open to all the parties to raise all please before the competent authority.


                                                   (VIKAS BAHL)
September 25, 2023.                                    JUDGE
Davinder Kumar
                 Whether speaking / reasoned                       Yes/No
                 Whether reportable                                Yes/No

Neutral Citation No:=2023:PHHC:125949

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