Mahbub Ali vs State Of Haryana And Others
2024 Latest Caselaw 6708 P&H

Punjab-Haryana High Court

Mahbub Ali vs State Of Haryana And Others on 1 April, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                     Neutral Citation No:=2024:PHHC:043130




                                                    2024:PHHC:043130
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
123

                                              CWP-5917-2024
                                              Decided on :01.04.2024

Mahbub Ali
                                                                  . . . Petitioner
                                   Versus


State of Haryana and others
                                                               . . . Respondents

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Rahul Gautam, Advocate
         for the petitioner.

        Ms. Rajni Gupta, Addl. A.G., Haryana.
              *****
VIKAS BAHL, J.(ORAL)

1. Present Civil Writ Petition has been filed under Article

226/227 of the Constitution of India praying for issuance of a writ in the

nature of certiorari quashing the impugned summary of charges dated

19.10.2023 (Annexure P-2) alongwith all departmental proceedings as the

same have been initiated before the conclusion of the criminal case

pending against the petitioner in FIR No. 19 dated 28.09.2023 registered

under Sections 7 and 7(A) of the Prevention of Corruption Act, 1988

(Section 13(1)(b) read with Section 13(2) of Prevention of Corruption Act,

1988 added later on) at Police Station Anti-Corruption Bureau, Sector 17,

Panchkula.

2. On 13.03.2024, this Court was pleased to pass the following

order:-

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Neutral Citation No:=2024:PHHC:043130

CWP-5917-2024 -2- 2024:PHHC:043130

"Learned counsel for the petitioner prays for an adjournment to go through the judgment of the Hon'ble Supreme Court of India passed in Indian Overseas Bank, Anna Salai and another vs. P. Ganesan and others, reported as 2008(1) SCC 650.

Adjourned to 01.04.2024.

To be taken up at 12:00 noon."

3. Learned counsel for the petitioner seeks permission of this

Court to withdraw the present petition with liberty to take up all pleas,

which are available to him, during the departmental proceedings.

4. In view of the above, present petition is dismissed as

withdrawn with the liberty aforesaid.

(VIKAS BAHL) JUDGE 01.04.2024 Mehak

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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