Dayaram vs State Of Punjab And Ors
2024 Latest Caselaw 7080 P&H

Punjab-Haryana High Court

Dayaram vs State Of Punjab And Ors on 3 April, 2024

                                     Neutral Citation No:=2024:PHHC:044518


                                                               2024:PHHC:044518


        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
(116)
                                                          CRM-M-14264-2024
                                                  Date of Decision:-03.04.2024

Dayaram
                                                                  ......Petitioner

                                       Versus

State of Punjab and others
                                                               ......Respondents

CORAM: HON'BLE MR. JUSTICE ALOK JAIN
                      ****

Present:      Mr. Ashok Tyagi, Advocate for the petitioner.

              Mr. Siddharth Attri, AAG, Punjab.

               ****
ALOK JAIN, J. (Oral)

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

for issuance of appropriate directions to the official respondents to

investigate the entire matter thoroughly and impartially pertaining to the

FIR No. 376 dated 23.09.2023 under Sections 279, 304-A IPC, registered at

Police Station Sohana District SAS Nagar (Mohali) Punjab (Annexure P-1).

2. Learned counsel for the petitioner has vehemently argued and

demonstrates that there are cogent evidence and the investigation needs to

be looked into from the other aspects also, but, has fairly

submitted that he may be permitted to withdraw the present petition, so as

to enable him to avail appropriate remedies under Section 156 (3) Cr.P.C.

however, prays that a direction be issued to proceed in the said application

expeditiously and seek support from the judgments in the case of "Sakiri

Vasu Vs. State of U.P and others." and "M. Subramaniam and others Vs.

S. Janaki and others".

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Neutral Citation No:=2024:PHHC:044518

2024:PHHC:044518

3. In light of the above, without commenting on the merits of the

case, the present petition stands dismissed as withdrawn, with liberty to the

petitioner to approach the competent authority under Section 156 (3)

Cr.P.C, who shall look into the same expeditiously.

4. It is made clear that the liberty granted if any is only on the

request of the counsel for the petitioner and is not a direction and the Court

shall proceed in accordance with law.

                                                     (ALOK JAIN)
                                                       JUDGE
April 03, 2024
Parul

                  Whether speaking/reasoned:-        Yes/No
                  Whether Reportable:-               Yes/No




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