Gaurav Atri And Ors vs State Of Haryana And Others
2024 Latest Caselaw 5469 P&H

Punjab-Haryana High Court

Gaurav Atri And Ors vs State Of Haryana And Others on 11 March, 2024

SANDEEP SETHI
2024.03.19 00:18

2024:PHHC:034197
CRM-M-45830-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(116)
CRM-M-45830-2023
Date of Decision:-11.03.2024

Gaurav Atri and others

beeen Petitioners
Versus
State of Haryana and others
beeeee Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Anshuman Dalal, Advocate for the petitioners.
Mr. Tanuj Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed under Section 482 of

Cr.P.C. for conducting a fair and impartial investigation in FIR No.31 dated 06.02.2019 under Sections 120-B, 167 and 420 of IPC, registered at Police

Station Mahesh Nagar, District Ambala (Annexure P-9).

2. In compliance of the order dated 15.11.2023, the State had already filed reply.

3. Learned counsel for the petitioners very fairly submits that the

cancellation report has been submitted by the prosecution on 07.12.2023, however, prays that since the complainant has gone abroad, the petitioners being the victims be granted the permission to file appropriate protest petition or an application under the provisions of Cr.P.C, as available to

them under the law subject to their rights.

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2024:PHHC:034197 CRM-M-45830-2023

4. Ordered accordingly.

5. In light of the above, no further order is required to be passed in the present petition and the same is disposed of without expressing any

opinion on the merits of the case.

(ALOK JAIN) JUDGE March 11, 2024.

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

SANDEEP SETHI

2024.03.19 00:18

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