Mahipal vs State Of Haryana And Others
2024 Latest Caselaw 5712 P&H

Punjab-Haryana High Court

Mahipal vs State Of Haryana And Others on 13 March, 2024

2024: PHHC:035944

205
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-16142-2022 (O&M)
DECIDED ON: 13.03.2024
MAHIPAL au PETITIONER
VERSUS
STATE OF HARYANAAND OTHERS __..... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. Arvind Seth, Advocate,
for the petitioner.

Mr. Praveen Chander Goyal, Additional A.G. Haryana.

Mr. Ashish Yadav, Advocate,
for respondent No.3.

SANJAY VASHISTH, J (ORAL)

1. Present writ petition has been filed by the petitioner -- Mahipal, aged 60 years, for issuance of a Writ in the nature of Certiorari to quash/set aside the complaint filed by respondent No.4 dated 27.11.2018 (Annexure P-3), along with all notices under Section 91 Cr.P.C., arising therefrom.

2. Learned State counsel, Mr. Praveen Chander Goyal, Additional A.G. Haryana, informs the Court that relief claimed in the present writ petition is rendered infructuous because during the pendency of the writ petition, one FIR No.27 dated 16.08.2022 under Sections 13(1)(e) read with Section 13(2) of the P.C. Act, 1988, was registered at Police Station State Vigilance Bureau, Faridabad, against the petitioner

and his wife namely Ramesh Devi.

authenticity of this order/judgment

CWP-16142-2022 (O&M) -2-

3. Counsel for the petitioner is not in a position to dispute the said factual position.

4. Therefore, this Court is left with no other option except to dispose of the present writ petition, as having been rendered infructuous.

5. Accordingly, present writ petition is disposed of as having been rendered infructuous.

6. However, it will be open for the petitioner to seek remedy as

per law, in case, he feels aggrieved in any manner, at the instance of the

respondents.

(SANJAY VASHISTH) 13.03.2024 JUDGE Lavisha

Whether speaking/reasoned _ Yes/No Whether reportable Yes/No

authenticity of this order/judgment