Parveen Dutta vs State Of Haryana And Others
2024 Latest Caselaw 20287 P&H

Punjab-Haryana High Court

Parveen Dutta vs State Of Haryana And Others on 14 November, 2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(113)

CWP-PIL-239-2024
Date of Decision:-14.11.2024

Parveen Dutta
veeeee Petitioner

Versus

State of Haryana and others
beeeee Respondents

CORAM: HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTICE

HON'BLE MR. JUSTICE ALOK JAIN
26242 3

Present: Mr. Inderjeet Advocate for the petitioner.

Mr. Deepak Balyan, Addl. Advocate General, Haryana.

38 2B 6 ok
SHEEL NAGU, C.J. (Oral)

1. Learned counsel for the petitioner has filed this PIL essentially

aggrieved by the non-registration of the offence arising out of certain incidents of stubble burning in paddy fields.

2. Learned counsel for the petitioner fairly submits that the FIR has now been lodged as FIR No.0268 dated 23.10.2024 under Section 15 of the Environment (Protection) Act, 1986, Sections 223 (a) and 280 of the Bharatiya Nyaya Sanhita (BNS), 2023, registered at Police Station Radaur, District Yamuna Nagar.

3. In the considered opinion of this Court, the present PIL having

become infructuous is disposed of.

(SHEEL NAGU) CHIEF JUSTICE (ALOK JAIN) JUDGE November 14, 2024.

S. Sethi

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

SANDEEP SETHI

2024.11.18 22:08

| attest to the accuracy and integrity of this Order/Judgment