Vijender Kumar vs State Of Haryana And Others
2026 Latest Caselaw 5112 P&H

Punjab-Haryana High Court

Vijender Kumar vs State Of Haryana And Others on 22 May, 2026

                     CRM-M-29539
                           29539-2026 (O&M)            8587                             1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH


                     124                                               CRM-M-29539-2026 (O&M)
                                                                        DECIDED ON: 22.05.2026
                                                                                          2026

                     VIJENDER KUMAR

                                                                                    .....PETITIONER
                                                              VERSUS

                     STATE OF HARYANA & ORS.

                                                                              .....RESPONDENTS
                                                                              .....RESPONDENT

                     CORAM: HON'BLE MR. JUSTICE SURYA PARTAP SINGH


                     Present:      Mr. Pardeep Sihmar, Advocate for the petitioner.

                                   Mr. Ramender Singh Chauhan, AAG Haryana
                                                                   Haryana.


                     SURYA PARTAP
                           PARTA SINGH, J (ORAL)

The instant petition has as been filed by the petitioner for

directions to the respondents No.2 2 to 5 to conduct fair, fast and impartial

investigation in a case arising out of FIR No.275 dated 17.12.2025, under

Sections 115, 190, 191(2), 351(2) of Bharatiya Nyaya Sanhita, 2023, and

Section 3(2)va of the Scheduled Castes and Scheduled Tribes (Prevention of

Atrocities) Act, 1989, Police Station Industrial Area, Bhiwani.

2. The learned counsel sel representing the petitioner submits that the

petitionerr has filed the representation da dated 18.03.2026 (Annexure P-2) P

before the respondent No.4 4 and Deputy Superintendent of Police Bhiwani.

Bhiwani

The learned earned counsel prays for directions to the respondent No.4 to decide the

representation of the petitioner within the stipulated time.

CRM-M-29539

3. Notice of motion to respondents No.1 to 5.

Mr. Ramender Singh Chauhan, AAG Haryana

Hence service of notice upon the

State is hereby dispensed with.

5. Keeping in view the aforesaid facts, the present writ petition is

hereby disposed of with a direction to the respondent No.4 to decide the

representation of the petitioner (Annexure P P-2) by passing a speaking order

within a period of 15 days from the date of receipt of copy of instant order.

order It

is however clarified that no finding is being returned, by this Court, with

regard to merits of the contents of representation representation. The respondent No.4 shall

be at liberty to make an independent assessment with regard to contents of

representation of the petitioner, and take an independent decision at his own

level.

                     Gaurav Thakur
                                     Whether speaking/reasoned      :Yes/No
                                     Whether reportable             : Yes/No