Vinod Chauhan vs State Of Uttarakhand & Another
2024 Latest Caselaw 845 UK

Uttarakhand High Court

Vinod Chauhan vs State Of Uttarakhand & Another on 2 May, 2024

             IN THE HIGH COURT OF UTTARAKHAND

                                  AT NAINITAL
                     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPILYAL

                   Writ Petition (S/B) NO.223 OF 2024

Vinod Chauhan                                                      .....Petitioner
                                        Versus

State of Uttarakhand & another                                 ....Respondents

Counsel for the petitioner                  :      Mr.   Abhijay   Negi,   learned
                                                   counsel

Counsel for the State                       :      Mr. P.S. Bisht, learned standing
                                                   counsel

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

A short prayer of the petitioner in the present writ

petition is that the petitioner was chargesheeted on

15.09.2022 and 18.11.2022, Annexure no.3 to the writ

petition. Pursuant to the chargesheet, he gave his reply to

the first chargesheet on 07.10.2022 and to the second

chargesheet on 24.12.2022, and till date the inquiry has not

been completed. It is more than one and a half years, has

gone by after he gave his reply.

2. Notice of motion. Learned State Counsel accepts

notice on behalf of the respondents.

3. At this stage, without going into the merits of this

case, this writ petition is being disposed of giving direction to

the competent authority, which is enquiring the mattter, to

conclude the inquiry proceedings within six weeks, and

necessary information will be sent to this Court also.

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.)

Dated: 2nd May, 2024 NR/