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Judgment
6 paragraphs · 168 wordsJagmohan Bansal, J
Lawyers are abstaining from work today.
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to keep the departmental proceedings in abeyance till the conclusion of criminal proceedings emanating from FIR No.26 dated 02.07.2025 under Section 7 of Prevention of Corruption Act, 1988 registered at Police Station Anti-Corruption Bureau, Gurugram.
The prayer of the petitioner is that respondents may be directed not to proceed with departmental proceedings till the filing of police report under Section 193 of Bharatiya Nagarik Suraksha Sanhita, 2023.
Sub-Inspector Navdeep Singh (Nodal Officer), who is present in Court, concedes that this Court in similar cases has directed to keep the departmental proceedings in abeyance till the filing of police report.
In the wake of statement of Sub-Inspector Navdeep Singh, the present petition stands disposed of with a direction to respondents to keep the departmental proceedings in abeyance till the date of filing police report in aforesaid FIR.