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Judgment
Manjari Nehru Kaul, J
A prayer has been made in the instant petition for handing over the investigation to some external investigating agency for fair investigation in the
case FIR No. 85 dated 02.04.2021 under Section 506, 509 IPC and Section 3 of the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(amendment 2015) registered at Police Station Chachharauli.
Learned counsel for the petitioner submits that the investigating agency has been sitting over the matter and has not initiated any steps much less
taken any action against the accused persons ever since the registration of the FIR in question.
Ms. Tanushree Gupta, DAG, Haryana, who is present in Court, accepts notice on behalf of the State and on instructions from ASI Praveen Kumar,
apprises the Court that subsequent to the registration of the FIR in question, the investigation was carried out. However, no substance was found in
the allegations leveled, as a result of which the investigating agency has filed a cancellation report on 08.07.2021 before the Court concerned.
In the circumstances, learned counsel for the petitioner submits that in the wake of the submissions made by the learned State counsel, he would not
press the instant petition.
Dismissed as withdrawn.