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Rajesh vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 29 November 2022 · Citation: (2022) 11 P&H CK 0114

HON’BLE JUDGES
Arvind Singh Sangwan, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition (M) No. 50850 Of 2021 (O&M)

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Judgment

4 paragraphs · 125 words

Arvind Singh Sangwan, J

Prayer in this petition is for issuance of directions to respondent Nos. 1 and 2 to transfer the investigation of FIR No. 330 dated 26.07.2021, registered under Sections 307, 427, 506 of the IPC at Police Station Sadar Jind, District Jind to some other investigating agency like State Crime Branch.

Learned State counsel, on the basis of the affidavit of DSP (Hq.), Jind and on instructions from ASI Mahipal, submits that the challan already stands presented and even the charges have been framed and now the case is fixed for 26.05.2023 for examining the prosecution witnesses.

In view of the above, the present petition is disposed of with liberty to petitioner to raise all the pleas/defence during the course of trial.