SUBE SINGH Vs. STATE OF HARYANA & ORS

JUDGEMENT

(1.) Learned senior counsel appearing on behalf of the respondent-State submits that the investigat ion is complete and charge sheet is filed against the concerned officer. Learned counsel for the petitioner submits that in such cases, it has been held by this Court that the State Gover nment or the concerned officers are required to pay damages/compensation. Limited to that ques tion, Issue rule.

(2.) Criminal Court is directed to expedite the trial.