NAVEEN KUMAR Vs. UNION TERRITORY

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) The petitioners in all numbering five have invoked the jurisdiction of this Court through instant writ petition under Articles 226/227 of the Constitution of India. Through the instant invocation, the petitioners have sought directions to the official respondents to conclude the investigation of case bearing FIR No. 128 dated 29.7.2016, under Sections 409, 420, 120-B IPC and under Sections 8,9, and 13 of Prevention of Corruption Act, 1988, registered with Police Station, West Sector-11, Chandigarh in a time bound manner seeking further directions to the trial court where the case is pending to dispose of the same in similar fashion.

(3.) Heard counsel for the petitioners and perused the records.