VINAY PRATAP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of above-mentioned four connected petitions challenging impugned order dtd. 3/7/2020 passed by the Court of learned Sessions Judge, Gurugram in exercise of the powers under Sec. 156(3) Cr.P.C vide which the criminal complaint bearing No.COMI-04/2020 dtd. 3/7/2020 titled as Raman Sharma Vs. K. Makrand Pandurang and others, has been sent to the Police Station Sector-10-A, Gurugram for lodging of FIR and investigation and all consequential proceedings arising therefrom qua the petitioner(s).

(2.) In CRM-M-18509-2020, the case of the petitioner-Vinay Pratap Singh is that he is a member of Indian Administrative Services and since 31/12/2019, he is discharging his duties as Commissioner, Municipal Corporation, Gurugram honestly and with utmost sincerity.

(3.) In CRM-M-19253-2020, the case of the petitioners is that petitioner No.1-Jitetnder Yadav is a serving IAS Officer and at present is posted as Administrator, Haryana Shehri Vikas Pradhikaran, Sector-14, Gurugram while petitioner No.2-Vivek Kalia is a serving HCS Officer and is currently posted as Estate Officer-II, Haryana Shehri Vikas Pradhikaran, Infocity, Sector-34, Gurugram and are discharging their duties honestly and with utmost sincerity.