AJAY SANDHU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Seeking direction of this Court for expeditious investigation and taking appropriate action against the respondent-accused, the petitioner, who claims himself to be an aggrieved person, has come up before this Court under Sec. 482 CrPC.

(2.) This Court had directed the State to file its response and pursuant to that, Assistant Commissioner of Police, Panchkula has filed a detailed reply by way of affidavit dtd. 3/5/2023 in Court, which is taken on record. It would be relevant to reproduce the relevant paragraphs of the preliminary submission of the said reply, as under:-

(3.) A perusal of the aforesaid response reveals that the petitioner is exploiting the provisions incorporated to get benefit in the investigation against the State access. It was at the request of the petitioner that the investigation was handed over to State Crime Branch and after some time, he got the investigation transferred to District Police. In fact, it appears that the petitioner has some other things in mind, may be by seeking transfer of investigation, he wants to take advantage of the same for some other purposes. The present petition is nothing but an abuse of the process of law. This Court was contemplating to burden the petitioner with costs, but finally, refrained from doing so. However, it is clarified that in case the petitioner files any application seeking transfer of investigation or such kind of other relief, State shall not take cognizance thereof. Furthermore, in case the petitioner comes up before this Court, seeking transfer of investigation, serious view shall be taken.