MAHBUB ALI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present Civil Writ Petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing the impugned summary of charges dtd. 19/10/2023 (Annexure P-2) alongwith all departmental proceedings as the same have been initiated before the conclusion of the criminal case pending against the petitioner in FIR No. 19 dtd. 28/9/2023 registered under Ss. 7 and 7(A) of the Prevention of Corruption Act, 1988 (Sec. 13(1)(b) read with Sec. 13(2) of Prevention of Corruption Act, 1988 added later on) at Police Station Anti-Corruption Bureau, Sector 17, Panchkula.

(2.) On 13/3/2024, this Court was pleased to pass the following order:-

(3.) Learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to take up all pleas, which are available to him, during the departmental proceedings.