POONAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 7/4/2022, the following order was passed:

(2.) Learned counsel representing the petitioner submits that petitioner has been exonerated by trial Court in aforesaid FIR. The petition, at this stage, may be disposed of with a direction to respondent to consider judgment of acquittal before proceeding with departmental proceedings.

(3.) Learned State counsel does not dispute the aforestated factual and legal position.