SATYAWANTI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to keep departmental proceedings in abeyance till the conclusion of criminal proceedings emanating out of FIR No.33 dtd. 28/11/2025, under Sec. 308(2) of Bharatiya Nayaya Sanhita and under Sec. 7 of Prevention of Corruption Act, 1988 registered at Police Station ACB Ambala, State Vigilance & Anti-Corruption Bureau, Haryana (Annexure P-1).

(2.) Learned counsel for the petitioner submits that Investigating Agency has filed incomplete challan in haste. Neither there is sanction nor report from Forensic Science Laboratory with respect to voice sample has been received.

(3.) Faced with this, Mr. Akshit Pathania, AAG, Haryana expressed his inability to controvert orders passed by this Court in similar petitions where departmental proceedings are ordered to be kept in abeyance till the filing of complete Police Report.