GEETA SINGH Vs. STATE OF HP AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties. This writ petition under Art. 226 of the Constitution of India is essentially to quash the charge sheet issued against the petitioner dated 16th July, 2012.

(2.) The first grievance of the petitioner, is that, the charge sheet is the product of influence exercised by respondent No.2. To buttress this submission, reliance is placed on paragraph (D) at page 6 of the petition, which reads thus:

(3.) Even on a fair reading of this paragraph, we are not impressed with the argument under consideration. For, the substance of the grievance of the petitioner in this paragraph is about the approach of the respondent No.1 in not considering the representation of the petitioner in proper perspective and disposing of the same in a mechanical manner, and instead ordering issuing charge sheet against the petitioner. The ground is about the non application of mind by the respondent No. 1.