CRM-M-12260-2022

::1::

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

(269)

CRM-M-12260-2022 (O & M)

Reserved on :14.11.2025

Date of Pronouncement:  18.11.2025

Uploaded on  19.11.2025

Daya Kishan Sharma  .... Petitioner

V/s

State of Haryana and anr.                   ...Respondents

CORAM: HON’BLE MR. JUSTICE JASJIT SINGH BEDI

Present: Mr. Gautam Dutt, Sr. Advocate, 

with Ms. Radhika Mehta, Advocate, 

for the petitioner. 

Mr. Vipul Sherwal, AAG, Haryana.

Mr. Sudhanshu Sikka, Advocate, 

for respondent No.2 (Through V.C.).

 *****

JASJIT SINGH BEDI,   

 J. (Oral)   

The prayer in the present petitions under Section 482 Cr.P.C.  is

for setting aside the portion of judgment/direction contained in Para 27 of

the judgment dated 24.02.2022 passed by the Additional Sessions Judge,

Gurugram   (Annexure   P-5)   in   Sessions   Case   No.38   of   2018   (CIS

No.PC/16/2018),   FIR  No.42  dated  07.09.2015  under   Section  7  of  the

Prevention of Corruption Act, 1988 later on charges framed under Sections

CRM-M-12260-2022

::2::

417, 420 IPC and Section 9 of the Prevention of  Corruption Act, PS State

Vigilance Bureau, Gurugram whereby while convicting co-accused under

Section 9 of the Prevention of Corruption Act, 1988, the Presiding Officer

issued direction to the Director General of Police, Vigilance, Panchkula to

look into the matter for submitting challan against the present petitioner after

completing requisite formalities.  

2. The brief facts of the case are that FIR No.42  dated 07.09.2015

under Section 7 of the Prevention of Corruption Act, 1988 (later on charges

framed under Sections 417, 420 IPC and Section 9 of the Prevention of

Corruption Act) came to be registered at Police Station State Vigilance

Bureau,  Gurgaon at the instance of Jitender Kathuria. 

3. After conducting the investigation, the prosecution filed an

application for the discharge of the petitioner.  Based on the said application,

the Court of the Additional Sessions Judge, Gurugram vide order dated

19.04.2016 ordered the discharge of the petitioner.

4. During the course of the Trial, the statement of the complainant

was recorded and he was also cross-examined.   At that stage, the Public

Prosecutor moved an application to summon the petitioner as an additional

accused.  The said application was dismissed vide order dated 02.08.2019

passed   by   the  Additional   Sessions   Judge,   Gurugram

by   recording   the

following observations:-

4. Arguments advanced by learned PP assisted by learned

counsel for complainant have been heard and file has been

perused intrinsically and ultimately, this Court finds that prima

CRM-M-12260-2022

::3::

facie, there is no sufficient evidence available on the file to

summon D.K Sharma, who is named in the application as

accused to face trial along with co-accused who is already

appearing in the Court because the prosecution has examined

the complainant Jitender as PW1 but during the cross

examination, he has turned hostile and has stated that he had

never visited the premises of the accused i.e. Shivam

Consultancy, Sector 15, prior to 04.09.2015 and Mr.Puran

Khanna accused was not known to him. This witness has further

stated that on he said date, Sh. D.K Sharma, did not meet him

in the office and someone in the office had suggested him to

visit the office of Shivam Consultancy. Since during cross

examination, the complainant has resiled from his earlier

statement, hence on the request of Ld. PP, he had been declared

hostile and as such, he had been cross examined by Ld. PP as

well.

5. After recording the statement of the complainant, Ld. PP has

moved an application under sect0ion 319 Cr.P.C for summoning

additional accused D.K Sharma FSO Gurugram. However,

perusal of the case file reveals that complainant has not uttered

even a single word against aforersaid D.K Sharma FSO and

present application has been moved by ld. PP on the basis of

averments made by the complainant in his statement recorded

under Section 164 Cr.P.C,. While deciding the application

under Section 319 Cr.P.C, the court is required to take into

consideration the statement made by complainant in the court

wherein no word has been uttered by him against the present

accused.

CRM-M-12260-2022

::4::

5. On the conclusion of the Trial, while co-accused Puran Khanna

was held to be guilty under Section 9 of the Prevention of Corruption Act,

the same Court that had dismissed the application seeking summoning of the

petitioner under Section 319 Cr.P.C. observed that a great sin had been

committed in declaring the petitioner innocent when he, in fact, was the

main accused and the Director General of Police, Vigilance, Panchkula was

directed to look into the submission of the challan against the petitioner after

completing   the   requisite   formalities.   A   copy   of   the  judgment   dated

24.02.2022 is attached as Annexure P-5 to the petition.  The relevant Para 27

thereof is reproduced as under:-

27.  In view of the aforementioned facts sand circumstances, it is

established that the prosecution has been able to prove the guilt of

the accused beyond reasonable doubt. Accordingly, accused Puran

Khanna   is   held   guilty   under   Section   9   of   the   Prevention   of

Corruption Act, 1988. He be taken into custody. The case is now

adjourned to 04.03.2022 for hearing the accused/convict on the

quantum of sentence under section 235(2) Cr.P.C.

This judgment is being concluded with the note that police

authorities have committed great sin by declaring D.K.Sharma as

innocent as he was the main culprit in this case and accused facing

trial namely Puran Khanna was only his conduit and as such,

Director General of Police, Vigilance, Panchkula is directed to look

into the matter for submitting the challan against D.K Sharma after

completing requisite formalities. Copy of this judgment be sent to

Director  General of Police, Vigilance, Panchkula through proper

channel.

CRM-M-12260-2022

::5::

6. The   directions   issued   in   Para   27   of   the   aforementioned

judgment (Annexure P-5)  are under challenge in the present petition.

7. The learned Senior counsel for the petitioner contends that the

petitioner was initially discharged by the Trial Court.  During the course of

the Trial, an application under Section 319 Cr.P.C. was moved to summon

the   petitioner   as   an   additional   accused   which   application   came   to  be

dismissed by the Trial Court.  However, the same Court that had dismissed

the application to summon the petitioner as an additional accused under

Section 319 Cr.P.C. has passed the impugned directions while convicting the

co-accused.  He contends that the directions issued to submit a challan are in

violation of High Court Rules Chapter 1 Part H Rule 6.  He contends that the

remarks   have   been   made   against   the   petitioner   without   following   the

principle of audi alteram partem inasmuch as the petitioner was required to

be heard before the said directions were issued.   Reliance is placed in the

judgments in ‘State of Punjab and anr versus M/s Shikha Trading Co.,

2023 (136) CutLT 739, State (Govt. of NCT of Delhi) versus Pankaj

Chaudhary and others, 2019(5) RCR (Criminal), Astha Modi versus State

of Haryana and another, (CRM-M-38422-2019 decided on 08.11.2023),

Dr. Mrs. Naresh Saini versus State of Haryana and another, (CRM-M-

22310-2014 decided on 29.08.2017) and Veer Singh DSP versus State of

Haryana with State of Haryana versus Hans Raj Rathi (bearing CRM-M

No.15604 of 2022 & CRM-M No.53510 of 2023 decided on 30.09.2025)’.

He, therefore, contends that the present petition ought to be allowed and the

CRM-M-12260-2022

::6::

impugned directions issued in Para 27 of the judgment dated 24.02.2022

(Annexure P-5) are liable to be quashed.

8. The learned counsel for the respondent-State alongwith the

counsel for  respondent No.2 have not disputed the factual aspect as also the

legal principles as set-out in the preceding paragraphs.

9.  I have heard the learned counsel for the parties.

10.    Before proceeding further, it would be apposite to examine The

High Court Rules & Order Volume III (Chapter 1 Part H Rule 6) which reads

as under:-

“6.  Criticism on the conduct of police and other officers:-It is

undesirable for Courts to make remarks censuring the action of

police Officers unless such remarks are strictly relevant to the

case. It is to be observed that the Police have great difficulties

to contend with in this country, chiefly because they receive

little sympathy or assistance from the people in their efforts to

detect crime. Nothing can be more disheartening to them than

to find that when they have worked up a case, they are regarded

with distrust by the courts; that the smallest irregularity is

magnified into a grave misconduct and that every allegation of

ill-usage is readily accepted as true. That such allegations may

sometimes be true it is impossible to deny but on a closer

scrutiny they are generally found to be far more often false.

There should not be an over-alacrity on the part of Judicial

Officer to believe anything and everything against the police;

but if it be proved that the police have manufactured evidence

by extorting confessions or tutoring witnesses they can hardly

be   too   severely   punished.   Whenever   a   Magistrate   finds   it

necessary to make any criticism on the work and conduct of any

Government servant he should send a copy of his judgment to

CRM-M-12260-2022

::7::

the District Magistrate who will forward a copy of it to the

Registrar, High Court, accompanied by a covering letter giving

in reference to the Home Secretary's circular letter No. 920-J-

36/14753,   dated   the   15th   April,   1936.   Similarly,   Sessions

Judges shall also send a copy of their judgment containing

criticism of the work and conduct of police officers to the

District Magistrate. They shall also send a copy of the judgment

direct to the High Court accompanied by a covering letter

giving reference to the High Court circular letter No. 1585-

Gaz./XXXI-2, dated the 14th February, 1936”.

11. The judgments referred to by the learned Senior counsel are

discussed hereunder:-

  The Hon’ble Supreme Court of India in  ‘State of Punjab and

anr versus M/s Shikha Trading Co., 2023 (136) CutLT 739’, held as

under:-

14. Further, we notice the directions of the High Court

not to be in the light of settled principles of law, for the

order does not qualify the tests laid down by this Court in

State of UP v. Mohammad Naim AIR 1964 SC 703 (four-

Judge Bench), in regards to passing remarks against a

person, whose conduct is being scrutinised before them

i.e., “whether the party whose conduct is in question is

before the Court or has an opportunity of explaining or

defending himself; whether there is evidence on record

bearing on that conduct, justifying the remarks; whether

it is necessary for the decision of the case, as an integral

part thereof, to animadvert on that conduct.” 

CRM-M-12260-2022

::8::

15. These principles stand reiterated and followed in

various judgments  such as  R.K. Lakshmanan v. A.K.

Srinivasan (1975) 2 SCC 466 (three-Judge Bench); S.K.

Viswambaran   v.   E.   Koyakunju   (1987)   (two-   Judge

Bench); Samya Seet v. Shambhu Sarkar  (2005) 6 SCC

767 (three-Judge Bench); State of Madhya Pradesh v.

Narmada Bachao Andolan   (2011) 12 SCC 689 (three-

Judge   Bench)   and   K.   G.   Shanti   v.   United   Indian

Insurance Co. Ltd and Ors (2021) 5 SCC 511 (two-Judge

Bench). 

16. It is apparent from record that, neither was the officer

made   party   to   the   dispute,   nor   was   he   given   an

opportunity to show cause, and further, nothing on record

reflected   the   officer   holding   an   animus   against   the

respondent, before such adverse directions were passed

against him. 

17. By way of this appeal, we have been asked to exercise

powers,   inherent   in   this   Court,   to   expunge   remarks

reproduced supra against the said officer, from record. It

would be appropriate to consider the various principles

in respect of passing adverse remarks against an officer-

be it judicial, civil (as in the present case) or police or

army personnel, and expunction thereof. 

18. The three principles laid down in Naim (supra) deal

with what is required of the court, prior to, finding it fit to

pass adverse remarks. 

18.1 It has been reasserted time and again that remarks

adverse in nature, should not be passed in ordinary

circumstances, or unless absolutely necessary which is

CRM-M-12260-2022

::9::

further   qualified   by,   being   necessary   for   proper

adjudication of the case at hand[8*].

[8* Niranjan Patnaik v. Sashibhusan Kar (1986) 2

SCC 569, two-Judge Bench; Abani Kanta Ray v.

State of Orissa (1995) Supp (4) SCC 169, two-

Judge   bench;   A.M.   Mathur   v.   Pramod   Kumar

Gupta (1990) 2 SCC 533; two-Judge Bench]

18.2 Remarks by a court should at all times be governed

by the principles of justice, fair play and restraint[9*].

Words employed should reflect sobriety, moderation and

reserve[10*].

[9* Shivajirao Nilangekar Patil v. Mahesh Madhav

Gosavi, (1987) 1 SCC 227; three-Judge Bench]

[10* K.G. Shanti (supra)]

18.3 It should not be lost sight of and per contra, always

be remembered that such remarks, “due to the great

power vested in our robes, have the ability to jeopardize

and   compromise   independence   of   judges”;   and   may

“deter officers and various personnel in carrying out

their  duty”.   It   further   flows  therefrom  that   “adverse

remarks, of serious nature, upon the character and/ or

professional competence of a person should not be passed

lightly”[11*].

[11* E. Koyakunju (supra)]

19. Keeping the above principles in mind, the power to

expunge remarks may be exercised by the High Court and

this Court: –

19.1 With great caution and circumspection, since it is an

undefined power[12*];

[12* Dr. Raghubir Saran v. State of Bihar, AIR

1964 SC 1; two-Judge Bench] 

CRM-M-12260-2022

::10::

19.2 Only to remedy a flagrant abuse of power which has

been made by passing comments that are likely to cause

harm or prejudice[13*];

[13* Dr. Raghbir Saran (supra)]

19.3 In respect of High Courts exercising such power, it

has been observed: 

19.3.1 The High Court, as the Supreme Court of

revision, must be deemed to have power to see that

courts below do not unjustly and without any lawful

excuse take away the character of a party or of a

witness or of a counsel before it [14*].

[14*   Panchanan   Banerji   v.   Upendra   Nath

Bhattacharji (AIR 1927 All 193, as referred to

in Sashibhusan Kar (supra)]

19.3.2 Though in the context of Judicial officers, this

Court has observed that “The role of High Court is

also of a friend, philosopher and guide of judiciary

subordinate   to   it.   The   strength  of   power   is   not

displayed   solely   in   cracking   a   whip   on   errors,

mistakes or failures; the power should be so wielded

as  to  have   propensity  to  prevent  and  to  ensure

exclusion of repetition if committed once innocently

or   unwittingly.   “Pardon   the   error   but   not   its

repetition”. This principle would apply equally for

all  services.  The  power  to control is  not  to  be

exercised solely by wielding a teacher's cane[15*]-

[16*].

CRM-M-12260-2022

::11::

[15* Manu Sharma v. State (NCT of Delhi),

2010 6 SCC 1; two-Judge Bench]

[16* ‘K’ A Judicial Officer (supra)]

20. The impugned directions issued by the High

Court   in   registration   of   criminal   investigation

against an officer, unquestionably against the above-

referred   settled   principles   of   law,   having   a

demoralizing effect on the well-meaning officers of

the State. It is clear that the impugned directions

were   passed   upon   an   incorrect   and   erroneous

appreciation of the record.  21. Consequent to the

above   discussion,   we   find   it   a   fit   case   to,   in

accordance   with   the   principles   summarised

hereinabove, expunge the observation made and the

directions issued by the High Court extracted supra

(para 5) vide impugned order dated 08.12.2010 in

CWP   No.   19909   of   2010   titled   as   M/s  Shikha

Trading Co. v. The State of Punjab and anr. Further,

proceedings   initiated,   if   any,   pursuant   thereto,

including the FIR shall stand closed with immediate

effect. 

The Hon’ble Supreme Court in ‘State (Govt. of NCT of

Delhi) versus Pankaj Chaudhary and others, 2019(5) RCR (Criminal)

133’, held as under:-

  42. By perusal of the impugned judgment of the

High Court, we find that the High Court has not

recorded a finding that "it is expedient in the interest

of justice to initiate an inquiry into the offences

CRM-M-12260-2022

::12::

punishable under Sections 193 and 195 IPC against

the   police   officials   and   under   Section   211   IPC

against   the   prosecutrix".   Without   affording   an

opportunity of hearing to the police officials and

based   on   the   materials   produced   before   the

appellate court, the High Court, in our view, was not

right in issuing direction to the Registrar General to

lodge a complaint against the police officials and

the said direction is liable to be set aside.

43. The High Court erred in brushing aside the

evidence of the prosecutrix by substituting its views

on the basis of submissions made on the sequence of

events in FIR No.558/97 and the report of the Joint

Commissioner of Police (Ex.-DW6/A) and the report

of the Deputy Commissioner of Police. The High

Court   erred   in   taking   into   consideration   the

materials produced before the appellate court viz.,

the alleged complaints made against the prosecutrix

and other women alleging that they were engaged in

prostitution. Even assuming that the prosecutrix was

of easy virtue, she has a right of refuse to submit

herself   to   sexual   intercourse   to   anyone.   The

judgment of the High Court reversing the verdict of

conviction under Section 376(2)(g) recorded by the

trial court cannot be sustained and is liable to be set

aside.

44. For the conviction under Section 376(2)(g) IPC,

the   accused   shall   be   punished   with   rigorous

imprisonment for a term which shall not be less than

CRM-M-12260-2022

::13::

ten   years,   but   which   may   be   extended   to

imprisonment for life. After the amendment by Act

13   of   2013   (with   retrospective   effect   from

03.02.2013), the minimum sentence of ten years was

increased to twenty years as per Section 376-D and

in the case of conviction, the court has no discretion

but to impose the sentence of minimum twenty years.

However, prior to amendment, proviso to Section

376(2) IPC provided a discretion to the court that

"the court may, for adequate and special reasons to

be mentioned in the judgment, impose a sentence of

imprisonment for a term of less than ten years."

Though the court is vested with the discretion, in the

facts and circumstances of the case, we are not

inclined to exercise our discretion in reducing the

sentence of imprisonment of ten years imposed upon

the respondents-accused.

45. In the result, the impugned judgment of the High

Court is set aside and the appeal preferred by the

State   is   allowed.   The   verdict   of   conviction   of

accused-respondent Nos.1 to 4 (CA No.2299/2009)

30   under   Section   376(2)(g)   IPC   and   also   the

sentence of imprisonment of ten years imposed upon

them is affirmed. The respondents-accused Nos.1 to

4 shall surrender themselves within a period of four

weeks from today to serve the remaining sentence,

failing which they shall be taken into custody. We

place on record the valuable assistance rendered by

the counsel Mr. Praveen Chaturvedi who has been

nominated by the Supreme Court Legal Services

CRM-M-12260-2022

::14::

Committee   to   argue   on   behalf   of   the

respondents/accused.

This Court in the case of  ‘Astha Modi versus State of

Haryana and another, (CRM-M-38422-2019 decided on 08.11.2023)’

has held as under:-

9. Examination of the impugned order shows that

after  noting  the  affidavit  filed  by  the   petitioner,

learned  Sessions  Judge  has  failed  to  follow  the

settled   procedure   of   calling   upon   the   petitioner,

whose work and conduct is under scrutiny. She is not

a party to the proceedings, no notice has been issued

to her to explain nor has she been afforded with any

opportunity   of   hearing  before   damning   her.   The

Sessions Court has not adhered to tests laid down by

the  Apex  Court  and  has  made  adverse   remarks

against   the   petitioner's   conduct,   which   are

unwarranted and uncalled for. This Court, therefore,

has no hesitation in coming to the conclusion that

the remarks recorded by the Sessions Court, deserve

to be expunged.

10. Accordingly, the castigating remarks recorded by

the   Sessions   Judge   in   order   dated   27.09.2018,

Annexure P-7, against the petitioner are expunged

from the record and they shall not be taken into

consideration for any intent or purpose.

CRM-M-12260-2022

::15::

This Court in ‘Dr. Mrs. Naresh Saini versus State of

Haryana and another, (CRM-M-22310-2014 decided on 29.08.2017)’,

held as under:-

Upon hearing learned counsel for the rival parties, I

find that the remarks have been made by the trial

Court, in Para 56 of its judgement, which read

thus:-

"56. As sequel to above discussion, it is held

that the prosecution has miserably failed to

prove   its   case   on   any   of   the   points   with

cogent,   and   reliable   evidence   beyond   the

shadow of doubt, rather, the defence of the

accused that he has been falsely implicated by

PW11   in   collusion   with   then   CMO,   by

manipulating   and   concocting   all   the

proceedings of trap and arrest of the accused

for this crime is proved to be well founded and

thus also goes to prove that it is a case of false

implication with malafide intention and thus a

fit   case   where   the   accused   is   entitled   for

acquittal without any blemish whatsoever and

thus stands acquitted accordingly. His bail

bonds stands discharged. As far as the plea

raised by defence counsel that PW-11 along

with all the guilty to brought to books for this

case, is concerned, since the outcome of this

judgment leads to multifarious actions against

so many persons, the accused is at liberty to

initiate   whatever   action   he   wants   or   can

approach the court of law for the same as per

the procedure provided under the law and this

Court refrains itself to do so at this stage,

though it goes without saying that it is fit case

where   criminal   action   is   required   to   be

initiated against all involved in this malicious

prosecution of the accused. File be consigned

to record room”.

CRM-M-12260-2022

::16::

The record nowhere shows that the learned Special Judge

had given a show-cause notice or called for explanation

of the petitioner before making the remarks against her, in

Para 56 of its judgement above. It is a well settled legal

position  that  no  person  can  be  condemned  unheard.

Therefore,   the   rule   of   audi   alteram   patrem   must   be

followed.   Perusal   of   Para   56   above   and   the   entire

judgment nowhere show that the petitioner was at all

given a notice of hearing before making disparaging

remarks against her. The nature of remarks are such that

are bound to effect the petitioner in her career and

society. After all, the trial Court ought to have considered

that the petitioner has been occupying the position of a

CMO   in   a   Government   organization   and   cannot   be

condemned in the manner that has been done that too

without hearing her. In that view of the matter, this

petition must succeed.

To sum up, this petition must be allowed. Remarks made

against the petitioner, in Para 56 of judgment dated

23.03.2012 passed by Additional Sessions Judge-cum-

Special Judge, Karnal are ordered to be deleted”.

This Court in ‘Veer Singh DSP versus State of Haryana with

State of Haryana versus Hans Raj Rathi (bearing CRM-M No.15604 of

2022 & CRM-M No.53510 of 2023 decided on 30.09.2025)’,  held as

under:-

16. A perusal of The High Court Rules (Chapter 1 Part

H Rule 6) (supra) would show that if the conduct of

police officers and other officers is to be criticized or any

CRM-M-12260-2022

::17::

action   is   to   be   taken   against   an   officer,   then   the

procedure mentioned in Rule 6 is to be followed i.e. a

copy of the judgment is required to be sent to District

Magistrate who would forward it to the Registrar, High

Court,   accompanied   by   a   covering   letter   given   in

reference   to   the   Home   Secretary’s   Circular   dated

15.04.1936.  No such procedure had been followed in the

instant case and the Trial Court while convicting the

accused directed the submission of a challan against the

petitioner and other officials and for completion of the

proceedings within 02 months.  This procedure followed

by the Trial Court is unknown to law.

17.  Further,   a   perusal   of   the   judgment   in  State   of

Punjab and anr. Versus M/s Shikha Trading Co. (supra),

State (Govt. of NCT of Delhi) versus Pankaj Chaudhary

and ors. (supra), Astha Modi versus State of Haryana and

another (supra) and Dr. Mrs. Naresh Saini versus State of

Haryana and another (supra)   would show that prior to

the taking of any action against any official, he must be

given an opportunity of hearing to explain his position.

The same having not been done in the instant case would

render the proceedings initiated against the petitioner and

others nugatory.  

18. Even otherwise, if the Trial Court during the course

of the Trial of the co-accused had come to a conclusion

that the petitioner and others ought to have faced Trial as

well,  Section 193 Cr.P.C. could have been resorted to at

the time of taking cognizance against the co-accused and

Section 319 Cr.P.C. could have been resorted to when the

prosecution evidence was being recorded.  None of these

procedures were adopted by the Trial Court.  

CRM-M-12260-2022

::18::

19. In   view   of   the   aforementioned   discussion,   the

directions   issued   in   Para   28   of   the   judgment  dated

23.02.2022   passed by the Additional Sessions Judge,

Gurugram (Annexure P-9) and all other consequential

proceedings   arising   therefrom   stand   quashed   qua   the

petitioner. 

11. A perusal of The High Court Rules & Order Volume III

(Chapter 1 Part H Rule 6) (supra) would show that if the conduct of

police officers and other officers is to be criticized or any action is to be

taken against an officer, then the procedure mentioned in Rule 6 is to be

followed i.e. a copy of the judgment is required to be sent to the District

Magistrate   who   would   forward   it   to   the   Registrar,   High   Court,

accompanied by a covering letter given in reference to the Home

Secretary’s Circular dated 15.04.1936.   No such procedure had been

followed in the instant case and the Trial Court while convicting the co-

accused directed the submission of a challan against the petitioner. This

procedure followed by the Trial Court is unknown to law.

12.  Further, a perusal of the judgment in State of Punjab and

anr. Versus M/s Shikha Trading Co. (supra), State (Govt. of NCT of

Delhi) versus Pankaj Chaudhary and ors. (supra), Astha Modi versus

State of Haryana and another (supra), Dr. Mrs. Naresh Saini versus

State of Haryana and another (supra) and Veer Singh DSP versus

State of Haryana with State of Haryana versus Hans Raj Rathi

(supra)  would show that prior to the taking of any action against any

CRM-M-12260-2022

::19::

official, he must be given an opportunity of hearing to explain his

position.  The same not having been done in the instant case would

render the proceedings initiated against the petitioner nugatory.  

13.  Even otherwise in the instant case, the Trial Court during

the course of the Trial had dismissed the application under Section 319

Cr.P.C. to summon the petitioner as an additional accused.  Once the

same very Court had dismissed the said application, he ought not to

have issued the directions in Para 27 of the judgment dated 24.02.2022

(Annexure P-5) which have been impugned in the present petition.

14. In view of the aforementioned discussion, the directions

issued in Para 27 of the judgment dated 24.02.2022 (Annexure P-5)

passed by the Additional Sessions Judge, Gurugram and all other

consequential proceedings arising therefrom stand quashed qua the

petitioner.

15.  The present petitions stand disposed of in the above terms.

16.  The pending application(s), if any, shall stand disposed of

accordingly.

( JASJIT SINGH BEDI)

November  18, 2025               JUDGE

sukhpreet

Whether speaking/reasoned Yes/No

Whether reportable Yes/No