A. L. JAYARAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner before this Court is seeking quashing of complaint dated 26-10-2015 and the resultant FIR in Crime No.659 of 2015 dated 28-10-2015.

(2.) Sans details, facts germane for consideration of the lis, are as follows:-

(3.) During the pendency of the aforesaid criminal proceedings, the 1st respondent/Government decided to initiate a departmental enquiry against the petitioner and in furtherance of the said decision, issued a charge sheet and later, a retired District Judge was appointed as the Inquiry Officer in terms of Government Order dated 18-07-2016. The Inquiry Officer after holding an elaborate enquiry held the petitioner and others not guilty of the allegations. The petitioner, in particular, was held not guilty of all the 21 allegations that were levelled against him in terms of the charge sheet issued under Rule 11 of the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957.