S I RAMESH KUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner, 51 in Delhi Police, is seeking stay of disciplinary proceedings initiated against him in view of pending criminal prosecution arising out of the same incident. Was such stay liable to bo granted is the question.

(2.) Petitioner had approached Tribunal for this but his OA No.2523/2001 was dismissed by impugned order after it found that no complicated question of law was involved in the criminal prosecution.

(3.) Petitioner's office was raided by CBI upon a complaint of demanding bribe. His two constables were arrested but he escaped. On search, two country made pistols and one knife was recovered from his almirah. CBI lodged FIR,under Sections 7 and 13(2) of POC. Act and under Sections 25/27 of Arms Act against him which is pending trial and in which prosecution has cited about 20 witnesses. Meanwhile, disciplinary proceedings were initiated, against him charging him of misuse of official premises by order dated 2.11.2000 which he is trying to ward off.