DINESH KUMAR Vs. POLICE AND ORS

JUDGEMENT

(1.) C.M. No.43211/2017(Exemption)

(2.) The facts of the case are as follows:-

(3.) Pursuant to issuance of the aforesaid charge-sheet, wherein the petitioner was alleged to have committed a grave misconduct unbecoming of a Police Officer, a Departmental Enquiry was held against him. Despite several opportunities granted to him, the petitioner did not cooperate in the enquiry proceedings after conclusion of the examination of his first wife, Ms. Tejwanti (PW1). Subsequently, the proceedings were concluded ex parte against him. In the course of the enquiry, the petitioner's second wife, Ms. Ved Kumari was also examined alongwith three other PWs and one court witness.