VINUBHAI ISHWARBHAI TALPADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to pass an appropriate order reinstating the petitioner in service and grant all consequential pay and allowance taking into consideration the order dtd. 13/1/2016 passed in Criminal Appeal No.917 of 2004.

(2.) Facts in brief would indicate that the petitioner was appointed as constable (unarmed) in the year 1980. In 1986 the petitioner was appointed as Radio Operator/Assistant Sub Inspector. An FIR was lodged on 17/4/1999 in the Nadiad Town Police Station under Ss. 325 , 326 , 114 , 365 and 302 of the Indian Penal Code and the petitioner was arrested and placed under suspension.

(3.) By a judgment and order dtd. 19/5/2004, in Sessions Case No.233 of 2000, the petitioner was convicted for life imprisonment under Ss. 302 and 114 of the Indian Penal Code and also for rigorous imprisonment for 7 years under Ss. 365 and 114 of the Indian Penal Code.