RAJKUMAR Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) IT is the case of the petitioner that he was directly recruited Grade-II Police Constable on 15. 04. 1997. After undergoing training, the petitioner was serving in the T. N. Special Police X Battalion, Ulundurpet and after serving there for three years, he was transferred to AR Chennai City police in March 2000. He has received a number of awards and has not come to adverse notice so far.

(2.) THE petitioner submits that he has been implicated in a criminal case alleging that he has allowed Kalai, Karthi, Guna and Mani to stay at his residence situated at Police Quarters No. 10, E Block, Thiruvottiyur ar Police Quarters on 29 and 30. 04. 2005. He has been implicated as 9th accused in Crime No. 123/2005 on the file of Mangalam P. S. , Thiruvannamalai District for offences u/s 341, 312, 302, 212 and 216 IPC. THE allegation against the petitioner is that he has allowed four accused who were involved in a murder case to stay at his residence situated at AR Police quarters, E Block, after knowing that they are involved in a murder case. He was ordered to be released on Anticipatory Bail by this Court in Crl. O. P. No. 20291 of 2005 dated

(3.) AT this stage, the petitioner has filed this writ petition challenging the order of the proceedings of the Charge Memo dated 02. 11. 2005.