MARUDHACHALAM Vs. DEPUTY COMMISSIONER OF POLICE LAW AND

JUDGEMENT

(1.) THIS writ petition has been filed challenging the charge memo issued in P.R.No.49 of 2004, dated 30.08.2004. According to the learned counsel for the petitioner, the allegations leveled in the charge memo is as follows:-

(2.) ACCORDING to the learned counsel for the petitioner, a decree has been passed as against the petitioner in O.S.No.27 of 2000 on the file of the District Munsif, Karur to the effect that one Neelavathi is the first wife of the petitioner and the same has been set aside in A.S.No.37 of 2004 on the file of the Subordinate Judge, Karur.

(3.) CONSIDERING the facts and circumstance of the case, to meet the ends of justice, the respondent is directed to complete the enquiry and to pass final orders. According to the learned counsel for the petitioner even as per the interim stay granted in this writ petition by this Court a liberty was also given to the respondent to proceed with the enquiry.