CONSTABLE LAYAK SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Pallavi Dubey, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.

(2.) By means of this writ petition, the petitioner has assailed the charge-sheet dated 12.12.2019 issued by the Assistant Commandant/ Presiding Officer, 32nd Battalion P.A.C., Lucknow. The aforesaid charge-sheet has been issued pursuant to the initiation of departmental inquiry against the petitioner under Rule 14 (1) of the U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 (here-in-after referred to as the "Rules, 1991").

(3.) The basis of initiation of departmental inquiry is one criminal case bearing Criminal Case No.1014 of 2019 arising out of Case Crime No.289 of 2018, under Sections 498-A , 323 , 494 , 506 and 120-B I.P.C., Police Station-Sahawar, District-Kasganj is pending against the petitioner in the Court of Judicial Magistrate, Kasganj. However, the specific allegation of the aforesaid case number has not been indicated in the charge-sheet but the allegation/ charge levelled against the petitioner is one and the same which is the subject matter of the aforesaid criminal case.