LAL CHAND YADAV Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner, who is a Police Constable, has challenged the order of dismissal from service dated 23.1.2001 passed by the Superintendent of Police, Balrampur contained in Annexure-3 to the writ petition.

(2.) An F.I.R. was lodged against the petitioner under Section 8/20 of the Narcotics Drugs and Psychotropic Substances Act while he was posted as Police Constable in Thana Kotwali. Balrampur. Subsequently a charge sheet was filed and the petitioner was tried in Special Criminal Case No. 11 of 2000 in the Court of Sessions Judge, Balrampur. The petitioner was convicted vide judgment and order dated 12.12.2000 and was sentenced to 10 years R.I. and a fine of Rs. one lac was imposed upon him. Against the said judgment, the petitioner has preferred a criminal appeal in the High Court which has been admitted. The High Court, while admitting the appeal, has allowed bail to the petitioner vide order dated 8.1.2001 and realization of fine was also stayed.

(3.) The impugned order of dismissal from service has been passed by the Superintendent of Police, Balrampur on the ground of conduct which has led to his conviction in the criminal charge.