NIDHI SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Nripendra Kumar Dwivedi, learned counsel for the petitioner and Mr. Asim Mukherjee, learned Standing Counsel for the State-respondents.

(2.) By means of the present writ petition, the petitioner has prayed for quashing the charge-sheet dtd. 24/8/2021 issued by respondent no.4 (Annexure No.6 to the writ petition) and the order dtd. 31/10/2021 passed by respondent no.2 (Annexure No.7 to this writ petition), whereby he has been placed under suspension pending departmental inquiry. Further the petitioner has prayed that a direction be issued to respondents not to proceed with the departmental proceedings pursuant to the charge-sheet dtd. 24/8/2021 issued by respondent no.4.

(3.) It is the case of the petitioner that when the petitioner was posted at Police Station-Adampur, District Amroha, a first information report has been lodged by one Roop Kishore, which has been registered as Crime No. 0051 of 2019 under Ss. 363, 366 I.P.C. and Ss. 7/8 POCSO Act, at Police Station-Adampur, District Jyotibaphuley Nagar. The investigation of the said case was handed over to one Arif Mohammad, Sub-Inspector. Mr. Arif after recording the statements of the informant and witnesses submitted charge sheet no. 107 of 2029 dtd. 15/5/2019 against Horam and Harphool under Ss. 363, 366 I.P.C. and Ss. 7/8 POCSO Act. The aforesaid case committed to the Court of Special Judge, POCSO ACT, III, Amroha, which was numbered as Session Trial No. 21 of 2019. The investigation of aforesaid Crime No. 0051 of 2019 was transferred to one Ashok Sharma, Inspector on 28/5/2019, who submitted the charge sheet no. 107A of 2020 on 19/3/2020. against Roop Kishor, Suresh and Devendra under Ss. 302, 201 and 120B I.P.C. Thereafter the investigation was transferred to one Pankaj Sharma, Inspector who submitted his report on 12/8/2020 thereafter the case was converted under Ss. 363, 366 I.P.C. and Ss. 7/8 POCSO Act after deleting Ss. 302, 201 and 120B I.P.C. After framing the charge and examination of witnesses, the trial court has acquitted the persons, namely, Horam and Harphool against whom charge sheet no.107 of 2019 was submitted, in Session trial no. 21 of 2019 vide order dtd. 19/1/2021. On the basis of charge-sheet no.107A of 2020 dtd. 19/3/2020, the case was committed to court of Sessions Judge, Amroha, which has been numbered as Sessions Trial No. 354 of 2020 and charges were framed against Roop Kishore, Suresh and Devendra for the offence punishable under Ss. 302, 201 and 120B I.P.C. and further a Session Trial being Session Trial No. 403 of 2020 was registered in which charges were framed against one Suresh for the offence punishable under Sec. 3/25 Arms Act. Both the Sessions Trial being Sessions Trial No. 354 of 2020 and Session Trial No. 403 of 2020 have been tried together and the session trial no. 354 of 2020 was treated to be the leading case.