BHUPENDRA BAHADUR SINGH Vs. STATE PUBLIC SERVICES

JUDGEMENT

(1.) Heard Sri Ratnesh Kumar Tomar, learned counsel for petitioner, learned State counsel and perused the record.

(2.) Facts in brief of the present case are that while working on the post of Head constable at Police Station Nighasan, District Kheri, an F.I.R. under Section 308 I.P.C. was lodged on 18.07.2015 which was subsequently altered under Section 304 I.P.C. and the petitioner was arrested.

(3.) With regard to F.I.R. dated 18.07.2015, a show cause notice was issued to the petitioner on 21.09.2015 to which he submitted his reply on 14.11.2015 thereby denying the charges leveled against him, thereafter by an order dated 04.01.2016, superintendent of Police, Kheri has passed an order awarding censure entry to the petitioner.