N SHANKAR PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, claiming the following relief:

(2.) The petitioner was appointed as Reserved Sub-Inspector (Armed) on 15.07.2008 and posted as District Armed Reserve Police at Kakinada. While the petitioner was working in Traffic-I Police Station, Kakinada, he was suspended under Rule 8(1) of The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 (for short 'C.C.A Rules) vide proceedings R.O.546/1 on the ground that Crime No.244 of 2016 was registered against this petitioner under Sections 120-B, 201, 203, 213, 217, 218 of Indian Penal Code (for short 'I.P.C') and Section of 60-A of Income Tax Act, 1961 r/w 34 of I.P.C on the file of Indrapalem Police Station.

(3.) It is the contention of the petitioner that, he was falsely implicated in the above crime. The petitioner also did not deny registration of the crime, but approached the High Court to quash charge sheet in Crl.P.No.735 of 2020. This Court vide order in I.A.No.1 of 2020 in Crl.P.No.735 of 2020 dated 10.02.2020 granting stay of all further proceedings in C.C.No.975 of 2019 on the file of V Additional Judicial Magistrate of First Class, Kakinada, East Godavari District, during pendency of the criminal petition.