G.RAJABABU Vs. STATE OF A.P.

JUDGEMENT

(1.) The Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:-

(2.) The petitioner, who is working as police constable, has been arrayed as accused in Crime No.242 of 2022 for the offences under Ss. 498(A), 323 and 506 I.P.C. at the instance of his wife. On filing of the charge sheet, the same has been numbered as C.C.No.429 of 2022 on the file of the learned I Additional Junior Civil Judge-cum-I Additional Judicial Magistrate of First Class, Palakol, and is pending for trail.

(3.) Simultaneously, the petitioner is also proceeding with departmental enquiry and has been issued a charge memo on 17/1/2024 on the allegations that he is involved in Crime No.242 of 2022. The petitioner has submitted explanation refuting the allegations under charge memo and also by referring to pendency of the crime proceedings, requested the disciplinary authority to await disposal of the case. However, the same came to be refused by memorandum dtd. 24/3/2025 issued by the 2nd respondent.