SIDDHARTH PRIYADARSHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition is preferred under Article 226 of the Constitution of India seeking following reliefs:-

(2.) Precisely stated facts of the case are that the petitioner in the instant petition has challenged the legality of charge sheet dtd. 22/6/2023 issued by AIG (Vigilance) Police Headquarter (respondent No.4 herein) based entirely on two FIRs, which was registered on the same date i.e. 8/5/2023 against the petitioner on same set of facts and contentions. One FIR against the petitioner was vide Crime No.209/23 at police station Maharana Pratap Nagar, Bhopal under Sec. 36(b) of Excise Act and another FIR vide Crime No.211/2023 was in respect of offence under Ss. 294, 323, 353, and 186 of IPC. Now charge sheet in both cases have been filed and the matter is under trial.

(3.) At the one hand, charge sheet in both the cases have been filed and on the other hand, Department has initiated departmental enquiry against the petitioner. This is bone of contention. Therefore, the petitioner is before this Court.