SANTOSH SHARMA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Precisely stated facts of the case are that petitioner was initially appointed on the post of Constable on 18/3/1992 and he was performing his duties at the relevant point of time as Police Constable. On 8/6/2000, the petitioner was posted at Police Station Seondha, District Datia and he faced the allegations that one Manoj Kumar Dubey after attending his date in the trial Court when passed nearby the Police Station Seondha around 4:00 PM then at the instance of Sub Inspector Anar Singh Sikarwar, A.S.I. B.N. Chaturvedi, petitioner caught hold of him and abused him and caused marpeet. They took him to the Police Station Seondha and confined him in custody till 10/6/2000 without any reason and thereafter released him.

(3.) On the complaint made against the petitioner and other persons, investigation carried out and enquiry was made by the Superintendent of Police, Datia and charge sheet was issued by him vide charge sheet dtd. 01/11/2000.