A.K. SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Section 482 Cr.P.C. to assail the complaint proceedings in Criminal Case No.12332/2006.

(2.) Brief facts necessary for adjudication of this matter are that the petitioner is an officer in Indian Navy. He has rendered 27 years of unblemished service. The petitioner remained posted in 03 MP Naval NCC Unit Gwalior between 04.04.2004 to 15.12.2005.

(3.) Shri Raju Sharma, learned counsel for the petitioner contends that respondent No.2 was highly arrogant and was involved in acts of insubordination and making false complaints against the officers. The respondent No.2 was posted on attachment in NCC Group Headquarters from where she reported back to 03 MP Naval Unit NCC on 01.06.2005. Her routine duty was from 9:30 AM to 5:30 PM excluding one hour of lunch break. It is urged that similarly posted Lascars always reported on their duty in time but respondent No.2 never turned up in time. She was a habitual latecomer and whenever she was apprised about it, her standard answer was that she will come as per her own wish.