FAHIM KHAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH consent, the petition is finally heard.

(2.) PETITIONER , a Constable posted at Police Station Jahangirabad has been subjected to criminal prosecution for an offence under Section 366, 376, 506 of the Indian Penal Code vide Crime No. 286/14, subject matter of S.T. No. 643/14. That, on registration of offence, the petitioner besides being subjected to suspension has been served with the charge -sheet on 12.07.2014 on the following charges :

(3.) PETITIONER has preferred the petition seeking stay of departmental enquiry proceedings during pendency of criminal trial, on the ground that the evidence led in the departmental enquiry will prejudice the defence of the petitioner adversely affecting the criminal case.