GOKUL SINGH MANDOT Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the constitution of India seeking following relief:-

(2.) The petitioner is aggrieved by the orders dtd. 30/5/2024 and 20/11/2024, passed by the respondent no.4 and 3 respectively. Vide order dtd. 30/5/2024, the order of termination has been passed by the respondent no.4/Deputy Inspector General of Police, District Ujjain, whereas, vide order dtd. 20/11/2024, the appeal preferred by the appellant has also been rejected by respondent no.3/Inspector General of Police, District Ujjain.

(3.) The petitioner's case is that he was posted as Sub Inspector of Police, at Bhatpachlana, Ujjain wherein, on 30/6/2020, an FIR was registered against the petitioner u/ss. 376,376(2)(n), 605 and 323 of IPC (Annexure P-3) by a female constable pursuant to which a charge sheet was also issued to him on 8/5/2020. Whereas a charge sheet was also issued against him in the departmental enquiry, alleging minor misconduct that the petitioner had kept in contact with the victim and had also assaulted her, which has tarnished the reputation of police department in the public domain.