MAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD. It is the case of the petitioner that he was posted as Constable in the Police Station, MIG, Indore.

(2.) A criminal case registered against him at Crime No. 3259/94 in the Police Station, MIG, Indore, under Sections 366 and 376, Indian Penal Code. On account of a criminal case against the petitioner, an order of suspension was passed by respondent No. 2 on 16-7-1994.

(3.) IT is further case of the petitioner that he was acquitted honorably, by the 6th Additional Sessions Judge, Indore In Session Trial No. 449/94, vide judgment dated 20-12-1996. On account of acquittal, the Competent Authority has passed an order on 14-1-1997 Annexure A-2, reinstating the petitioner on revocation of suspension. In the order Annexure A-2, it was mentioned that the period of suspension shall be decided after completion of the process of filing of the appeal.