ANIL MALVIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The present petition has been filed by the petitioner being aggrieved by the order dtd. 20/11/2025 (Annexure-P/7) passed by the respondent No.3 by which the petitioner has been imposed penalty for withholding the amount equal to one increment for a period of one year with cumulative effect.

(3.) Learned counsel for the petitioner contended that the first allegation against the petitioner is that he was not taken the statement of accused under Sec. 161 of Cr.P.C. in accordance with law and second allegation against the petitioner is that he has filed the charge-sheet in respect to the case belatedly, which has affected the investigation.