SULTAN SINGH NAGAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of both the parties.

(2.) This writ appeal under Sec. 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 has been preferred by appellant/petitioner assailing the impugned order dtd. 27/1/2026 passed by learned Writ Court in W.P. No.11808/2021, whereby, the writ petition filed by present appellant challenging the dismissal order, has been dismissed.

(3.) Precisely stated facts of the case, in short, are that appellant/petitioner, was working as Assistant Sub Inspector Police and he was posted in PS Raghogarh District Guna (M.P) at the relevant time. During intervening night on 07-08/05/2011, he along with co-delinquent constable Ashok Kumar Sharma, Jeetu Nagpal and Balveer Singh Rana de- boarded the complainant Babu Singh from a Train Rajdhani Express at Kota Railway Station and abducted him and thereafter, looted about 4072.700 gm gold from him. Accordingly, criminal case for the offence punishable under Sec. 365, 392, 34 of IPC has been registered against them at PS GRP Kota (Raj) and simultaneously, departmental inquiry on the basis of the charge sheet (Annexure P/4) has been initiated against him. But he and other co-delinquent have been acquitted in the criminal case vide judgment dtd. 30/6/2016 passed by Additional Sessions Judge Kota in Sessions Trial No.45 of 2014 and after conducting inquiry, the appellant has been punished and dismissed from service vide order dtd. 11/5/2021 passed by the respondents and his mercy petition has also been rejected by the appellate authority.