CHANDRA SHEKHAR KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner is working as a Sub Inspector in the Police Department and it is alleged against the petitioner that he went into the house of a subordinate lady employee in the night and misbehaved with her and also acted in a manner so as to outrage her modesty. Based on the same, apart from initiating criminal case, a departmental enquiry is initiated against him and contending that the allegations made in the departmental enquiry and in the criminal case are identical in nature and, therefore, for the same set of allegation both the proceedings cannot go together and the writ petition was filed. The writ court having dismissed the writ petition, this appeal under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005.