DHIRAJ KUMAR ROY CHOWDHURY Vs. STATE

JUDGEMENT

(1.) THIS Writ petition is directed against an order of suspension passed by the Superintendent of Police, Burdwan, against the petitioner by an order dated14th May, 1989. By the aforesaid order the petitioner, a Sub-Inspector of Police, has been placed under suspension with retrospective effect from the 15th April, 1989 when he was arrested by the police in connection with Chinsurah Police Station Case No. 80 dated 14th April, 1989 under sections 498 and 114 of the Indian Penal Code.

(2.) THE learned Counsel for the State has informed the court that on receiving a complaint that the petitioner used to frequently assault the wife of a teacher in Hooghly Don Bosco School, the aforesaid police station case was started against the petitioner and he was placed under arrest.

(3.) THE allegation is that the petitioner was a friend of the husband of the said school teacher. The Husband and the petitioner and his wife frequently assaulted the wife of the school teacher. After coming to know of such incident the father of the said wife of the school teacher lodged a complaint and the said police case was smarted.