(1.) COUNSEL for petitioner submits that petitioner has been placed under suspension in departmental inquiry. Petitioner refers to proceedings before the investigating agency where view of Hardev Singh, Deputy Superintendent of Police (Detective) was that criminal case was not called for and it was a case where departmental action may be taken. It is submitted that view of the said DSP was not accepted and F.I.R. was registered, without there being adequate material for registration of a criminal case.
(2.) HAVING regard to the nature of allegations and the opinion expressed by the aforesaid DSP, proceedings in criminal case against the petitioner do not appear to be justified and the same are quashed without prejudice to any departmental proceedings that may be taken in accordance with law.