HARI KRISHAN Vs. STATE OF H. P.

JUDGEMENT

(1.) The instant petition has been filed for grant of following substantive reliefs:

(2.) The petitioner was recruited as Constable in Himachal Pradesh Police Department in the year 1984. He joined his services on 31.7.1986 in 1st Battalion, Junga and thereafter his services were allocated to the Superintendent of Police, Sirmaur at Nahan. It was averred that during the posting of the petitioner in District Sirmaur, one false case was registered against him vide FIR No. 1/14, dated 28.1.2014 by the Police Station, State Vigilance and Anti-Corruption Bureau, Sirmaur at Nahan under Sections 7 and 13(2) of the Prevention of Corruption Act and thereafter, the departmental proceedings were simultaneously initiated against the petitioner. Mr. Bhupinder Singh Bragta, SDPO Rajgarh was appointed as an Inquiry Officer and final inquiry report was submitted by him to the Superintendent of Police, Sirmaur at Nahan on 12.8.2014. Since the criminal case was pending against the petitioner, hence, the departmental proceedings were kept in abeyance.

(3.) The criminal case was concluded and the learned Special Judge, Nahan, vide judgment dated 3.1.2018 convicted and sentenced the petitioner to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.20,000/- under Section 7 and rigorous imprisonment for four years and to pay a fine of Rs.25,000/- under Section 13(2) of the Prevention of Corruption Act.