MAHENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, in this application has prayed for issuance of a writ of or in the nature of mandamus commanding the respondents to stay the departmental proceedings till conclusion of the trial in the criminal case pending against the petitioner in the Court of the Special Judge, CBI, Ranchi.

(2.) THE fact of the matter lies in a very narrow compass.

(3.) IT is admitted that the first information report (F.I.R) was lodged against the petitioner by an Inspector of Police, SPE/CBI/Racnhi, and a charge -sheet as against the petitioner as contained in Annexure -3 to this writ