AJAY KUMAR MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for the following relief (s) :-

(3.) The case of the petitioner in brief is that he was appointed as a Constable in BMP-10 (Bihar Military Police), Patna now BSAP-10 (Bihar Special Armed Police) on 25/7/2013. In the year 2014, the petitioner was made an accused in Gopalpur (Rangra) P.S. Case no.190 of 2014. This was followed with a departmental proceeding being initiated against the petitioner in the year 2015 for having entered into illicit relationship with one Anu Kumari, of alluring her of marriage and subsequently denying to marry her.