RAM PRATAP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition under Article 226 of the Constitution of India has been filed by the petitioner against the orders impugned dtd. 04/04/2011 (Annexure-7) and 07/07/2011 (Annexure-9) and for direction to the respondents to make payments of all benefits including salary, annual grade increments and other consequential benefits with interest @24% per annum.

(2.) Brief facts of the case as per the petitioner are that the petitioner was working as Sub Inspector in Rajasthan Police against whom one criminal case (no. 1049/2005) was registered on the basis of charge-sheet filed under Sec. 384, 341/34 of IPC in the FIR No.357/2005 dtd. 10/06/2005 alleging that on 10/06/2005, the petitioner along with other persons illegally stopped one truck and tried to extort money by misuse of their authority.

(3.) In the said criminal case, the learned trial court, after conducting trial, acquitted the petitioner of the offence under Sec. 341/34, 384 IPC vide judgment dtd. 25/01/2006 giving benefit of doubt.