DEVENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two misc. petitions under Sec. 482 Cr.P.C. have been preferred by the petitioners Devendra Kumar (the then Additional Superintendent of Police, Raisinghnagar, District Sri Ganganagar) and Shri Amarjeet Chawla (the then SHO, Police Station Raisinghnagar, District Sri Ganganagar) being aggrieved of the Judgment dtd. 8/9/2014 passed by the learned Additional Sessions Judge (Special Court, Woman Atrocities and Dowry Cases), Sri Ganganagar in Sessions Case No. 17/2013 (State of Rajasthan v. Jaswinder Singh @ Jassi) whereby, the learned trial court, made certain adverse remarks against the petitioners and directed initiation of disciplinary proceedings against them.

(2.) Shri Vineet Jain, learned Senior Counsel assisted by Shri Pravin Vyas, Advocate representing the petitioner Devendra Kumar and Shri H.R. Chawla, learned counsel representing the petitioner Amarjeet Chawla, placed reliance on the following Supreme Court judgments:

(3.) Learned Public Prosecutor, vehemently and fervently opposed the submissions advanced by the petitioners' counsel and urged that the findings recorded by the trial court regarding the petitioners having connived with the accused in order to give them undue benefit, is based on apropos discussion of the material available on record. The petitioner will have the opportunity to raise all the permissible defences in the disciplinary enquiry which shall be conducted in light of the directions given by the trial court in the impugned judgment. On these submissions, he sought affirmation of the directions given by the trial court in the Judgment dtd. 8/9/2014.