HARJILAL YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed this misc. petition under Sec. 482 Cr.P.C. with the following prayer:--

(2.) The petitioner was the Investigating Officer of FIR No. 509/2019 registered at Police Station Gangapur City for offence under Sec. 363 IPC. After completion of investigation, the police filed charge-sheet against accused Harsh Singh Chauhan @ Pawan @ Golu and Sanjay Kumar for offences under Ss. 363, 366-A and 376-D IPC and Ss. 5/6 and 17/18 of the POCSO Act before the learned Trial Court.

(3.) The learned Trial Court vide judgment dtd. 21/4/2023, acquitted both the accused persons of the charges. However, the learned Trial Court recorded adverse remarks against the petitioner. Vide para No. 126 of the judgment dtd. 21/4/223, directions were also given to the Inspector General of Police, Range Bharatpur to initiate disciplinary proceedings against the petitioner. The para No. 126 of the aforesaid judgment reads as under :--