GANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD counsel for the parties. By this writ petition, the petitioner seeks to challenge the charge sheet dated 05. 11. 2001 (Annexure/4) whereby allegations of certain irregularities issued by Inspector General of Police (Vigilance) Rajasthan, Jaipur in investigation of Criminal Case No. 94/2001 relating to offence under Sections 380, 344 IPC police Station Mahesh Nagar were levelled.

(2.) COUNSEL for the petitioner submits that the Inspector General of Police (Vigilance), rajasthan, Jaipur was not competent to issue the charge sheet and even if the charges are taken on face value, then no misconduct is made out. The charge sheet is outcome of malicious attitude of the Inspector General who ignored the subsequent development taken in the criminal court.

(3.) COUNSEL for the State submits that the inspector General of Police (Vigilance) is in the capacity of inquiry officer/disciplinary Committee has authority to issue the charge sheet and further the disputed question of facts are involved and the allegations of mala fide have been denied by the respondents-State.