JANGAM TILAK RAJ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the order, dated 20.03.2020, passed by a learned Single Judge in Writ Petition No. 5001 of 2001, whereby the learned Single Judge has dismissed the writ petition, wherein the petitioner had prayed that the departmental enquiry, initiated against him, should be stayed till the completion of the criminal trial, which is pending against him, the appellant has approached this Court.

(2.) Hereinafter, the parties shall be referred to as they are arrayed in the writ petition.

(3.) The brief facts of the case are that on 28.08.1995, the petitioner was appointed as Police Constable in Hyderabad City Police. From April 2012 to August 2018, he worked in Musheerabad Police Station. Presently, he is working in Saidabad Police Station. On 18.05.2017, a report was lodged in Uppal Police Station by one Smt. Donthagoni Laxmi (hereinafter referred to as D. Lakshmi) alleging that the petitioner married one Smt. Sravanthi; they were blessed with two daughters. But due to differences between them, since 2011, Smt. Sravanthi is residing with her mother. Smt. Sravanthi filed a case of harassment in Uppal Police Station against the petitioner (registered under Sections 498-A IPC and Sections 3 and 4 of the Dowry Prohibition Act and pending trial in CC.No.675 of 2018).