Madhya Pradesh High Court: The petitioner was working as the sub-inspector and it had been alleged that he went into the house of a subordinate lady employee in the night, misbehaved with her and acted in a manner that outraged her modesty. Against the same allegation, a criminal case as well as a departmental enquiry was instituted against him.
The contention of the petitioner before the Writ Court was that the allegations made in the departmental enquiry and in the criminal case are identical in nature and, therefore, for the same set of allegation both the proceedings cannot go together. The petition was dismissed by the Court and appeal to the dismissal was presented before the High Court.
After hearing both the parties, the High Court concluded that there was no error in judgment of the Writ Court. The Division Bench observed that the criminal case doesn’t involve any complicated question or any issues pertaining to mixed question of law and fact. The question involved is simple and petition doesn’t need any reconsideration, the Court observed. The appeal was accordingly dismissed. [Chandra Shekhar Kushwaha v. State of Madhya Pradesh, 2017 SCC OnLine MP 139, decided on 08.02.2017]
Wow great decision