- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The petitioner by means of the present writ petition has challenged the order dated 21.10.2004 passed by respondent No. 4-Senior Superintendent of Police, District Moradabad dismissing the petitioner from service, the order dated 26.8.2005 passed by respondent No. 3-Deputy Inspector General of Police, Moradabad Region, District Moradabad rejecting the appeal of the petitioner and the order dated 18.2.2006 passed by the respondent No. 2-Inspector General of Police, Bareilly Zone, District Bareilly rejecting the revision of the petitioner.
(3.) Brief facts give rise to the present writ petition are that the petitioner was working as Constable. It appears that there was some matrimonial dispute between the petitioner and his wife-Smt. Sushila Devi (respondent No. 6). A criminal case under Sections 494, 323, 308, 506 and 498 IPC as well as Section 125 Cr.P.C. was instituted against the petitioner on the complaint of respondent No. 6. The respondent No. 6 also submitted a complaint to the authorities alleging therein that during the sustenance of her marriage, the petitioner has solemnized another marriage with one Shyam Beeri d/o Leela Singh, r/o Village Asawar, P.S. Gulawati, Pargana Agauta, Tehsil and District Bulandshahr.;