- (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "(i) That the charge-sheet dated 09.12.2009 (Annex.1), orders dated 21.09.2011 (Annex.3), 19.03.2014 (Annex.5) and order dated 06.12.2016 (Annex.9) may be quashed and set aside and the petitioner may be allowed with all consequential benefits as if no such punishment order was passed. (ii) Any other appropriate relief which this Hon'ble Court deems just and proper in the facts and circumstances of the case, in favour of the petitioner, may kindly be granted to him."
(2.) The brief facts of this case, as noticed by this Court, are that an FIR bearing No.83/2008 was lodged by Sarjan Ram, complainant against six persons for the offences under Sections 147, 148, 149, 452 and 302 IPC.
(3.) The first investigation was done by one Shiv Narayan, ASI, who found all the six persons to be the accused. In the second investigation done by Inder Kumar, SHO as well, all the six persons were found to be the accused. In the third investigation done by Rajendra Singh Sisodiya, Deputy Superintendent of Police, only three persons out of six were found guilty. In the fourth investigation, the petitioner received the record for verification and agreed with the findings of the earlier investigation of Rajendra Singh Sisodiya, Deputy Superintendent of Police.;