SH SHIB LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this O.A. applicant has sought for the following reliefs:

(2.) Briefly enumerated, applicant was posted as a Deputy Commissioner of Income Tax, Range-21. On araid by the CBI, FIR bearing No. RC 62(A)/94-DLI dated 7.9.94 was registered against the applicant under Section 7, and 13(2) read with 13( 1 )(d) of Prevention of Corruption Act, 1988. Applicant was arrested on 8.9.94 and remained in judicial custody till 16.9.94 and thereafter was released on bail.

(3.) SIMULTANEOUSLY, a memorandum under Rule 14 of the CCS (CCA) Rules, 1965 for a disciplinary proceeding has been served upon applicant on the same set of facts and allegations as that of criminal case.