Vallabhapurapu Sunil Kumar vs The State Of Andhra Pradesh
2021 Latest Caselaw 5268 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: W.P.No.29292 of 2021

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

02. 15.12.2021 NJS, J

Heard the learned counsel for the petitioner and leaned Government Pleader for Services-I, who submits on instructions that after conducting preliminary enquiry, the Sub- Divisional Police Officer, Avanigadda, submitted a report dated 19.07.2021. He further submits that there is no embargo for conducting departmental proceedings simultaneously with the criminal proceedings.

However, considering the submissions made by the learned counsel for the petitioner that in the event the departmental proceedings are allowed to continue during the pendency of criminal proceedings, the petitioner will have to reveal the defence, which would cause prejudice to his case and perused the Judgment of the Hon'ble Supreme Court in G.M. Tank Vs., State of Gujarat & others [(2006) 5 Supreme Court Cases 446] and the orders of the learned Single Judge in W.P.No.15409 of 2019, dated 01.10.2019, there shall be interim suspension as prayed for.

List the matter after six (06) weeks.

_______ NJS, J Ks