Ashwini Kumar Rao vs State Of Chhattisgarh
2026 Latest Caselaw 1120 Chatt

Chattisgarh High Court

Ashwini Kumar Rao vs State Of Chhattisgarh on 30 March, 2026

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                                                                   2026:CGHC:14772


                                                                                    NAFR

                          HIGH COURT OF CHHATTISGARH AT BILASPUR


                                        WPS No. 13394 of 2025



             Ashwini Kumar Rao S/o Late Raj Govind Rao Aged About 36 Years Resident
             Of Katiya Lahang, Post- Rajapur, Police Station- Qasimabad, District-
             Ghazipur, State Of Uttar Pradesh, Presently Working As Aarakshak
             (Constable) No-453,office Of Senani 15th Vahini (Bh/20) Chhattisgarh, Armed
             Force, Dhanora, District- Bijapur (C.G.)
                                                                        ... Petitioner(s)

                                                 versus

             1 - State Of Chhattisgarh Through- The Principal Secretary, Home
             Department Mahanadi Bhawan, Atal Nagar, Raipur (C.G.)


             2 - Director General Of Police Police Headquarters, Atal Nagar, Raipur,
             District- Raipur (C.G.)


             3 - Inspector General Of Police Chhattisgarh, Armed Force, Raipur District-
             Raipur (C.G.)


             4 - Commandant 15th Vahini (Bh/20) Chhattisgarh Armed Force, Dhanora,
             District- Bijapur (C.G.)
                                                                          ... Respondent(s)

For Petitioner : Mr. Syed Mohd. Sohail Afzal, Advocate For State : Mr. Aditya Tiwari, Panel Lawyer

S.B.: Hon'ble Shri Parth Prateem Sahu, Judge Digitally signed by Order on Board PRAVEEN KUMAR SINHA Date:

2026.04.01 19:04:48 +0530

30/03/2026

1. With the consent of learned counsel appearing for the parties, this

case is heard finally.

2. Petitioner has filed this writ petition seeking following reliefs:-

"10.1 Issue a writ of mandamus or any other appropriate writ staying the departmental proceedings initiated against the petitioner arising out of the same allegations as contained in FIR No. 97/2024, Police Station Pandri, Raipur.

10.2 Direct the respondents to keep in abeyance the departmental enquiry report dated 10.10.2025 and not to pass any final order till the disposal of the criminal trial.

10.3 Direct that no adverse action be taken against the petitioner in pursuance of the said inquiry during the pendency of the criminal case.

10.4 Grant any other relief which this Hon'ble Court may deem just and proper in the facts and circumstances of the case."

3. Learned counsel for the petitioner submits that petitioner while

working as Constable under the respondent Department, FIR bearing

Crime No.97 of 2024 was registered against him for offence punishable

under Section 509-B of IPC. Based on registration of criminal case,

one departmental enquiry was also initiated against him and charge

memo was issued. He contended that witnesses namely Dumeshwri

Sahu, Yashwant Kumar Sahu, Head Constable Kanti Devi Gaikwad,

Smt. Kanti Sahu and Rajendra Kumar Sahu whose names are

mentioned in the charge-memo issued by the respondent- department

and the charge-sheet submitted by the police after investigation before

the Court of competent jurisdiction in a criminal case, are common

witnesses. If petitioner has to cross-examine those witnesses in the

departmental enquiry, who are also the witnesses in the criminal case,

before they are examined in criminal case, then, defence which is to be

raised by the petitioner in the criminal case would be open, which will

adversely affect his right to defend the criminal case and therefore, the

witnesses who are also the witnesses in the criminal case may not be

permitted to examine in the departmental enquiry proceedings till those

witnesses are examined before the trial Court in criminal case. In

support of his contention, he places reliance upon the decisions of

Hon'ble Supreme Court in the case of Capt. M. Paul Anthony Vs.

Bharat Gold Mines Ltd. & Anr. reported in (1999) 3 SCC 679,

Stanzen Toyotetsu India Private Limited Vs. Girish V. & Ors.

reported in (2014) 3 SCC 636, State Bank of India & Ors. Vs.

Neelam Nag & Ors. reported in (2016) 9 SCC 491.

4. On the other hand, learned counsel for the respondents/State

opposes the submission of counsel for the petitioner and would submit

that there is no bar for continuing both the proceedings i.e.

departmental enquiry and criminal case parallelly . It is for the

petitioner to demonstrate that the nature of allegations and the

witnesses are one and same in both proceedings. Petitioner in this writ

petition has not specifically pleaded the aforementioned fact and

therefore, no relief as prayed for can be granted.

5. I have heard learned counsel for the parties and also perused the

documents placed on record.

6. It is not in dispute that the petitioner is a suspended employee of the

Chhattisgarh Armed Force holding the post of Constable. Departmental

enquiry is initiated against him, charge-memo is also issued to him on

24.06.2025 which appears to be an outcome of Crime No. 97/2024 for

alleged commission of offence under Section 509-B of IPC. After

investigation, police authorities submitted charge-sheet/final report

before the Chief Judicial Magistrate First Class, Raipur on 16.02.2025

for the alleged commission of offence under Sections 509-B, 201 of

IPC and Section 66-E of the Information Technology Act, 2000 which

led to registration of Criminal Case No.1747 of 2025.

7. From perusal of the documents enclosed along with the writ petition

i.e. the charge-memo issued by the respondent - department and the

charge-sheet filed by the police after investigation, it appears that

departmental enquiry initiated against petitioner is based on the

criminal case registered against him. Five witnesses in both the

proceedings namely Dumeshwri Sahu, Yashwant Kumar Sahu, Head

Constable Kanti Devi Gaikwad, Smt. Kanti Sahu and Rajendra Kumar

Sahu are common. Those common witnesses are to be examined

before the authorities in the departmental enquiry proceedings as also

before the Court of competent jurisdiction in criminal case. If the

petitioner is forced to cross-examine those witnesses in the

departmental enquiry proceedings, before they are examined before

the Court in the criminal case, it may make it open the defence of

petitioner before the witnesses and it may adversely affect the defence

of the petitioner in criminal case.

8. In the case of Capt. M. Paul Anthony (Supra), the Hon'ble

Supreme Court in paragraph 22 had laid down certain guidelines and

held that in the event if the issue involves complicated question of law

and facts, if the evidences are similar, if not identical, it would be

desirable to stay the disciplinary proceedings. For ready reference

paragraph No. 22 of the said judgment is reproduced here-in-under:-

"22. The conclusions which are deducible from various decisions of this Court referred to above are:

(i) Departmental proceedings and proceedings in a criminal case can proceed simultaneously as there is no bar in their being conducted simultaneously, though separately.

(ii) If the departmental proceedings and the criminal case are based on identical and similar set of facts and the charge in the criminal case against the delinquent employee is of a grave nature which involves complicated questions of law and fact, it would be desirable to stay the departmental proceedings till the conclusion of the criminal case.

(iii) Whether the nature of a charge in a criminal case is grave and whether complicated questions of fact and law are involved in that case, will depend upon the nature of offence, the nature of the case launched against the employee on the basis of evidence and material collected against him during investigation or as reflected in the charge sheet.

(iv) The factors mentioned at (ii) and (iii) above cannot be considered in isolation to stay the Departmental proceedings but due regard has

to be given to the fact that the departmental proceedings cannot be unduly delayed.

(v) If the criminal case does not proceed or its disposal is being unduly delayed, the departmental proceedings, even if they were stayed on account of the pendency of the criminal case, can be resumed and proceeded with so as to conclude them at an early date, so that if the employee is found not guilty his honour may be vindicated and in case he is found guilty, administration may get rid of him at the earliest."

9. A similar stand has again been taken by the Hon'ble Supreme Court

in the case of Stanzen Toyotetsu (Supra) . The aforesaid view of the

Supreme Court has further been reiterated again in the case of

Neelam Nag (Supra). In all these cases, the principle of law so far as

stay of the departmental enquiry, in the event of the nature of

allegations and the witnesses remained the same have not been

diluted. Courts have very emphatically held that for stay of the

departmental enquiry, there can be no straight jacket formula which

can be spelt out, it would all depend upon the facts of each case.

10. Hon'ble Supreme Court in the case of Avinash Sadashiv

Bhosle (Died) through Lrs. Vs. Union of India reported in (2012) 13

SCC 142 has observed that both the proceedings i.e. the departmental

enquiry proceedings and the criminal case can proceed together

except where both the proceedings are based on the same set of facts

and evidence in both the proceedings are common.

11.The aforementioned principles laid down by the Hon'ble Supreme

Court was further reiterated in the case of Neelam Nag (Supra). In

case of Shashi Bhushan Prasad Vs. Inspector General of C.I.S.F.

reported in Civil Appeal No. 7310/2009 decided on 01.08.2019, Hon'ble

Supreme Court has again reiterated the same principle as discussed

above.

12. In the case at hand, the petitioner who is a Constable in the

Chhattisgarh Armed Force is facing a departmental enquiry based on

same allegation as in criminal case registered against him for alleged

commission of offence under Sections 509-B of IPC. Five witnesses in

both the proceedings are common, and if the petitioner is permitted to

cross-examine those witnesses in the departmental enquiry

proceedings, the defence which is to be setup by the petitioner for the

criminal case would be open and therefore, in the opinion of this Court,

there are sufficient grounds to allow the prayer of the petitioner in this

case.

13. For the foregoing discussion, it is directed that the departmental

proceedings may go on, however, the respondent authorities shall not

examine the witnesses namely Dumeshwri Sahu, Yashwant Kumar

Sahu, Head Constable Kanti Devi Gaikwad, Smt. Kanti Sahu and

Rajendra Kumar Sahu who are also witnesses in the criminal case till

they are examined in the criminal case.

14. Writ petition is accordingly allowed to that extent.

Certified copy as per rules.

Sd/-

(Parth Prateem Sahu) Judge Praveen