Manish Mathur Son Of Shri Bal ... vs State Of Rajasthan
2023 Latest Caselaw 345 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 19152/2022

                                   Manish Mathur Son Of Shri Bal Krishan Mathur
                                                                                                        ----Petitioner
                                                                        Versus
                                   State Of Rajasthan & ors.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Ashok Bansal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

11/01/2023

By way of instant writ petition, petitioner has challenged the

penalty order dated 13.12.2022.

It has been stated that for same set of facts and charges,

petitioner is facing criminal trial under Section 409 IPC and in the

meantime the departmental inquiry has been finalized and penalty

order has been passed. Findings of the departmental inquiry may

adversely affect the trial/defence of petitioner in the criminal case.

Reliance has been placed on the judgment in case of Stenzen

Toyotestsu India Private Ltd. Vs. Girish V. [(2014) 3 SCC

636].

Heard.

Admit.

Issue notice to respondents.

In the meanwhile, it is observed that findings in the

departmental inquiry and the penalty order shall not adversely

affect the defence of petitioner in the criminal trial.

(SUDESH BANSAL),J TN/69

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