Section 12 in The Delhi Police (Punishment and Appeal) Rules, 1980
12. Action following judicial acquittal.
- When a police officer has been tried and acquitted by a criminal court, he shall not be punished departmentally on the same charge or on a different charge upon the evidence cited in the criminal case, whether actually led or not unless-(a)the criminal charge has failed on technical grounds, or(b)in the opinion of the court, or on the Deputy Commissioner of Police the prosecution witnesses have been won over; or(c)the court has held in its judgment that an offence was actually committed and that suspicion rests upon the police officer concerned; or(d)the evidence cited in the criminal case disclose facts unconnected with the charge before the court which justify departmental proceedings on a different charge; or(e)additional evidence for departmental proceedings is available.
