LAWS(SC)-1997-3-105

CHANDIGARH ADMINISTRATION Vs. EX S I GURDIT SINGH

Decided On March 27, 1997
CHANDIGARH ADMINISTRATION Appellant
V/S
Ex S I Gurdit Singh Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) The respondent, Gurdit Singh, was employed as Sub-Inspector of police with the Police Department in the Union Territory of Chandigarh. A complaint was made against him on 20/1/1991 by one Smt Meenakshi, wife of Shri Nishan Singh, alleging that the respondent had demanded bribe from her for releasing the gold ornaments of her husband and other articles which were retained by him at the Police Station before releasing her husband and her driver who were detained in police custody. On receipt of the said complaint a trap was laid in the presence of two witnesses and the respondent who was in police uniform was caught red-handed on the night of 29/1/1991, at the residence of the complainant while demanding and accepting Rs 2,000. 00 from the complainant for the release of the articles. A criminal case under Section 7 of the Prevention of Corruption Act, 1988 wasregistered against him and the same was entrusted to CBI for investigation. In the meanwhile a preliminary enquiry was conducted by the Deputy Superintendent of Police, East, Chandigarh and after considering the report of the said preliminary enquiry the Senior Superintendent of Police, chandigarh passed the following order on 16/2/1991 whereby the respondent was dismissed from service: