STATE OF BIHAR Vs. SHEO NARAYAN SINGH

JUDGEMENT

(1.) When the case was taken up for hearing, Shri Gopal Singh, Advocate who was appearing for the respondent - Sheo Narayan Singh all throughout submitted that his client had taken away the papers from him and he had instructions not to represent him in this appeal. He stated that he has no instructions to appear in this matter. Since the respondent had already been served and since he had taken away the papers from his advocate and had instructed him not to appear for him, it was his duty to arrange for proper representation of his case. Since nobody has appeared for the respondent, we have decided to proceed with the matter ex prate.

(2.) This is an appeal against the judgment and order passed by the Division Bench of the Patna High Court on 8/15-12-1993 by which an order of Inspector General of Police dated 10-9-1993 was quashed.

(3.) The facts of the case are as under:Sheo Narayan Singh was appointed as Constable in Bihar Military Police in the year 1984. The allegation against Sheo Narayan Singh was that in order to procure the appointment, he had manipulated records of his military service. He had suppressed the fact that while serving the Army, he was sentenced to four months Civil Imprisonment by a Court Maritial, and thereafter, he was dismissed from military service he had forged the services records for getting job as Constable in Bihar Military Police. Coming to know of the true facts about his career in the Army, disciplinary proceedings were commenced against him. Ultimately Sheo Narayan Singh was dismissed from service after having been found guilty of the charges.