JAI BHAGWAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The charge framed against the petitioner, HC Jai Bhagwan reads as under:-

(2.) The petitioner denied the charge and this necessitated an inquiry officer to be appointed.

(3.) At the inquiry, Smt.Indermohan Kaur PW-1, performing duty at the West District Control Room from 8:00 PM till 8:00 AM on the intervening night of 28 th and 29th July 2001, deposed that she had logged transmissions over the wireless made by the petitioner at 01:03 hours. She proved the entry in the log book, Ex.PW-1/A. She deposed that she had logged verbatim.