IQBAL SINGH Vs. INSPECTOR GENERAL OF POLICE DELHI

JUDGEMENT

(1.) This petition challenges the order dated 15-11-1968 by which the petitioner was dismissed from service.

(2.) The petitioner was appointed as a Constable by the Commandant, Delhi Armed Police, on 6-4-1953. He was promoted as Head Constable on 27-2-1957 by the Senior Superintendent of Police and was confirmed as such on 7-3-1963 by the Assistant Inspector General of Police.

(3.) The petitioner's case is that in August 1966 he had gone on leave to his village where the occurrence which resulted in his trial under sections 336/337 of the Indian Penal Code took place. He was convicted only under section 337 of the Indian Penal Code on 28-2-1967 but was given the benefit of the provisions of section 4 of the Probation of Offenders Act, 1958 (hereinafter referred to as "the Act"). While releasing him on probation the petitioner was ordered to pay the amount of Rs. 500.00 to the injured persons by way of compensation. The payment of the amount was to be made within a month from the date of the said order.