SHAHID ALI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Respondent University contends that the Petitioner was implicated in FIR 416 /1999 involving extortion and causing bodily injury with the use of a fire arm. It is vehemently argued that the witnesses had turned hostile and therefore the Additional Sessions Judge, in his judgment dated 10th September, 2001, had no alternative but to give the benefit of doubt to the Petitioner and his coaccused. The Petitioner had been incarcerated for approximately two years.

(2.) On December 12, 2001, the following decision was taken by the Respondent:

(3.) Mr. Sawhney, learned Senior Counsel appearing for the Respondent contends that the above detailed action was taken pursuant to Statute 31, the relevant portion which reads as follows :