RAJENDER BHARDWAJ Vs. GOVT.OF NCT OF DELHI

JUDGEMENT

(1.) GYANESHWAR @ Jojo, convicted for having committed an offence punishable under Section 392/397 IPC had filed Crl.Appeal No.400/2006 challenging he being convicted and sentenced to undergo imprisonment. He sought interim bail pleading that his sister was to be married on June 29, 2006 and he being the only male member in the family his presence was necessary to make necessary arrangement for his sister's marriage. To ascertain the correctness of : (i) marriage of Gyaneshwar's sister; and (ii) there being no other male member in the family, the SHO of the concerned Police Station marked the application seeking interim bail to the petitioner, working as a Sub Inspector. Needless to state the petitioner had to ascertain whether there was no other male member in the family.

(2.) AS per the department the petitioner submitted a report to the SHO recording therein that he had gone to Gyaneshwar's house whose mother informed him that Gyaneshwar's father i.e. her husband had died.

(3.) THE department alleges that the petitioner deliberately furnished a false report to help Gyaneshwar. On August 28, 2006 a departmental enquiry was initiated against the petitioner on the following grounds of misconduct:-