KRISHAN KUMAR Vs. C.P.

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ORIGINAL record of inquiry perused.

(3.) BASED on the aforesaid report dated August 20, 1996 submitted by Inspector Satyaveer, the Competent Authority drew up a summary of allegations, as required by Delhi Police (Punishment and Appeal) Rules, 1980 alleging therein as under: -