RAM CHANDER Vs. UOI

JUDGEMENT

(1.) The petitioner was charge-sheeted on the allegation that while detailed for duty at Air India Gate No.3 Departure, Terminal-II, IGI Airport in the intervening night of 11 th and 12 th August 1994 he had extorted Rs. 200/- from Hakim Singh and Jagdish Singh and had permitted them unauthorized entry without any valid tickets held by them into the precincts of the Airport. At the inquiry 10 witnesses were examined by the prosecution.

(2.) Insp.Gayatri Prakash PW-7 deposed that he was on duty at Terminal-II of IGI Airport and was in-charge of Gate No.10 and 11 on the intervening night in question and at around 05:00 AM saw 2 Sikh gentlemen standing in a queue without any boarding pass. On enquiry they told him that they gave Rs. 200/- to a Sub Inspector at the Entry Gate.

(3.) With respect to the evidence noted herein above and the fact that Hakim Singh and Jagdish Singh supported the prosecution version and admitted of having made an illegal entry into the precincts of the Airport after paying Rs. 200/- to the petitioner and there being documentary evidence in the form of the duty register evidencing that petitioner and HC Chiranji Lal were at the Entry Gate, one would wonder as to what the petitioner could possibly argue.