LAWS(DLH)-2013-4-263

VINOD KUMAR Vs. C P

Decided On April 29, 2013
VINOD KUMAR Appellant
V/S
C P Respondents

JUDGEMENT

(1.) Summary of allegations against the petitioner reads as under:-

(2.) At the enquiry Nishu Aggarwal appeared as PW-1. Her sister Usha Mittal appeared as PW-2 to support the indictment.

(3.) In her deposition during enquiry Nishu Aggarwal produced various photographs which were exhibited as Exhibits PW-1, PW- 1/A, PW-1/B and PW-1/C, which have been seen by us in the record of enquiry produced. The photographs would show petitioner and Nishu Aggarwal in a close and intimate position; as one would find a husband and wife to be. Exhibit PW-1/A appears to be a photograph at a family function where petitioner is holding, in his arms, a child born to Nishu Aggarwal from her previous marriage and the other child standing in front. The manner in which petitioner and Nishu Aggarwal and the two children are positioned is akin to a family photograph. Exhibit PW-1/B and Exhibit PW-1/C shows the couple at Hardwar with the petitioner in his underwear. Nishu Aggarwal with a baby is next to him. The petitioner has rendered no satisfactory explanation for the photographs in question.