EX- CONST.JAGDISH Vs. UNION OF INDIA

JUDGEMENT

(1.) ON February 24, 2002, ASI Om Prakash PW-2, on duty at P.S.Rajouri Garden was handed over DD No.22, Ex.PW-2/A , wherein the Duty Officer had recorded that through wireless message he had received information that Rs.500/- and a mobile phone was snatched from a person proceeding from Rajouri Garden to Punjabi Bagh. He conducted investigation and recorded action taken as per DD No.27, Ex.PW-2/B, that under the flyover at Raja Garden crossing he had met one Rajat Mittal who confirmed to him of being robbed of Rs.500/- and a mobile phone by a person posing as a policeman on a motorcycle; number whereof he could not remember. That Rajat Mittal refused to give anything in writing and pursue the matter any further.

(2.) ON February 27, 2002, ASI Mohd.Mushtaq PW-1, recorded FIR No.129/2002 Ex.PW-1/A, for offence punishable under Section 384 IPC on the statement made by one Baljeet Singh who had come to the Police Station and had brought along with him the petitioner, as per which statement the petitioner had tried to extort Rs.1000/- from Baljeet Singh; threatening to implicate him for an offence and that Baljeet Singh had refused to succumb to the petitioner's pressure and had brought him to the Police Station.

(3.) ON August 06, 2002 a Summary of Allegations was served upon the petitioner under the Delhi Police (Punishment & Appeal) Rules, 1980, which reads as under:-