MAHA SINGH Vs. COMMISSIONER OF POLICE, DELHI

JUDGEMENT

(1.) THE petitioner was enlisted in Delhi Police on September 25, 1968 and was posted as an Assistant Sub Inspector at IGI Airport (FRRO) on January 05, 1995.

(2.) THE petitioner was charge-sheeted on May 22, 1995 and as per the order under which the charge-sheet was served containing the summary of allegations it was alleged against the petitioner that on January 05, 1995 at about 05:00 hours one Sh.Naseem Ahmed (the complainant-pax) disembarked at IGI Airport, New Delhi by flight No.RJ-192 from Jeddah. Reporting at the Immigration Counter for clearance he was informed that since he had returned on an Emergency Certificate he would be attended to for Immigration Clearance later on and after all passengers of the flight had left the Immigration counter after obtaining clearance Sh.Naseem Ahmed was attended to by the petitioner at the asking of another Immigration Officer. The petitioner then took the complainant­pax to an adjoining room and forcibly removed 16 notes of Riyal 500.00 i.e. a total sum of Riyals 8000.00 and threatened Naseem Ahmed that he would face dire consequences if he inform anybody. Scared and frightened Naseem Ahmed left the Airport but after a few days confided in a friend at whose instance he made a written report to the senior officers of FRRO.

(3.) AS per the petitioner he was working as C.O. at Counter No.9 at the Arrival Left Wing when the complainant-pax arrived at about 05:55 hours via Royal Jordan flight RJ-192. Since the passenger had arrived on an Emergency Certificate, Sh.B.Poonocha, ACIO told him to wait till other passengers were cleared. As per the petitioner he questioned Naseem Ahmed the reason for he travelling on an Emergency Certificate and directed Ct.Rupinder to bring the baggage of Naseem Ahmed. As per the petitioner when he was questioning Naseem Ahmed he replied with annoyance and appeared to be furious at which he had told him to be quiet and probably because of this altercation a false complaint was lodged against him. As per the petitioner Naseem Ahmed was also questioned by three senior officers before he was given the final clearance. The petitioner denied having taken Naseem Ahmed to any adjoining room and forcibly extorting Riyal 8000.00 from him.