SHRI BHAGWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) FINDING errors of translation while reproducing the testimony of the witnesses of the department, we have perused the record of inquiry.

(2.) THE charge against the petitioner was that he along with co- accused HC Manjeet Singh and HC Dharam Pal were in a PCR van which was being driven by the petitioner and the other two police personnel were the van incharge and the gunman. In the intervening night of February 21- 22, 1995 they chased a tempo bearing No.MP-09 D-2079 and extorted Rs.50/- from the driver of the tempo whose name was Vinod Kumar and on his refusal to pay they misbehaved with him. Insp.Balwant Singh the night checking officer happened to pass by and made a report. The charge has been held proved.

(3.) WE have perused the statement of Vinod Kumar. He was cross examined. He stated that the fat officer arrived when the blue coloured gypsy had intercepted him and was present. To question No.3 whether all police officers who were occupants of the gypsy were present when the inquiry was on, he stated that not all were present.