(1.) The petitioner assails judgment dtd. 10/6/2022 passed by the learned Central Administrative Tribunal 'the learned Tribunal' in OA 3065/2019 Manish Saini v Commissioner of Police and another, whereby the learned Tribunal has dismissed the OA.
(2.) FIR 'First Information Report' 117 was lodged against the petitioner at PS Kharkhoda on 12/7/2011, alleging that the petitioner had committed offences under Ss. 398 and 401 of the Indian Penal Code 'IPC', 1860, read with Ss. 25, 54 and 59 of the Arms Act 1959. The charge against the petitioner was that he, along with certain other persons, had attempted to rob a passerby, who had alerted the local Police patrolling the area and who, in turn, had intercepted the petitioner and the other accused. It was also alleged that knives were recovered from his possession. The petitioner was arrested and committed to trial in SC 100 of 2011/2012 State v Manish.
(3.) The trial ultimately ended in the acquittal of the petitioner, vide judgment dtd. 8/11/2012, passed by the learned Additional Sessions Judge Sonepat "the learned ASJ". Paras 15 to 24 of the judgment of the learned ASJ merit reproduction, thus:
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