YASHKANT SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Successfully clearing the recruitment process for being appointed as a constable in Railway Protection Force, the petitioner filled up the enrolment form and against the relevant column which required him to state whether he was an accused in any criminal case or an FIR was registered naming him as an accused, the petitioner responded in the negative.

(2.) The Railway Protection Force proceeded to verify the antecedents of the petitioner and addressed a letter to the District Magistrate of the area wherein petitioner has his permanent aboard. Pending report the petitioner was inducted into service.

(3.) The District Magistrate informed that an FIR had been registered at PS Mirhachi (UP) for offences punishable under Sec. 498A/304B read with Sec. 201 Penal Code and Sec. 3/4 of the Dowry Prohibition Act in which the petitioner was named as an accused.