EX-CONSTABLE MAHABIR SINGH S/O SHRI KEDAR SINGH AND Vs. UNION OF INDIA (UOI) THROUGH COMMISSIONER OF POLICE,

JUDGEMENT

(1.) THE Petitioners are aggrieved by an order dated 24th April, 2000 passed by the Central Administrative Tribunal, Principal Bench in OA No. 1876/1996.

(2.) BOTH the Petitioners were working as Constables with the Delhi Police. It was alleged that in the evening of 25th November, 1994 they had raped one lady (the prosecutrix) and also assaulted her husband Dharam Singh. This information was passed on to the Disciplinary Authority of the Petitioners at about 9.15 p.m. by one Chand Ram, M.L.A.

(3.) WHEN the party reached the spot at about 10.15 p.m., they heard the prosecutrix screaming in the bushes adjacent to the police picket. The party rushed and caught hold of one person (one of the Petitioners) who was only in his underwear while another person escaped in the dark. Later on, the other person was caught and identified as the other Petitioner.