ARIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ORDER dated 26.08.2013 reads ad under:

(2.) MR . Kewal Khurana, Senior Superintendent of Police, Dehradun filed his own affidavit and para 4 of his affidavit reads as under:

(3.) LEARNED counsel for the applicant submits that only departmental inquiry against the police personnel would amount to eyewash, therefore, appropriate criminal proceedings should also be initiated against the delinquent police officers for falsely implicating the applicant.