AMIT BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) On the last date of hearing, show cause notice was issued to S.H.O./I.O., P.S. Kashipur, District Udham Singh Nagar, for not filing the counter affidavit. Today, Mr. Manoj Raturi, S.H.O. Police Station Kashipur, District Udham Singh Nagar is present before the Court, but despite directions he has not filed any written reply to the show cause notice. However, he would orally submit that he had made endorsement on the Radiogram received on 4/5/2023 to the I.O. to do the needful. However, he would admit that he did not follow the progress in filing of the counter affidavit to the bail application, despite the fact that he was available in the Police Station from 11/5/2023 to 18/5/2023. The conduct of the S.H.O. is not appreciable and that is sheer dereliction of duty. He tenders his apology and submits that he will not commit such type of mistake in future. He is discharged with admonition to be careful in future to comply with directions of the Court directly or through Government Counsel.

(2.) Senior Superintendent of Police, Udham Singh Nagar is directed to impress upon all the SHOs to be careful in filing the counter reply/affidavit at first instance without any delay.

(3.) Heard learned counsel for the parties and perused the material available on file.