C DHANAPAL Vs. COMMISSIONER OF POLICE EGMORE CHENNAI

JUDGEMENT

(1.) THE petitioner is a Police Constable attached to D-6, Anna Square Police Station, Chennai. He was issued with a charge sheet dated 31.08.1994 under Rule 3 (b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, alleging that on 12.02.1989 (Sunday), he took a girl by name Lakshmi, who was the resident of 56, Sivan Koil Street, Chettikulam, Tiruchi, to a dark place, near Anna Square Beach and committed rape.

(2.) THE victim girl Lakshmi belongs to Tiruchi. Due to the ill-treatment by her step-mother, she left Tiruchi and came to Chennai. On 19.02.1989, at 10.30 p.m., she was found on the Mount Road, near Shanthi THEatre. She was taken by a Police Constable attached to D-1 Police Station and a case was registered against her in Crime No.664 that she committed nuisance. When she was enquired by the Inspector of Police, she complained that a week ago, the petitioner took her in a dark place, near Anna Square, behind a building and forcibly raped her. Based on the aforesaid complaint made by the said Lakshmi, a Criminal Case was registered against the petitioner.

(3.) IN the meantime, the petitioner was issued with a charge memo dated 31.08.1994 under Rule 3 (b) of the Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, as stated above. The Assistant Commissioner of Police, law and order, Triplicane Range, was appointed as Enquiry Officer.