RAMA KANT Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) . This writ petition has been filed against the impugned F.I.R. dated 2-2-2001 (Annexure 1 to the writ petition), in case crime No. 32 of 2001, under Section 394 IPC, Police Station G.R.P., Banda. The aforesaid F.I.R. reads as follows :-

(2.) The aforesaid First Information Report shows that the allegation is that two G.R.P. personnel beat up and robbed a sum of Rs. 50.00 from the complainant and they also robbed other persons. It is a strange state of affairs in our country that some police personnel who are supposed to be the protectors of the people have themselves become like bandits and thieves. A large number of cases are coming before us where the complaints against the police personnel are that they are robbing persons or extracting money from them forcibly. What kind of society is this where a Rakshak has become a Bhakshak? This is not an isolated case but these complaints are coming regularlyin various cases which are being filed before us.

(3.) The duty of the police personnel is to protect the public and not to loot them. This Court is now going to take a serious view against police personnel who are committing dacoity or theft against the people. All those police personnel who are found guilty of such offences will be severely punished.