RAJ PRAKASH Vs. STATE OF U P

JUDGEMENT

(1.) Police is Police. None can police the Police. It can make wonders and miracles. Hardened criminals can be shown totally innocent. Similarly, totally innocent, honest and simple person may be depicted a hard core criminal. It can terminate hardened criminals in the name of encounter in the same manner as it can do by terminating a poor innocent person in the garb of encounter. It is for this reason at one point of time, i.e. about three decades ago, Apex Court (Hon'ble V.R. Krishna Iyer, J.) had observed:

(2.) We all have no manner of doubt that Police constitute real backbone of State's police power to maintain law and order but it is possible only when the agency work with real devotion and honesty to its constitutional and legal obligation instead of satisfying its petty materialistic demands. The case in hand is a real illustration to remind the off quoted statement of a very learned Judge of this Court long back that "U.P. Police is an organized gang of dacoits,..." though, the said observation was later on expunged. It appears that fact remains despite paper expunction.

(3.) I do not intend to condemn entire police force of the State but unfortunately the manner in which hierarchy from lower to highest has shown its apathy to correct erring officials and on the contrary their darity to go to the extent of supporting erring officials by even manufacturing documents has really surprised this Court.