RINKU SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Dr. Amarnath Singh, learned Standing Counsel for respondent nos.1 to 3.

(2.) The petitioner by means of the present writ petition has prayed for the following relief:-

(3.) The brief facts of the case are that petitioner is a Police Constable. He was posted in Surveillance Cell G.R.P., Agra. One Mohd. Akhtar lodged an F.I.R. against one Basheer and some unknown person under Ss. 406 and 392 of I.P.C alleging that at about 3.00 A.M on 13/5/2019, he had looted Rs.8,34,700.00 from his brother when he was sleeping along with his friends on the roof of a house behind the Dhaba of Mulla Ji in village Umah, P.S. Nagar, District Saharanpur. The police arrested Basheer and other persons. During the investigation, the accused admitted loot, and further stated that the loot was committed with the help of Constable Rinku Singh i.e. the petitioner. The looted money was recovered from the possession of the accused and accordingly, police converted the case under Ss. 395 and 412 of I.P.C.