TASNEEM AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) - The petitioner is a Sub-Inspector in the U.P. Police who was at the relevant time posted in Hathras. A perusal of the impugned FIR dated 25-6-2002 shows that the Police of Hathras Kotwali had taken away the father of the first informant Salim Khan on 27/ 28/07/1999 at midnight to the Kotwali. On 3-7-1999 in the morning the police from the Kotwali arrested Deen Mohd. the brother of the first informant and the petitioner forcibly took away Rupees 10,000/- from Deen Mohd. The petitioner is also said to have threatened the petitioner (sic) and his brother that if they came near the Kotwali they will be put in jail.

(2.) The police are supposed to protect the public and not to rob them. This just shows the degradation to which our society has sunk. The Rakshak has become a Bhakshak. In such cases no sympathy should be shown.

(3.) A perusal of the FIR shows that a prima facie case is made out against the petitioner. The petition is dismissed. Petition dismissed.