SURENDRA PAL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Surendra Pal Singh, the petitioner, was a Station Officer of P.S. Shikohabad in the year 1977. On the 20th June, 1977, he was promoted as a Deputy Superintendent of Police.

(2.) On 8th June, 1980, a First Information Report was ledged at the P.S. Shikohabad by Sri Satish Chandra Yadav, the Deputy Superintendent of Police, Anti-Corruption, Agra Circle, against the petitioner under Ss. 409/392/203/218/342/120-B of the IPC read with S.5(2) of the Prevention of Corruption Act as also under Ss. 4/20 of the Treasure-trove Act. In the First Information Report, the case set out was that on the 1 st March, 1977 one Parasuram Jatav and Jaipal Jatav were digging some land. They found 20 gold bricks which were retained by them and not deposited with the Authorities. The brother of Parasuram Jatav, Hira Lal, and one Vinod Kumar came and informed the petitioner about the discovery of the gold. It was said that the gold was recovered by the petitioner, but was misappropriated.

(3.) The investigation was originally carried on by Sri Janardan Singh Sharma, Inspector of the Crime Branch of the Criminal Investigation Department. The petitioner made a representation that the Investigating Officer was junior to him and, in 1981, the investigation was again transferred to Sri Devendra Singh, who again was an Inspector in the Crime Branch of the Criminal Investigation Department.