MOHAMMAD YASIN Vs. SUPERINTENDENT OF POLICE AND ORS.

JUDGEMENT

(1.) THE Petitioner is one Mohammad Yasin who is employed as a peon under Mahmudabad Estate. He is in the service of the Estate from his boyhood and gets a salary of Rs. 20/ - per month besides another Rs. 30/ - as Pahradar of one of the Mahajans at Mahmudabad. He also owns a bullock -cart and a couple of bullocks from which, too, he makes some earning.

(2.) A cattle market is held at Ghaznipur in Mahmudabad Estate under the direction and control of that Estate. Mohammad Yasin has in the course of his duty as peon of Mahmudabad Estate to attend this market. In March 1957 an anonymous complaint reached the Superintendent of Police Sitapur within whose territory this Bazar is held to the effect that Mohammad Yasin, who looks after the arrangements in this market, causes pick -pocketing and commission taking (girahkati aur bazar keandar dalali karate hain) to be done. An instance as regards stealing of two bullockt belonging to one brahma was also cited in which it was alleged that Baij Nath constable hushed up the matter after accepting illegal gratification from Fakire. The bullocks claimed by Brahma were stated to have been stolen by his own brother -in law who was apprehended while he was trying to dispose them of to a purchaser in the market. This S.P. made the following order on this anonymous petition:

(3.) IT appeared from it that Sri Ram Murti Singh interrogated several persons in the course of the enquiry including the Petitioner. A summary of their statements was included by him in his report also.