RAGHVENDRA SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally.

(2.) This petition under Article 226 of the Constitution of India, has been filed seeking the following relief :

(3.) The necessary facts for the disposal of the present petition in short are that the petitioner was holding the post of Head Constable. One notified gang of dacoits Jagjeevan and Paramjeet, was active in dacoit activities and had terror in 4 States. Total reward of Rs.9 lacs was declared by all the four States.