TRILOSON BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Rafique, learned counsel for the petitioner. Also heard Mr. M. Bhattacharjee, learned Addl. Senior Government Advocate, Assam, appearing for the respondents.

(2.) This writ petition is directed against the impugned order of dismissal dt. 31/12/2021, passed by the Superintendent of Police, Lakhimpur-Cum-Disciplinary Authority, North Lakhimpur, Assam in Departmental Proceeding No. 02/2020 vide Memo No. NL (R)/DP/02/2021/ 12258-67, dtd. 31/12/2021 as well as the impugned order dtd. 26/4/2022, passed by the Inspector General of Police, Northern Range, Tezpur, District- Sonitpur, Assam vide Memo No. NR/D.P./2022/1083-86, dismissing the appeal, preferred by the petitioner against the order of dismissal.

(3.) The petitioner at the relevant point of time was employed as General Railway Police Force Constable. Pursuant to an FIR lodged by the informant, who was travelling by train alleged that the petitioner and two other G.R.P.F. personnel that they had snatched away a quantity of gold from the said informant, the FIR was registered as GRPS Case No.24/2020 under Ss. 386/34 IPC. Pursuant to the investigation carried on, the petitioner and the other two railway personnel were detained in custody. The petitioner was, however, subsequently enlarged on bail on orders passed by this Court.