RAMESH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner No. 1 Ramesh Chand is a sub-Inspector of Haryana Police, Petitioner No. 2 Jagdish is a constable and petitioner No. 3 Ashok Kumar is a driver and posted in the Motor Mobile Police at Hissar. They have made this petition for quashing of the F.I.R. No. 245 dated 19.9.1992 registered under Section 13 (2) of Prevention of Corruption Act, 1988 at Police Station Sadar, Jind.

(2.) Briefly, the story is that Shri Pritam Singh Deputy-Superintendent of Police, Jind while on patrol duty received a secret information that one Thanedar and two constables were checking vehicles and collecting bribes on Jind-Safid on road in a jeep. He went ahead and apprehended Ramesh Chand Sub-Inspector and his two companions collecting illegal gratification from the truck drivers. The Investigating Officer also noticed that Ramesh Chand, Sub-Inspector, did not co-opt the General Manager, Haryana Roadways, which he required to associate according to the tour programme nor could give any explanation for a total sum of Rs. 3420/- recovered from his possession. A recovery memo of various currency notes was prepared.

(3.) In para No. 6 of the petition, a plea has been taken up that petitioner No. 1 was carrying the amount for purchase of articles for the house of his brother and a list of articles was shown to the Deputy Superintendent of Police.