LAWS(P&H)-2005-3-141

STATE OF HARYANA Vs. JAGDISH PARSAD

Decided On March 22, 2005
STATE OF HARYANA Appellant
V/S
Jagdish Parsad Respondents

JUDGEMENT

(1.) THIS is a petition for grant of leave to appeal against the judgment dated 10.6.2004 passed by Special Judge, Faridabad.

(2.) LEARNED Counsel for the applicant -Appellant has stated that Respondent Jagdish Parshad, while posted as Assistant Sub Inspector in Police Post Saran at Faridabad, demanded illegal gratification to the tune of Rs. 2,000/ - from complainant Jai Kishan for releasing his scooter on supardari and also for showing favour in a case of rape registered against the son of the complainant. He has further stated that Kuldeep Singh, Deputy Superintendent of Police and Jitender Singh Dahiya, Sub Divisional Magistrate, who appeared as PW -8 and PW -9, should not have been disbelieved, Kuldeep Singh, Deputy Superintendent of Police (PW -8) and Jitender Singh Dahiya (PW -9), both senior gazetted officers, could not have wrongly stated in the Court. Currency notes wrapped in a Baniyan, were handed over to the Respondent in front of these witnesses, who were accompanied by shadow witness Satish Kumar.

(3.) COMPLAINANT and the shadow witness have, both, resiled from their statements. The two witnesses left are Kuldeep Singh, Deputy Superintendent of Police (PW -8) and Jitender Singh Dahiya, Sub Divisional Magistrate (PW -9). Jitender Singh Dahiya (PW -9) has admitted in his cross -examination that the Respondent had met the police party outside the police post. He admitted that the Respondent saluted the raiding party before going inside.