JODHA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Mrs. Neena Madan has submitted reply-today in the Court which is taken on record.

(2.) Petitioner has sought quashment of F.I.R No. 853 dated 2.12.1994 under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the Act).

(3.) The alleged-facts of the case are that the Deputy Superintendent of Police head quarter, Kamal made a telephonic call to the Inspector of Police, City Kamal, that he got information that the petitioner had caught two persons with poppy husk and after taking some bribe from these accused persons, he let them scot free and also confiscated the contraband. On the basis of this telephonic information, the aforesaid F.I.R was registered against the petitioner who is a Head Constable in the police department. During the investigation, no contraband was seized from the petitioner or from the co-accused Major Singh and Gurcharan Singh. No other evidence could be collected to hold the petitioner guilty of the said allegation. Hence, he prayed that the F.I.R be quashed since he is put under suspension.