TEJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order the instant petitions are disposed of since issues involved in the captioned petitions and prayer sought are common. With the consent of parties and for the sake of brevity, facts are borrowed from CWP-420-2021.

(2.) The petitioner through instant petition under Articles 226/227 of Constitution of India is seeking setting aside of chargesheet dtd. 2/9/2015, inquiry report dtd. 7/3/2018 and order dtd. 1/12/2020 whereby respondent has imposed penalty of reduction in rank.

(3.) The petitioner joined Punjab Police on 31/1/1990. He was promoted from time to time and in 2015 was holding rank of Deputy Superintendent of Police (Local Rank). He registered and investigated FIR No.68 dtd. 12/8/2011 under Ss. 8, 9 & 13 of Prevention of Corruption Act, 1988 (for short 'P.C. Act'). In the said FIR, he arrested two persons namely Jagtar Singh S/o Sadhu Singh and Tara Singh S/o Malkiat Singh. Tara Singh during the course of trial brought in the knowledge of trial Court that he lodged complaint before Vigilance Bureau against SHO Tejinder Singh (petitioner herein) alleging demand of Rs.20,000.00 for giving favourable report in a complaint. He approached Vigilance Bureau and the DSP (Vigilance Bureau) planned to conduct raid on 11/8/2011. A team of Vigilance Bureau along with him visited Police Station Sherpur on 11/8/2011 and 12/8/2011, however, Tejinder Singh SHO could not be trapped because SI Ishar Singh who was posted in Vigilance Bureau leaked information to Tejinder Singh SHO. He filed complaint against SI Ishar Singh to Director (Vigilance Bureau), Chandigarh for leaking secret information. Inspector Tejinder Singh in connivance with Devinder Singh and Kuldeep Singh entangled them in FIR dtd. 12/8/2011.