RAJNISH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the State.

(2.) The petitioner, a constable, has challenged his dismissal from service by order dated 26.03.2020 passed by the Senior Superintendent of Police, Patna as also the order in appeal dated 27.07.2020 (Memo No. 269) passed by the Inspector General of Police, Patna, whereby the order of dismissal has been upheld.

(3.) On 25.03.2020, the S.H.O. of Danapur Police Station received an information that some police personnel are extracting illegal gratification under the garb of implementing the lock-down direction which was ordered in view of the COVID-19 pandemic. The S.H.O., Danapur, in order to verify the correctness of such information, reached Danapur, where he found a person by the name of Sonu Sah lying injured with a gun-shot in his leg. He is said to have told the S.H.O. that he was shot at by one of the constables who were demanding illegal gratification from him. Those constables were not wearing their nameplates on their uniform. The injured person was brought to Danapur Sub-Divisional Hospital for treatment and a case was registered vide Danapur P.S. Case No. 234 of 2020, dated 25.03.2020, under Sections 307, 386, 325, 504, 506 and 34 of the Indian Penal Code read with Section 27 of the Arms Act.