SATYENDRA KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the decision of 2 July, 2003 on the writ petition C.W.J.C. No. 45 of 1999 : Satyendra Kumar Sharma V/s. The State of Bihar & Ors.

(2.) PETITIONER Satyendra Kumar Sharma was a constable with the General Railway Protection Force. He was posted for night duty at Laukaha Railway Station, district the then Darbhanga. He was posted for such duty on the night of 15/16 September, 1997 also.

(3.) THE petitioner Satyendra Kumar Sharma faced two actions, one in pursuance of the First Information Report which ultimately led to filing of a chargesheet before the Judicial Magistrate and the other a departmental inquiry. By the time the matter was taken up before the Judicial Magistrate, the allegations against the petitioner appeared to see a compromise and the trial failed. The Court will revert to this aspect later.