RAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court proceeds to deliver the judgment based on a very unfortunate allegation against a senior member of Bihar Superior Judicial Service. The Petitioner is a Member of Bihar Superior Judicial Service and was posted as Principal Judge, Family Court, Khagaria at the relevant point of time. On 1st of February, 2022, the Petitioner left his official quarter early morning for walking at about 05:15 A.M. When he returned to his official residence at about 06:15 A.M., he found that the main gate of his official residence was open. One, Virendra Prasad Singh, Homeguard, since deceased, was on duty at the relevant point of time as Homeguard in the official residence of the Petitioner. Seeing the entrance gate open at the early hour of morning, he asked the above-named Homeguard as to why the gate remained open. At this, the said Homeguard became agitated and abused him saying that it was not his duty to close the entrance gate of the official residence of the Petitioner. There was some exchange of words between the Homeguard and the Petitioner. The aforesaid Homeguard abused him saying that he was not a servant of the father of the Petitioner. In course of altercation, the said Homeguard pointed his service riffle on the chest of the Petitioner and threatened him to open fire to kill him. Immediately, the Petitioner snatched the riffle away from the possession of the Homeguard. Thereafter, he informed the matter to the Superintendent of Police, Khagaria over telephone.

(2.) It appears from the Muffasil Police Station G.D. Entry No. 3, dated 1st of February, 2022 that on 07:05 A.M., the on duty Police Officer got information over telephone from one Amar Verma, Bench Clerk of the Court of Chief Judicial Magistrate, Khagaria that some problem cropped up involving a Homeguard deputed at the residence of the Principal Judge, Family Court, Khagaria, with the Petitioner. The Sub-Inspector, Gunjan Kumar recorded the said information in the General Diary Book and left the Police Station for the residence of the Principal Judge, Family Court, Khagaria at 07:05 A.M. He reached the residence of the Petitioner, appraise of the fact, took charge of the said Homeguard, namely, Virendra Prasad Singh along with the service riffle and 13 rounds of live cartridges from his possession. He also received a written complaint submitted by the Petitioner at his residence and returned to the Police Station at 08:05 A.M. In the G.D Entry No. 7, dated 1st of February, 2022 at 08:05 A.M., it is recorded by S.I., Gunjan Kumar that he returned to the Police Station from the residence of the Petitioner situated at the Judge's Colony, Sansarpur along with Homeguard, Virendra Prasad Singh and the written application submitted by the Petitioner to him. He also recorded in the G.D. Entry that when he reached the official residence of the Petitioner, he found O.S.D., S.I, Mahendra Singh and a Constable of Police Line present there, to whom the Petitioner was telling the incident involving the said Homeguard. The aforesaid Homeguard was standing at the spot. The Petitioner informed S.I., Gunjan Kumar that the said Homeguard misbehaved with him, threatened to shoot him by placing his riffle on his chest. The said Homeguard handed over his service riffle and cartridges. S.I., Mahendra Singh and the Constable of Police counted the bullets and received the riffle and cartridges to deposit them in the Police line. When S.I, Gunjan Kumar asked the Homeguard about the incident, he could not say anything. He was shivering. The Police Officer noticed abrasions over his nose and upper lips. He had repeatedly asked him to tell his name but it appeared to the Police Officer that he was not in a position to speak. Then, S.I, Gunjan Kumar brought him to the Police Station by his official vehicle. It appears from the documents filed on behalf of the Petitioner that on the basis of the written complaint submitted by the Petitioner, Police registered Khagaria Muffasil P.S. Case No. 85 of 2022, dated 1st of February, 2022, under Ss. 341, 504 and 506 of the Indian Penal Code on 1st of February, 2022 at about 09:35 A.M.

(3.) It is also found from the copy of the Police Station General Diary Book that on 08:15 A.M of the same day, S.I., Gunjan Singh was informed that Virendra Prasad Singh, Homeguard was vomiting and some red substance was mixed in his vomitous. The above-named Police Officer went to the place where the Homeguard was kept and looking at vomitous, he immediately took the Homeguard to Sadar Hospital, Khagaria in Police vehicle for medical treatment along with Satyendra Paswan and Raghuvir Kumar, both Homeguards. At about 09:00 A.M., S.I., Gunjan Kumar requested the on duty Police Officer in the Police Station to send two Homeguards to Sadar Hospital, Khagaria with a command order. The said information was recorded in the G.D Entry Book and at 09.00 A.M. vide Entry No. 10. G.D Entry No. 14, dated 1st of February, 2022 at 10:30 A.M. reveals that S.I., Gunjan Kumar came back to Police Station from Sadar Hospital, Khagaria and the said Homeguard was given primary treatment in the Sadar Hospital, Khagaria and referred to some better hospital for better treatment of the said Homeguard. Accordingly, the said Virendra Prasad Singh was taken to private nursing home, namely, Ishwar Hospital at Begusarai and he was admitted there. The family members of the Homeguard were informed about hospitalisation of the said Homeguard. From Ishwar Hospital, Begusarai, he was transferred to Patna Medical College and Hospital, where he died on 14th of February, 2022.