LAWS(PAT)-2018-7-376

RAMESH SINGH Vs. THE STATE OF BIHAR

Decided On July 26, 2018
RAMESH SINGH Appellant
V/S
THE STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner as well as the learned counsel for the respondent-State.

(2.) The petitioner has challenged the award of punishment issued under Memo No. 521 dated 29.02.2012 whereby and whereunder Deputy Inspector General of Police (for brevity, DIG), Tirhut Range, Muzaffarpur has awarded the petitioner the punishment of dismissal. The Appellate Authority has rejected the petitioner's appeal under order dated 14.09.2012 bearing Memo No. 1890 issued under the signature of Inspector General of Police (for brevity, IG), Muzaffarpur Region. The memorial of the petitioner has also been rejected by order dated 26.07.2013 issued by the Director General of Police (for brevity, DGP), Bihar, Patna. Petitioner has also sought quashing of these two orders.

(3.) The charge memo leading to the proceedings was issued to the petitioner on 14.10.2008 under Memo No. 4559. The allegations against the petitioner was that for managing a favourable final form in favour of the allegationist in Kanti Police Station (for brevity, PS) Case No. 214 of 2008, he had demanded an amount of Rs. 60,000/-. The allegationist has complained that when she was visiting the office of the Deputy Superintendent of Police (for brevity, Dy S P), Muzaffarpur to enquire about the status of investigation of the first information report (for brevity, FIR), the petitioner who, at that time, was posted as a Reader, had told her that the accused persons had assured to pay him Rs. 50,000/- for having a report prepared that the case lodged by the allegationist is not true. By saying so, he has asked the allegationist to offer an amount of Rs. 60,000/- so that a final form favourable to the allegationist may be got prepared. The charge memo records that on such allegation, a raiding team was constituted and the petitioner was caught red handed on 15.09.2008 while accepting the bribe of Rs. 10,000/- from the allegationist Birla Devi when she was visiting the office of Dy S P along with her nephew (sister's son Rajesh Thakur).