SHEOMUNI PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has filed this case for setting aside the order dated 13.09.2011 passed by the Superintendent of Police, Bettiah imposing punishment of forfeiting increment for six months salary which is equivalent to one black mark as well as order dated 09.02.2012 passed by Appellate Authority, Deputy Inspector General of Police, rejecting the appeal of petitioner.

(3.) Briefly stated, the facts of the case is that a departmental proceeding was initiated against petitioner when he was posted as Officer-in-charge, Mataria police station and a case was lodged being Mataria police station case No. 38 of 2010 lodged under Sections 341, 386 and 504 of Indian Penal Code. The case was instituted on the basis of written complaint with thumb impression of the informant Gatta Sah and during supervision made by the Inspector of police and S.D.P.O. said informant Gatta Sah denied of lodging any such case with said allegations against the accused.