M.A. SALEM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition is filed with the following relief:

(2.) Head Sri G.Ravi Mohan, learned Counsel for the petitioner and Sri M.V.Rama Rao, Special Government Pleader for Home.

(3.) The learned Counsel for the petitioner submitted that while the petitioner was working as Head Constable in Special Intelligence Group, on 11/12/7/1996, the petitioner lost his 9 MM Service Pistol and the same was reported to the 1st respondent on 12. 07.1997 and also lodged a complaint with the police about the lost of pistol. Later on, the said pistol was recovered from one Yadagiri by the Karimnagar Police when he was killed in an encounter. Later on, a charge was framed against the petitioner, which reads as under: