- (1.) Leave granted.
(2.) Appellant, a Police Constable, while he was working in the police station Rahatgarh, District Sagar along with A.S.I. Lakhan Tiwari and Head Constable Jagdish Prasad Tiwari stated to have received an amount of Rs.3,000 for not implicating certain persons involved in Crime No. 4 of 2002 charged under Sections 341, 294, 323, 506(B), 34 IPC. A complaint to that effect was filed by one Kundan Rajak, a resident of Village Sothia, PS Rahatgarh. Acting on that complaint, the appellant was charge-sheeted, along with two others, vide proceedings dated 6.5.2002 by the Superintendant of Police, Sagar. The following are the charges levelled against the appellant: 1) He demonstrated gross negligence and lack of interest in discharge of his duty by not implicating all the persons involved in the crime. 2) He demonstrated misconduct by accepting Rs.3,000 from the complainant Kundan Rajak for lodging a report in the police station.
(3.) Appellant filed a detailed reply to the charge-sheet by his letter dated NIL and denied all the allegations.;