ARUN TANDON,J. - (1.) Heard Sri Vijay Gautam on behalf of the appellant-State. No one is present for the respondents.
(2.) This intra court appeal is directed against the judgment and order of the learned Single Judge dated 20.12.2011 passed in Writ Petition No. 66308 of 2006 (Ravindra Kumar Saini v. State of U.P. and others) .
(3.) The facts in short as are relevant for deciding the appeal are as under: Ravindra Kumar Saini was employed as a Constable in the police department and was posed at Police Station Muzaffar Nagar. On 19.2.2004, an information was received that two persons armed with A.K. 47 rifles riding a Honda motorcycle were going towards Roorki for creating some act of terrorism. In order to stop them a police party headed by Station House Officer, Sri S.K. Pratap and some other Constable including the petitioner chased the culprits. The terrorists allegedly fired upon the Jeep, which fire was returned by the members of the police party. One terrorist died on the spot and the other managed to escape.;