KAPIL KUMAR RAGHAV Vs. UNION OF INDIA

JUDGEMENT

(1.) On 23rd June, 2020, when this petition had first come up before us, the following order was passed:

(2.) The respondents Border Security Force (BSF) have circulated a brief note as under:-

(3.) We have heard the counsel for the petitioners, the counsel for the respondents as well as Mr. Rajesh Nirwan IG Prov/Pers, FHQ BSF, New Delhi, who is present pursuant to the direction in the earlier order.