RAM CHANDER SINGH Vs. UOI

JUDGEMENT

(1.) Having joined as a constable and earned promotion as Head Constable, petitioner was attached with the battalion posted for duties at BOP Kalyani. Duties were assigned to him at the frontier posts. As per the department the petitioner was caught red-handed by the Joint Additional Director (G) Sh.Saroj Kumar Mishra and his team soon after the petitioner had statedly received bribe in sum of '400/- on 13.11.1998. It is actually a case of a trap.

(2.) Complying with the procedures of the BSF Act 1968 Deputy Commandant Sh.S.K.Goel prepared the Record of Evidence and submitted the same to the Commandant, who on perusal of the Record of Evidence framed a charge under Section 46 of the BSF Act as under:-

(3.) With respect to the charge the petitioner was tried at a Summary Security Force Court presided over by the Commandant and when the Court convened on 21.5.1999, on the charge being read out to him, the petitioner pleaded "Not Guilty".