JAGRAJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) ARGUMENTS were partly heard on 7.3.2011.

(2.) IN view of sub-rule (6) of Rule 63 of the BSF Force Rules 1969, learned counsel for the petitioner does not press the argument which he had urged on the last date of hearing; of the petitioner being granted less than 4 days time to prepare the defence. The reason is obvious. Requirement of 4 days time to be granted to prepare a defence is the requirement of sub-rule (2), (3) and (4) of Rule 63. As per sub-rule (6) of said rule the said provisions do not apply if the trial is before a Summary Security Force Court.

(3.) HOWEVER, we note that the plea of guilt has not been signed by the petitioner.