LAWS(DLH)-2011-2-53

GURNAM SINGH Vs. UOI

Decided On February 03, 2011
GURNAM SINGH Appellant
V/S
UOI Respondents

JUDGEMENT

(1.) The petitioner, Gurnam Singh was a Constable with Border Security Force. He was attached to the 105th Bn. which was detailed for duties at Murshidabad in the State of West Bengal.

(2.) On 12.1.2009 a civilian named Kartik Mondal, lodged a complaint with the Commandant of the Battalion against the petitioner alleging that on 5th January 2009, the petitioner approached him at his shop and abused and threatened to kill him and his son if he failed to give '35,000/- to the petitioner. The complaint reads as under:-

(3.) The complaint exhibited during trial as "Ex.L" has been reproduced by us verbatim and hence the grammatical, syntax and the spelling errors.