HARPHOOL KUMAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petitioner challenges the order dated September 29, 2011 by Summary Security Force Court (hereinafter referred as 'SSFC') holding the petitioner guilty of the charge framed against him as well the sentence awarded to him to suffer imprisonment for one year in civil jail as well dismissal from service.

(2.) THE statutory petition in terms of Rule 167 of the BSF Act, 1958 filed by the petitioner was also rejected vide order dated April 25, 2012.

(3.) THE petitioner ex -constable Harphool Kumawat was enrolled in BSF on October 14, 2004. After completion of his training on October 15, 2005, he was posted to 52nd Battalion BSF. The petitioner was deployed at Indo Bangladesh Border from December 07, 2010 to February 18, 2011. The petitioner along with certain other unit personnel was allegedly found indulged in crossing of cattle heads through smugglers. Vigilance report disclosed deposit of money in the account of Jitender Kumar Kumawat, who was an acquaintance and neighbour of the petitioner at his native place Sikar, Rajasthan.