MAHENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE D. B.

(2.) AT request of learned counsel for the parties, the petition is taken up for final disposal.

(3.) THE petitioner was enrolled as a Constable in BSF on 1. 10. 1992. When the petitioner was deputed on duty on 25. 10. 1992, an incident took place resulting in a charge sheet against the petitioner dated 8. 12. 2003. A record of evidence was prepared wherein the petitioner denied the allegations and claimed that it was SI Chattar Singh and HC Bala Ram who had abused the petitioner and assaulted him. On a fresh charge sheet dated 30. 5. 2004, Summary court Force proceedings were held. On 7. 6. 2004, the petitioner is alleged to have pleaded 'guilty' to the first three out of the four charges while pleading 'not guilty' to the fourth charge.