LAWS(DLH)-1998-5-8

SUMER SINGH Vs. UNION OF INDIA

Decided On May 27, 1998
SUMER SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The genesis of the writ petition is the incident that had occurred on the 20th of June, 1994 at Lukret in Sikkim. The main case against the petitioner by the respondents is that in that incident the petitioner put a punch on the back of N/Sub. Pitha Ram Bhakar.

(2.) There are two versions; one by the petitioner and the other by the respondents. For appropriate appreciation of the case, it is better to have the version of the petitioner which is in the following terms:

(3.) The respondents in their counter-affidavitstated that the petitioner belonged to 5 Battalion in Jat Regiment. The respondents would state: