RANAJIT KUMAR SAHA Vs. UNION OF INDIA

JUDGEMENT

(1.) During the Court of Enquiry and Summary of Evidence taken, no opportunity to cross-examination the complainant of the case was given to the petitioners.

(2.) The composition of the General Assam Rifles Court has been done in violation of Section 90 of the Assam Rifles Act, 2006, inasmuch as, the members of the GARC do not have the required rank to be a member of the General Assam Rifles Court.

(3.) The General Assam Rifles Court cannot try a case punishable under the Prevention of Corruption Act, 1988.