DEEPENDER SINGH SHEKHAWAT Vs. UNION OF INDIA AND ORS.
LAWS(CAL)-2016-4-66
HIGH COURT OF CALCUTTA
Decided on April 28,2016

Deepender Singh Shekhawat Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

Arijit Banerjee, J. - (1.) In the present writ application the petitioner prays for quashing the entire proceedings of the General Security Force Court in respect of Regd. No. 010059166 Ct Deepender Singh Shekhawat, 87 BN BSF Aradhpur, Malda and all orders passed therein, including the order dated 20 June, 2011 whereby the petitioner was found guilty and convicted of an offence punishable under Sec. 376(1) of the IPC, 1960 and sentenced to suffer seven years imprisonment and was also dismissed from service.
(2.) The material facts of the case are as follows.
(3.) At all material times the petitioner, who is presently about 34 years old, was in service as a constable of the Border Security Force with Regiment No. 010059166 and was attached to the 87 BN Battalion, posted at Aradhpur, Malda, West Bengal. The duty of the petitioner was that of a dog handler.;


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