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Judgment
Manmohan, J
The petition has been heard by way of video conferencing.
Present writ petition has been filed challenging the charge sheet dated 09th September, 2020 issued by the Respondents on the ground that the
impugned proceedings have been started by the Respondent when another matter/proceeding is already pending before this Court in Writ Petition
being WP(C) No.8174 of 2020.
Learned Counsel for the Petitioner submits that the Respondents have issued the impugned charge sheet as they are biased against the Petitioner
and the Respondents have already punished the Petitioner with 89 days R.I. against which Petitioner has filed the Writ Petition No.8174 of 2020 and
matter is still pending. He further submits that the Petitioner is being targeted by higher officers in the name of discipline.
Having perused the paper book, this Court finds that the allegations stated in the charge sheet at page 25 make out a case of violation of the BSF
Act. There is also no legal bar to the filing of the charge sheet.
Though the allegation of bias has been made in the writ petition, yet no one has been arrayed either by name or in personal capacity. Consequently,
the said allegation cannot be taken into account.
Pendency of W.P.(C) 8174/2020 is immaterial as it deals with an entirely different legal issue, namely, conflict between regulation 392(1) and
Section 153 of Army Act i.e. whether a person can be arrested before the sentence imposed by SGCM has been confirmed.
Accordingly, the present writ petition and applications being bereft of merit are dismissed.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.