IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL MISCELLANEOUS PETITION NO. 7930 OF 2010  in  

CRIMINAL APPEAL NO. 302 OF 2005

    DEPUTY INSPECTOR GENERAL, BSF                  APPELLANT  

                VERSUS

    STATE OF WEST BENGAL & ORS.           RESPONDENTS

O R D E R

We find that the judgment of the High Court is  

perfectly  in  accordance  with  law.   The  respondent-  

accused was not on active duty when the alleged incident  

took  place  and  he  was,  therefore,  not  triable  under  

Section 80 read with Section 4 of the Border Security  

Force Act.  There is also no record to show the same.

The Appeal stands dismissed.

      ........................J        [HARJIT SINGH BEDI]

 ........................J        [C.K. PRASAD]

NEW DELHI AUGUST 09, 2010.