GULZAR AHMED AZMI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners have preferred this writ petition under Article 32 read with Article 21 of the Constitution ostensibly in public interest in which the petitioners pray for a Writ of Mandamus for constitution of a Committee to make further investigation of all the bomb blasts cases which have taken place since 2002.

(2.) When we examine the relief prayed for by the petitioners, we find that there are as many as six substantive prayers made by them including constitution of a Committee headed by a retired Judge of the Supreme Court along with team of competent officers and experts to make further investigation of all bomb blasts cases which have taken place since 2002 onwards. The prayer specifically mentions a list by way of Annexure P-45 wherein the details have been mentioned in order to monitor the investigation to be ordered while granting any relief in the writ petition.

(3.) The further prayer in the writ petition is for a direction to the respondents to initiate criminal or departmental action against the erring police officers for having implicated alleged innocent Muslim boys by fabricating false evidence.