RABINA GHALE Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice.

(2.) Mr. Arvind Kumar Sharma, learned Advocate-on-Record accepts notice on behalf of the Union of India and Ministry of Defence.

(3.) These Writ Petitions under Article 32 of the Constitution of India, have been filed by the wives of officers of the Indian Army for quashing of Suo Moto FIR, bearing State Crime Police Station (SCPS) Case No.07/2021 registered against the personnel of 21 PARA(SF), Unit of the Indian Army including the respective husbands of the Writ Petitioners under Ss. 302, 307, 326, 201, 34 read with Sec. 120-B of the Indian Penal Code, 1860 (IPC) the findings and recommendations of the Special Investigation Team (SIT) dtd. 24/3/2022 constituted by Respondent No.2. The proceedings in this case emanate out of an incident dtd. 4/12/2021 which led to a firing in which 6 persons were killed.