ARVINDER SINGH BAGGA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Pursuant to our order dated November 16,1993, the District Judge of Bareilly has submitted his report. Mr. R.S. Sodhi, learned counsel for the petitioner and Mr. A.S. Pundir, learned counsel for the state of Uttar Pradesh perused the reports.Mr. R.S. Sodhi would submit that erring Police officers should be prosecuted and compensation should be given to such of those who have been illegally detained and suffered humiliation at the hands of the police.

(2.) Learned counsel for the State, through was present on an earlier occasion did not choose to appear inspite of the matter having been passed over twice.

(3.) We have carefully perused the report.we are appreciative of the good work done by the learned District Judge. He had held a thorough inquiry by examining several witness to arrive at the truth. In our considered opinion the report is a fair one and deserves to be accepted. It is accordingly accepted.