PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. M. P. No. 6674 of 1997 in Writ Petitions (Criminal) Nos. 497 and 447 of 1995.

(2.) When the matter was taken up by the Commission, preliminary objections were raised as to the jurisdiction with reference to its statutory obligations and limitations, including the prohibition from inquiring into any matter after the expiry of year from the date on which the act constituting violation of human rights is said to have been committed as set out in Section 36 (2) of the Protection of Human Rights Act, 1993, (hereinafter referred to as 'the Act', for short), which provides as under :-

(3.) The Commission framed four preliminary issues as under :