B S MANJUNATH Vs. C MUNIKRISHNA

JUDGEMENT

(1.) Heard the learned senior counsel Sri P.S. Rajgopal along with learned counsel Sri K.C. Shanta Kumar and learned Additional Government Advocate for respondents No.3 to 6 and learned counsel Sri Gopal Krishna Soodhi for respondent No.7. No representation for respondents No.1 and 2. R7 Amended vide court order dtd.: 24/06/2019.

(2.) The instant writ petition is traceable to proceedings of the year 2008 more specifically dtd. 8/5/2012 whereby, the Karnataka State Human Rights Commission (hereinafter referred to as 'Commission') acting upon the complaint of respondents No.1 and 2 has proceeded to pass the following order:-

(3.) The relevant background facts are that pursuant to a complaint dtd. 17/3/2008, the seventh Respondent - Commission took up the same for enquiry and passed the order dtd. 3/8/2008, whereunder the Inspector General of Police (for short 'IGP'), Central Range, Millers Road, Bangalore, was directed to initiate immediate disciplinary action against the Sub Inspector and police constables and the Chief Secretary, Karnataka State Government was directed to pay a compensation of Rs.25,000.00 which was to be recovered from the Sub Inspector and the police constables.