ABHAY SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) We have heard the learned counsel for the Appellant / Writ Petitioner and the learned Government Advocate quite in extensio.

(2.) The Petitioner invoked Article 226 of the Constitution of India and sought for a direction to the State to constitute a High Power Secret Investigation Committee to enquire into the Petitioner's allegations. There was also a request that adequate and complete protection be provided to the Petitioner and his family. The sum and substance of the Petitioner's allegations include the plea that some of the Police Officers act in connivance with persons who are in conflict with law and are likely to commit crimes against the State.

(3.) During the course of the writ petition, the Petitioner was afforded an order for personal protection. Later, it appears that he was taken into custody on allegations of having committed certain offence. That is a different matter which does not require to be examined by us in this writ petition. If we were to do so, we would be negativing the Petitioner of his valuable rights referable to other remedies available in criminal law jurisdiction.