REGENT COMPUTRONICS PVT. LTD.

NEEMA GOYAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

DK BASU V. STATE OF WEST BENGAL [REFERRED TO]
PHOOLWATI V. NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
RAM KISHORE V. MCD [REFERRED TO]
RAM SINGH V. UNION OF INDIA [REFERRED TO]
YOGITA V. GN LTD [REFERRED TO]
KHATRI IV VS. STATE OF BIHAR [REFERRED TO]
RUDUL SAH VS. STATE OF BIHAR [REFERRED TO]
BHIM SINGH MLA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. POLICE COMMISSIONER DELHI POLICE HEADQUARTERS [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
PRESIDENT OF INDIA VS. DEATH OF SAWINDER SINGH GROVER RE [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
INDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
MALKIAT SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [REFERRED TO]
AJAB SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHALLA RAMKRISHNA REDDY [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
MUNSHI SINGH GAUTAM VS. STATE OF M P [REFERRED TO]
SATYAVIR SINGH RATHI VS. STATE THR C B I [REFERRED TO]
GEETA VS. LT GOVERNER [REFERRED TO]
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI VS. NASIRUDDIN FATHER OF DECEASED MOHAMMAD YASIN [REFERRED TO]
KAMLA DEVI VS. GOVERMENT OF NCT OF DELHI [REFERRED TO]
ASHOK SHARMA VS. UNION OF INDIA [REFERRED TO]
SUNITA VS. STATE OF NATIONAL CAPITAL TERRITORY [REFERRED TO]
TASLEEMA VS. STATE (NCT OF DELHI) [REFERRED TO]
MRS. SUDHA RASHEED AND OTHERS VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) On 31st March 1997 at around 2.30 pm outside Dena Bank at the Outer Circle of Connaught Place, New Delhi, thirteen policemen led by Assistant Commissioner of Police Satyavir Singh Rathi (hereafter ACP Rathi) surrounded a Maruti Esteem car and fired at it from all directions. Two of the three occupants of the car, Shri Pradeep Goyal and Shri Jagjit Singh were killed instantaneously. Grievous injuries were caused to the third occupant, Shri Tarun Preet Singh. For the dastardly killing, ten of the policemen including ACP Rathi were convicted under Section 302 IPC read with 120B IPC and various other related offences by the learned Additional Sessions Judge (ASJ) by a judgment dated 16th October 2007 and sentenced to life imprisonment by a consequential order dated 24th October 2007. The appeals by the convicted policemen were dismissed by this Court on 18th September 2009. Their further appeals were dismissed by the Supreme Court on 2nd May 2011.

(2.) Smt. Neema Goyal, wife of Pradeep Goyal has filed W.P. (C) 4756 of 1997 claiming compensation of Rs. 2 crores from the Union of India in the Ministry of Home Affairs (MHA), and the Commissioner of Police, Delhi (Respondents 1 and 2) for the wrongful killing of her husband. Smt. Jaspal Kaur, wife of Jagjit Singh has filed W.P. (C) 5405 of 1997, claiming an identical relief.

(3.) Inasmuch as the facts of the case stand established by the prosecution and the guilt of the police personnel involved comprehensively proved beyond reasonable doubt, these petitions do not involve disputed questions of facts. The findings of the trial court on facts have been affirmed by this Court and the Supreme Court. Factual background

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NEEMA GOYAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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