LAWS(DLH)-2022-4-259

TARUN PREET SINGH Vs. UNION OF INDIA

Decided On April 26, 2022
Tarun Preet Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioner-Shri Tarun Preet Singh-who is one of the victims in the unfortunate Connaught Place shootout (hereinafter referred as "Incident "), which took place on 31/3/1997.

(2.) The Petitioner and his two friends, Shri Pradeep Goyal and Shri Jagjit Singh, were travelling in a car and had stopped at Barakhamba Road, near Connaught Place (hereinafter referred as "CP ") when a shootout involving the Delhi Police, took place. When the three friends were taken to Dr. Ram Manohar Lohia Hospital (hereinafter referred as "RML"), the two friends of the Petitioner were declared brought dead. The Petitioner was injured. An FIR being FIR No.453/97 under Ss. 302/34 IPC, was registered on the very next day and the Chargesheet No.7/97, dtd. 2/4/1997, was also filed. The Petitioner was discharged from RML on 15/4/1997. The present writ petition was filed in December, 1998, seeking compensation of Rs.1.00 crore.

(3.) In this writ petition, vide order dtd. 10/12/1999, an ad-hoc compensation of Rs.1.00 lakh was awarded to the Petitioner. The said order reads as under: