SAT PAL Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) This order would dispose of Cr. M(M) 683/82 and Cr. M(M) 4/83, as both the petitions raise certain common questions of law and some of the respondents are also common and so are the nature of the allegations. All the police officers whose conduct is called in question were posted in the same police station.

(2.) These two petitions by two undertrials, Satpal (Cr. M(M) 683/82), and Shri Krishan (Cr. M(M) 4/83) were received by this Court from jail and contained allegations that the petitioners were subjected to illegal force while in police custody by certain officers of Police Station Farash Bazar, Shahdara, Delhi. While Satpal was wanted in connection with an offence u/s 302 of the Indian Penal Code, the other petitioner, Shri Krishan, was wanted in connection with an offence u/s 307 of the Indian Penal Code.

(3.) In the petition of Satpal, the respondents are Naresh Kumar, Assistant Commissioner of Police, Station House Officer, Sub-Inspector Hoshiar Singh, and Sub-Inspector Bani Singh, all of Police Station Farash Bazar, Shahdara. Paragraphs 2 to 4 of the petition are in these terms :