AKHTAR PARVEZ Vs. STATE

JUDGEMENT

(1.) WRIT Petition (Cr.) 305/2005 has been filed with a prayer to issue a writ, order or direction in the nature of mandamus to initiate proper disciplinary proceedings against respondent Nos. 5 and 6, as, also registration of an FI.R. and for compensation for the injuries caused to the petitioner while in police custody.

(2.) BRIEF facts of the case as have been mentioned in the writ petition are that FIR 168/2004 was registered under Sections 506/34 against the brother and nephew of the petitioner at police station Para Hindu Rao. The police in order to secure the presence of the accused persons picked up the petitioner and brought him to the Police Station.

(3.) ON 3.10.2004 at about 10.30 p.m. the petitioner was again picked up by respondent Nos. 5 and 6, brought to the police station Bara Hindu Rao, where the petitioner was mercilessly beaten and subjected to torture by respondent Nos. 5 and 6, on instruction of the second respondent.