K.SILAIMANI Vs. STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) The writ petition is filed challenging the order of the State Human Rights Commission, passed in SHRC Case No.9375 of 2018 dtd. 20/10/2022.

(2.) The sum and substance of the case in hand is as follows:-

(3.) In the complaint, it is stated that the writ petitioner, is a police Sub Inspector, used to have a lavish life, by earning illegal money and violating the human rights. One such incident is in respect of the complainant, a practising lawyer and his senior, while travelling in the car to attend a funeral on 27/8/2018 at about 8.30 a.m., were intercepted by team of police personnel for checking the vehicle. When the complainant was interrogated as to produce the vehicle documents and licence, it was promptly produced by him. However, the Sub Inspector of Police, who was standing little away from the place, gave instruction to the constable to get Rs.2000.00 as bribe to clear the vehicle and thereafter, when that was questioned, there was wordy altercation and also allegation of physical assault. The further case of the complainant is that thereafter the relative of his senior was called to the place, who came in the two wheeler and after getting bribe of Rs.2000.00 , receipt of Rs.100.00 was issued as if there was violation of traffic rules for pillion riding in a two wheeler bearing registration No.TN 65 K6189.