KARISHMA KAMLESH NAIK Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) Petitioners' Petition dated 02. 07.2003, was ordered to be registered as P. I. L as it involved serious issue of violation of human rights and on 04. 08.2003 rule was issued.

(2.) It is necessary to state some facts which are relevant for the disposal of this petition.

(3.) On or about 16. 06.2003, Crime no. 96/03 came to be registered at Panaji Police Station upon a complaint of Antonio Paulo D' cruz, under Sections 307, 506 (ii) read with Section 34 IPC and Sections 3 and 25 of the Arms Act against Kamlesh Naik, Nilesh Mangueshkar and sanjeev Mangueshkar alias Gabba Mangueshkar, all residents of taleigao, panaji. The Petitioner Karishma Kamlesh Naik, is the wife of the said kamlesh Naik while Petitioners no. 2 and 3 Mrs. Richa Rajkumar Naik and poonam Ravindra Naik respectively, are the sisters in law of the said nilesh mangueshkar and Sanjeev alias Gabba Mangueshkar and all of them reside in the same house at Taleigao but in different portions. Respondent Salim shaik, was the Police Inspector at the relevant time in charge of Panjim police Station, while respondent C. L. Patil, was the Officer investigating the said case. Respondent Rajan Nigalye, it appears, was not even connected with Panjim Town Police Station and was posted elsewhere at the relevant time.