ANTONIO SEBASTIAO MERVYN Vs. STATE OF GOA

JUDGEMENT

(1.) By this petition, the petitioner seeks an enquiry into incidents from 28/04/1994 to 01/05/1994, a direction to initiate disciplinary proceedings against the guilty officers and claims compensation for the wrong done to him.

(2.) The factual context, in which the petitioner was required to approach this Court, about which there can be no dispute, is as under:

(3.) It is not disputed by respondent No.4 that he did handcuff the petitioner while taking the petitioner in a jeep, for effecting recovery of pickaxe, but claimed that he removed the handcuffs while alighting from the jeep. The petitioner however, alleges that he was handcuffed throughout and paraded as such in his neighbourhood. After the petitioner was bailed out, on 1.5.94 when the petitioner went to lodge another complaint of trespass, respondent No.4 put the petitioner under arrest purportedly under section 151 of Criminal Procedure Code. The petitioner complained of chest pain, and was taken in handcuffs to hospital, though according to police, he was not so handcuffed.