(1.) In this case the petitioner sought for the relief:- (i) For issuing a writ of mandamus to the respondents to conduct afresh impartial enquiry into the case and to submit a report of the enquiry before the Court and further direct the State respondents to take strong action against the respondent No.8 Shri.R.R. Pde and other police personnel involved in the incident and; (ii) To award suitable compensation to the tune of Rs.10,00,000/- (Rupees ten lakhs) only to the petitioner for violation of his fundamental rights and human rights and also mental stress and strain.
(2.) Heard Mrs. NG Shylla, learned counsel for the petitioner as well as Mr. S Sen Gupta, learned GA appearing for the respondents No.1-7. Also heard Mr. R Gurung, learned counsel for the respondent No.8.
(3.) Factual Matrix:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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