LAWS(MPH)-2010-4-20

MEHMOOD AHMED Vs. STATE OF MP

Decided On April 20, 2010
MEHMOOD AHMED Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Petitioners, parents of Rashid Ahmed and Atiq Mohd, who died on 8-1-1997, being killed in an encounter, have preferred this petition seeking direction for an enquiry by the Central Bureau of Investigation and for prosecution of persons involved in the encounter. The relief is being sought on the ground that, the encounter was a fake one.

(2.) Facts leading to encounter as unfurled from respective pleadings are that in the evening on 7-1-1997 it was reported to the police post Chiklod that one dreaded criminal Mukhtar Malik along with 4 accomplices has kidnapped 5 children of village Amrathor for a ransom of Rs. 1 Lac and is hiding in Chiklod Forest.

(3.) On receiving the report an offence under section 365, Indian Penal Code was registered against Mukhtar Malik and his 4 accomplices and a police party was deployed to Chiklod Forest which is spread over a considerable area. After surrounding the forest thorough search was conducted.