R K SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This intra-Court appeal arises from the order dated 8.11.2010 by which the Writ Petition No. 6219/2007 (S) preferred by the appellant has been dismissed by the learned Single Judge.

(3.) It appears that one Ramadhar Patel made a complaint before the MP. Human Rights Commission, Bhopal (respondent No. 6) alleging that his son, namely, Chandra Bhan Patel, a student of Class XI, was illegally arrested on 9.5.2000 by the appellant, R.K. Singh, and Hiralal Dwivedi, Assistant Sub-Inspector of Police of the Police Station, Rampur Baghelan, District Satna. It further appears that despite notice the appellant did not appear before the respondent No. 6. However, by an ex parte order, dated 29.11.2005, the Human Rights Commission found that the allegation regarding demand of Rs. 50,000/- is not substantiated, however, the appellant and Hiralal Dwivedi, ASI, are prima facie found liable for violation of human rights of Chandra Bhan Patel and hence, recommended to the State Government to pay compensation to him and also to take suitable action against the appellant and Hiralal Dwivedi. Pursuant thereto, the Inspector General of Police by the impugned order dated 23.8.2006 had directed initiation of departmental proceedings and to recover the amount of Rs. 50,000/- which has been paid by the complainant to the responsible police officeRs.