KALYANI PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner being Spokesman of Congress -I of State of M.P., Ex - MLA of State of M.P., Ex -Mayor of Jabalpur Municipal Corporation, and also Office bearer of various social institutions, has filed this regular Public Interest Litigation petition for the following reliefs: -

(2.) THE facts giving rise to this petition in short are that, Shri Ambika Prasad Dubey @ Munna Maharaj, being resident of village Jhilpinadhana of District Narsinghpur was a volunteer of Indian National Congress -I Party, and the president of Van Samiti of his village. He was also involved in social services of the Tribals of such area, pursuant to that majority of Tribals had remained with the National Congress -I political party and on account of this reason, party had won some election. At present, the wife of younger brother of Ambika Prasad Dubey is Sarpach of the village. He being devoted to the social work, was popular in the vicinity for raising the voice against the police and State machinery with respect of the atrocities carried out by its officials on the Aadisavi and the public at large.

(3.) SUBSEQUENT to aforesaid, the daughter of the deceased namely Aarti Dubey had served a report in writing in this regard at Police Station Garha, SDM Gorakhpur, Collector and Superintendent of Police Jabalpur on dated 17.6.2012 for registration of the offence. Such reports are annexed with the petition as Annexure -P -5 and P -6.