REGENT COMPUTRONICS PVT. LTD.

G.R.Meena Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RIDGE V. BALDWIN [REFERRED TO]
HARINAGAR SUGAR MILLS LIMITED VS. SHYAM SUNDER JHUNJHUNWALA [REFERRED TO]
BHAGAT RAJA IN BOTH THE APPEALS VS. UNION OF INDIA IN BOTH THE APPEALS [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
TRAVANCORE RAYON LIMITED VS. UNION OF INDIA [REFERRED TO]
MAHABIR PRASAD SANTOSH KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
KESHAV MILLS COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
WOOLCOMBERS OF INDIA LIMITED VS. WOOLCOMBERS WORKERS UNION [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
GURDIAL SINGH FIJJI VS. STATE OF PUNJAB [REFERRED TO]
RAMAVARMABHARATHANTHAMPURAM VS. STATE OF KERALA [REFERRED TO]
H H SHRI SWAMIJI OF SHRI AMAR MUTT BHANDARIKERI MUTT VS. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPART MENT:STATE OF MYSORE [REFERRED TO]
BOMBAY OIL INDUSTRIES PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
RAM CHANDER VS. UNION OF INDIA [REFERRED TO]
WS STAR ENTERPRISES VS. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
M L JAGGI VS. MAHANAGAR TELEPHONES NIGAM LIMITED [REFERRED TO]
CHARAN SINGH VS. HEALING TOUCH HOSPITAL [REFERRED TO]
ASHISH BATHAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
SETH RAMDAYAL JAT VS. LAXMI PRASAD [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
KAILASH GOUR VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) The petitioner challenged in this Writ Petition findings recorded in an enquiry conducted by the District and Sessions Judge, Bhind against the petitioner in pursuance to the order passed by this court in W.P. No.3129/2005 (PIL).

(2.) A Public Interest Litigation was filed by one Mr.Vijay Kumar Singh, respondent No.6 before this court. The petitioner prayed in the petition that a CBI enquiry be ordered for investigation of a police encounter, which had taken place on 13.1.2002 at village Bohara, Police Station Raun, District Bhind. In the aforesaid encounter, two persons namely Komal @ Karan Singh and Neeraj @ Arjun Singh had died. As per the police version, these persons were notified dacoits and they were killed in an encounter. The petitioner in the PIL pleaded that two innocent persons were killed by the police in cold blood. The Division Bench of this court passed observations against the petitioner and also imposed a costs of Rs.50,000/- on the petitioner. Division Bench further directed that Shri N.K.Gupta, the then District and Sessions Judge, Gwalior shall hold an enquiry in regard to police encounter and the incident, in which two persons were killed at police station Raun, District Bhind in an incident occurred on 13.1.2002. Division Bench further observed that District and Sessions Judge shall also enquire that whether the encounter, in which two persons had been killed, was a fake encounter and what was the role of respondent No.5, the present petitioner in this petition, in the aforesaid incident .

(3.) Against the order of the Division Bench, respondent No.6 filed a SLP, in which he had challenged imposition of costs and the observations made by the court against him. The aforesaid SLP was registered as SLP (Civil) No.20769-20770/2008.

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G.R.MEENA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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