ABDUL GHAFFAR JAHANGIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner, an old man, past sixty, whose sons and son-in-law were allegedly carried away by Mhow police on the night of 15.8.1992 and later shown to have been arrested on 18.8.1992, in connection with an offence under Section 457, Indian Penal Code, registered at the Police Station, had moved the Court of A.C.J.M. for their release but in vain. It was on the 19th that he was asked by a senior Police Officer to see his son Anees in the Civil Hospital at Mhow. The petitioner rushed to the hospital, he was taken to the mortuary by Doctor in charge, only to find him lying dead with several injuries on his body. A call for 'Mhow Bandh' was given by public, accordingly Mhow was kept 'Bandh'.

(2.) THE petitioner petitioned and complained to higher authorities but to no avail. He has now approached this Court with the present petition praying for the following orders:

(3.) SO far as the first two reliefs are concerned, in view of the law as laid down by the Supreme Court in State of Haryana v. Bhajanlal there can be no legal hitch or hesitation in granting the same. We accordingly grant the same. The Supreme Court has held as follows: