ARVINDER SINGH BAGGA Vs. STATE OF U.P.

JUDGEMENT

(1.) PURSUANT to our order dated November 16, 1993, the District Judge of Bareilly has submitted his report. Mr. R.S. Sodlri, learned counsel for the petitioner and Mr. A.S. Pundir, learned counsel for the State of Utter Pradesh perused the reports. Mr. R.S. Sodhi would submit that the erring Poi ice Officers should be prosecuted and compensation should be given to such of those who have been illegally detained and suffered humiliation at the hands of the police.

(2.) LEARNED counsel for the State, though was present on an earlier occasion, did not choose to appear in spite of the matter having been passed over twice.

(3.) THE report in no uncertain terms indicts the police. Hinter alia states :