UMESH KUMAR BOHARE Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner in person. Petitioner, who is a practising lawyer of this Court, has filed this petition claiming himself to be a social activist seeking reliefs to the effect that recently country has faced dreaded terrorist attack in the State of Jammu & Kashmir on 14.2.2019, therefore, respondent No.1- Union of India, be directed, to pay a compensation of Rs. five crore each to the family members of such martyred CRPF personnel. He has also prayed for a direction to the authorities that since it was a case of intelligence failure, therefore, accountability be fixed and legal action be initiated against those who are found delinquent in fulfilling their legal obligation. In the same breadth, he has prayed for compensation of Rs. one crore for each of the injured personnel of CRPF. He has also prayed for a direction to the Union of India that if any of the personnel of security forces or Navy, Army or Air Force or Paramilitary Force face any causality while being attacked by terrorists, then on such causality, they be conferred status of martyr.

(2.) Petitioner has also filed I.A.No.852/2019 for taking a communication admittedly downloaded by him from Whatsapp on record to show that on 8.2.19 this information was already available with the Paramilitary forces that there was eminent threat of terrorist attack.

(3.) As far as this communication, which has been downloaded from Whatsapp, is concerned, it does not fulfill the requirements of Section 65-B of the evidence Act as there is no certificate authenticating such communication and petitioner has not disclosed his source of such information which is not only highly confidential but also immensely sensitive, and therefore, I.A.No.852/2019 deserves to be and is dismissed.