MADAN MOHAN PANI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Assailing the Order of the Odisha Human Rights Commission, hereinafter referred to as "OHRC" dtd. 12/1/2015 in OHRC Case No. 1388 of 2014, at the instance of Amrita Padhy (Opposite Party No.5) recommending exemplary punishment against the petitioner - the Investigating Officer in Jarada P.S. Case No.42 of 2014, the present writ petition has been filed under Article-226 of the Constitution of India.

(2.) The complainant before the OHRC has been arrayed as Opposite Party No.-5 and her mother as Opposite Party No. 6 and the Registrar, Odisha Human Rights Commission is impleaded as Opposite Party No.4. The complaint-Opposite Party No.5 before the OHRC filed a written memo indicating her stand in the case at hand.

(3.) The factual background germane for just adjudication is stated hereunder;