THIYAM ONGBI TANOUBI LEIMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner, who is the mother of one Thiyam Amit Meitei, who the petitioner claims to have been killed by a combined team of the Imphal East Manipur Police Commandos and 23 Assam Rifles in a fake encounter at Nongren Chinglak, Imphal East District on 29th December, 2008.

(2.) ACCORDING to the petitioner, on 28.12.2008 her son, Thiyam Amit Meitei had left their house along with another friend namely Moirangthem Inaobi Meitei in a Yamaha Motor cycle for Tshomyang village, carrying a sum of Rs. 10,500/ - for making payment to the chief of the Tshomyang Village for certain timbers purchased by his father. However, on the way to the said village when they reached Sabungkhok village they were intercepted by a team of 23 Assam Rifles and were taken to the Assam Rifles camp at Yaingangpokpi and were severely tortured and were separated. Moirangthem Inaobi Meitei, who was arrested along with the petitioner's son was subsequently handed over to the police and was brought to the official quarter of the then Deputy Speaker, Manipur Legislative Assembly by the police commandos where he was released.

(3.) CONSIDERING the dispute in the manner in which the petitioner's son died, this Court, vide order dated 6.7.2010 ordered for an inquiry by the District Judge, Manipur East to ascertain the facts leading to the death of the petitioner's son. Accordingly, an inquiry was conducted by the learned District Judge, Manipur East, who submitted his report before this Court on 27.07.2012, copies of which were made available to the learned counsel for the parties.