SOUBAM RADHE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. M. Rakesh, learned counsel appearing on behalf of the petitioner and Mr. R.S. Reisang, learned Senior Government Advocate appearing on behalf of the State respondents and Mr. Amarjit, learned CGSC for the Union respondents.

(2.) THE present writ petition has been filed by the mother of one Soubam Baocha @ Shachuinta, who was alleged to have been killed by the personnel of Manipur Police Commando and 23 Assam Rifles on 28th December, 2008 at the foot hill of Huimei Ching, Imphal East District claiming reliefs, inter -alia, for payment of compensation.

(3.) AS there was a dispute relating to the circumstances leading to the death of the petitioner's son and his friend, this Court on 05.5.2010 directed for an enquiry to be conducted by the District Judge, Manipur East. The enquiry was duly held and the learned District Judge, Manipur East completed his enquiry report on 24.5.2012 and submitted the same before this Court on 28.05.2012. Copies of the said enquiry report were duly furnished to the learned counsel for the parties and they submitted their respective comments/objections.