MAREUM Vs. THE UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is the mother of deceased, Md. Qayamuddin, who is alleged to have been killed by the personnel of Central Reserve Police Force.

(2.) THIS writ application has been filed by her claiming compensation for illegal killing of her son. The petitioner claims that her son, deceased Md. Qayamuddin, was about 26 years of age at the time of his death and was working as a Peon in the Directorate of Planning, Govt. of Manipur. On 4.9.2003 at about 1 P.M. deceased, Qayamuddin, had gone to the Imphal Head Post Officer for remitting a sum of Rs. 1500/ - to his younger brother who was staying in Saharanpur in the State Uttar Pradesh. When he reached the Imphal Head Post Office, he looked around for drinking water and found a drinking water bottle near a CRPF personnel who was taking his lunch on the corridor in between the old post office and new post office building. The deceased requested the said CRPF personnel to permit a glass of water from the bottle and was allowed to do so. While drinking water, the glass fell down and some water got sprinkled on the plate of the CRPF personnel. After that, it is alleged, the CRPF personnel present assaulted the deceased and dragged him towards the back of the entrance of the new Post Office building. From there, the deceased was taken to the first floor of the new post office building and was beaten severely and thereafter killed.

(3.) ON consideration of the claim of the petitioner as well as the stand taken by the CRPF personnel, this Court directed the learned District Judge, Manipur East by order Dt. 18.5.2009 to conduct an enquiry and submit the report. In compliance of the said order, the learned District Judge conducted the enquiry and submitted his report Dt. 19.5.2012 wherein he held that the son of the petitioner was killed by the personnel of CRPF and the Manipur Police Commandos on 4.9.2003 by firing indiscriminately upon the deceased without any attempt to arrest him.