GARAMJAN BIBI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. M. Rakesh, learned counsel appearing on behalf of the petitioner as well as Mr. R.S. Reisang, learned Sr. GA appearing on behalf of the State respondents.

(2.) THE present writ petition has been filed by the petitioner, Mst. Garamjan Bibi, who is the mother of one Md. Azad Khan, aged about 12 years, who was alleged to have been killed by the personnel of the Manipur Police Commandos and 21 Assam Rifles, seeking compensation and other relieves against the respondents.

(3.) ACCORDING to the petitioner, since the said alleged encounter never took place, there was a public uproar which led to the Government to direct the Inspector General of Police, Manipur on 13.3.2009 to enquire into the incident of killing of Md. Azad Khan and to submit the report within a month. However, according to the petitioner, no such report has been submitted. Accordingly, the petitioner has approached this Court for appropriate relieves including payment of compensation for the alleged killing of her son by the personnel of Manipur Police Commandos, who were accompanied by the personnel of 21 Assam Rifles as mentioned above.