THOKCHOM RANJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. M. Rakesh, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned GA for the State respondents.

(2.) BY this writ petition, the petitioner has approached this Court seeking for a direction to the respondents to pay compensation and also for prosecution of the Manipur Police Commando personnel who were responsible for causing bullet injury to the petitioner by fire arm on his right thigh on 14.5.2008.

(3.) IT has been submitted that subsequently the petitioner came to know that a case being FIR 54(5) 08 IBG P.S. U/S. 307/326/353 IPC and 27 A. Act was registered against unknown persons. The petitioner also came to know subsequently that on 17.05.2008 one Police Commando personnel namely Khumukcham Oken Singh who had fired from his AK 47 Rifle to the petitioner was arrested and was remanded to the police custody and thereafter to judicial custody in connection with the said case.