LEIVON ROSMI KOM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Rakesh, learned counsel appearing for the petitioner; heard also Mr. R.S. Resiang, learned Senior G.A. assisted by Mr. Shyam Sharma, learned G.A. appearing for respondents No. 1-3; and Mr. S. Rupachandra, learned ASG assisted by Ms. Kramasori, learned counsel appearing for respondents No. 4 & 5.

(2.) Though members of this Bench in one way or other had been associated with some of the similar matters relating to alleged killing by the security forces, parties have expressed that they would have no objection to hear this petition by this Bench, and accordingly this Court has proceeded to hear this matter.

(3.) The present petition has been filed by Ms. Leivon Rosmi Kom seeking various reliefs, including for payment of compensation for the death of her husband, namely, Mr. Khumuk cham Thoiba alias Tomba Singh for which she blames security forces of killing him after being picked up from his residence.