SAPAM SUBOL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. L. Somorendro Roy, learned counsel for the petitioner as well as Mr. S.Samarjit, learned CGC for the Union respondents.

(2.) The present petition has been filed by the father of one deceased Sapam Gitchandra Singh, who at the relevant time was about 23 yrs old. The plea of the petitioner is that his son, while staying with his elder sister received a call in his mobile on 25.5.2009 and left his house thereafter. However, he did not return home that night.

(3.) As the petitioner did not believe the said version, he filed a written complaint to the Director General of Police, Manipur on 06.6.2009 and on 07.6.2009 against the personnel of 34 AR for killing his son. As no action was taken by the Director General of Police, having no other alternative, the petitioner filed this petition seeking for a direction for payment of compensation for the alleged illegal and unjustified killing of his son and also for a direction to the Central Bureau of Investigation (CBI) for investigating, etc.