ELANGBAM IBOHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. L. Somendro Roy, learned counsel for the petitioner. Heard also Mr. S. Samarjeet, learned CGC for the Union Respondents and Mr. RS Reisang, learned Sr. GA assisted by Mr. Sh. Shyam Sharma, learned GA for the State.

(2.) The present petition has been filed by one Elangbam Ibohal Singh alleging that his son namely, Elangbam Kiranjit Singh was killed in a fake encount between the combined team of Manipur Police Commandos and 23 Assam Rifles.

(3.) It is alleged that on 23.04.2009 when his son Elangbam Kiranjit Singh was sent to search for the family's missing cow on a bicycle on the hill side of Thoubal Khunou Heibiyai Chingkhong, his son did not return. It was found that the mobile phone of his son was switched off and since there was a Thabal Chongba programme in the neighbouring village, the petitioner's family thought that he might be attending the said Thabal Chongba. However, as he did not return that night, the petitioner along with some other relatives went to the Thoubal Police Station on the next day on 24.04.2009 to make an inquiry if his son was arrested. However, it was informed that there was no information of arrest by the police of any person of the name of Kiranjit. Later, in the evening of 24.04.2009, the petitioner was informed that the dead body of his son Elangbam Kiranjit Singh was found lying at the Mortuary of the Regional Institute of Medical Sciences (RIMS) Hospital, Imphal. Later, the petitioner learnt that his son was killed by the combined team of Thoubal District Police Commandos and 23 Assam Rifles personnel at Laikot Ching area, Imphal East district in a fake encounter.