GUANGBI DANGMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M.Rakesh, learned counsel for the petitioner as well as Mr. Shyam Sharma, learned Government Advocate for the State respondents.

(2.) The prayers in this writ petition are as follows:-

(3.) The case of the petitioner is that the petitioner's son, Guangsingam Dangmei was killed by the personnel of 10 Assam Rifles in a stage managed encounter at Lamdanmei village near Sangji village on 30.12.2012. According to the petitioner, the death was recorded as an encounter, which according to the petitioner, is a false claim.