GURUMAYUM DAMARUPATI SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayer in WP(Cril) No. 12 of 2018 is as follows:-

(2.) The prayers in WP(Cril) No. 13 of 2018 are as follows:-

(3.) These two writ petitions appear to be a fall out of an affidavit filed in W.P(Cril) No.11 of 2018 by one Smt. Ranju Singh w/o Lt. Colonel Dharamvir Singh, Officer Commanding, 2 FID/3CISU (M Sector, Imphal). In that affidavit, certain statement has been made that two persons, one Gurumayum Jiteshwar Sharma @ Gypsy @ GM Changjou and another person, Thangjam Satish Singh were killed in cold blood by a team of CISU, attached to 3 Corps, Rangapahar Dimapur, C/0 99 APO after arresting them on 18.8.2011. It is alleged that they were taken away from a rented house at Duncan Basti, Opp. S.M.College, Dimapur, Nagaland. In both the cases, the next of the deceased, who are the petitioners herein, alleged that these persons were killed by the officers of 3 Corps, Rangapahar Dimapur, C/0 99 APO in a fake encounter and in both the cases, formal complaints were made to the Director General of Police, Manipur. Thereafter, no action has been taken.