HIJAM ONGBI GUNESHWARI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

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

(2.) The case of the petitioner is that the petitioner is the wife of the missing person, Hijam Irabanta Singh. She stated that the missing person is engaged in the business of buying and selling of chillies from Kamjoing to Andro and Andro to Imphal. It is stated that on 16th October, 2015, the petitioner's husband, Hijam Irabanta Singh s/o late H.Hera Singh of Andro Kharam Leikai had gone to Kamjong village to buy chillies and he was carrying about Rs.20,000/- in his hand. It is further stated that the missing person called up his brother, H. Shyamchandra Singh informing him that he is at Kamjong village. Since the missing person did not return back, the petitioner had given a complaint to the Officer-in-Charge, Andro Police Station on 27th October, 2015 and recorded a GD entry No.8/APS/2015. The petitioner also gave a complaint to the Officer-in-Charge, Chassad Police Station which was received and GD entry No.345/Cssd.P.S./2015 was given.

(3.) The complaint, it appears was based on a report in the newspaper that a young man was beaten by unknown armed youths in the street alleging that the victim is a drug addict. On 18 December, 2015, a representation was submitted to the Deputy Commissioner, Ukhrul to enquire and trace out the petitioner's husband. On 29th July, 2016, a complaint was given to the Director General of Police complaining against the Officer-in-Charge, Chassad Police Station for not taking action. Annexure-A/2 is the documents submitted to the Deputy Commissioner, Ukhrul and the DGP, Manipur. Thereafter, the petitioner did not pursue the matter and submitted a representation after more than one and half year i.e. on 21.12.2017 to the Chief Secretary, Government of Manipur. In this background, the writ petition has been filed in the year 2017. On 24.01.2018, the following order was passed:-