THOKCHOM ONGBI MANITOMBI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. L.Somorendro Roy, learned counsel for the petitioner and Mr.R.K.Umakanta, learned Govt. Advocate for the State respondents and Mr. S.Samarjeet, learend CGC for the Union respondents.

(2.) The prayers No.(ii) and (iii) of the writ petition read as follows:-

(3.) The petitioner is the mother of the deceased Thokchom Samarjit Singh. It is stated that deceased Thokchom Samarjit Singh was a customary drummer (Pung) and he and one Waikhom Kenedy Singh were close friends. According to the petitioner, deceased Thokchom Samarjit Singh, aged 24 years, was killed by a combined team of Manipur Police Commando and 12 Maratha Light Infantry of Uchiwa Awang Leikai in an encounter. The incident happened in the evening of 20th June, 2009 when both the petitioner's son, Thokchom Samarjit Singh and Waikhom Kenedy Singh proceeded outside as friends. In the affidavit in para Nos. 5, 6 and 7, the petitioner gives certain details with regard to the petitioner's son and his friend being taken in custody by the officials of the respondents department and that they are alleged to have died in the custody of the respondents officials. Some details are given about actual firing and the details of seizure of arms and ammunitions are recorded in para No. 7. In this regard, FIR No.45(6) 09 MI PS u/s 307/325/34 IPC, 20 UA(P) A.Act and 25(1-c) A.Act was registered by Mayang Imphal police station.