MOIRANGTHEM GANDHI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this writ petition, the Petitioner is invoking writ jurisdiction of this Court for issuing a direction to the Respondents to pay Rs. 1,50,000/- (Rupees one Lakh Fifty Thousand) only as compensation to the Petitioner for torturing him for several hours for 2 days in police custody and also to prosecute the errant police personnel involved in torturing and harassing the Petitioner in a very inhuman manner.

(2.) Heard Mr. M. Rakesh, learned Counsel appearing for the Petitioner and Mr. K. Jagat, learned G. A. appearing for the Respondents.

(3.) The factual panorama, in brief, leading to the filing of the present writ petition is recapitulated. The Petitioner has been running a small jewellery shop at Moirang Lamkhai just opposite to the Moirang P. S. in the name and style of "M/s Gandhi Jewellery" and the said jewellery shop is registered under Moirang Municipal Council under the Manipur Municipalities (Registration and Licensing of Shop) Bye Laws 1998. The Petitioner makes gold ornaments of different designs depending on the choice of his customers and in order to make the gold ornaments he used to purchase second hand gold as well as fresh gold from the Imphal Market and he sometime used to purchase second hand gold brought by its owner to his shop as the raw material for making gold ornaments.