XXX Vs. STATE OF ASSAM

JUDGEMENT

(1.) An alarming letter addressed by Shri Manish Goswami, Advocate, Supreme Court, is the basis of the present suo moto Public Interest Litigation against the police atrocities, which took place at Paltan Bazar, Guwahati City on 17/3/2022.

(2.) It has been pointed out in the said letter that on the fateful day, a person was riding a two wheeler alongwith his wife and his three year old child at Paltan Bazaar, Guwahati. On an allegation of a minor traffic violation, the Police Constable on duty, namely, Fakhruddin Ahmed, assaulted the person riding the said two wheeler. Such action of the Constable involved in the incident was captured on camera and had also gone viral on social media.

(3.) There were allegations and counter allegations for which the bike rider, namely, Shri Biki Prasad Gupta, on a minor traffic infraction of driving on wrong side of the road, a heated argument took place which lead to brawl. The report on the contrary shows that the other police personnel also tried to indulge into similar activities.