(1.) Heard Mr. R. Iralu, learned counsel for the petitioner and Ms. N. Rhetso, learned Addl. Central Govt. Standing Counsel.
(2.) The petitioner is the father of late Ms. Rukhiezonuo. The petitioner has three daughters and four sons. The deceased late Rukhiezonuo was the eldest daughter. The said daughter of the petitioner was shot dead by one Rifleman No. 13747927 U, Ram Rattan of the 5th Bn. J&K Rifles on 29.6.96. The story leading to the death of the deceased is clearly mentioned in paragraph 2 and 3 of the writ petition which reads as follows:-
(3.) On account of the said incident a written complaint was lodged to the officer-in-charge, North Police Station, Kohima on 30.6.96 by the writ petitioner. An inquest was made on the dead body and the injuries were found to be of gun shot. The police conducted search on the petitioner's house and they found one live 7.62 ammunition, one empty case of 7.62 ammunition and seized the ammunitions and garments worn by the deceased Rukhiezonuo. The copy of the seizure list is also annexed with the writ petition.