MD. JAKIRUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. K. Singh, learned Senior Counsel assisted by Mr. A. Ganguly, learned counsel for the petitioner. Also heard Mr. A. Bhattacaharya, learned State counsel for the respondent Nos.1 and 2; Ms. S. Baruah, learned State counsel for respondent Nos. 3, 4 and 5 and Mr. S.S. Roy, learned counsel for respondent No.8.

(2.) By filing this writ petition, the petitioner hasprayed for a high level enquiry to enquire into the gunshot/bullet injury suffered by the petitioner at PoruaChariali, Tezpur on 20/4/2017 and also claimingappropriate compensation including all cost of future treatment to the petitioner for the injury suffered by the petitioner due to police firing on 20/4/2017.

(3.) The petitioner suffered a serious bullet injury during an incident of police firing on 20/4/2017 at PoruaChariali in Tezpur when the Assam Police open fire to disperse a violent protestors which had gathered to protest the death of a person in a road accident.