HEMADHAR HAZARIKA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is yet another case where an unfortunate parent approaches this Court complaining of custodial killing of his young son, Bhupen Hazarika alias Binay Sarma, aged about 26 years. Law's delays did not deter him to pursue the matter to its logical end.

(2.) The sordid play gets unfolded as under : The petitioner on an earlier occasion preferred WP (C) No. 3/99 praying this Court to issue a Writ of Habeas Corpus directing the same respondents herein to produce his son, Bhupen Hazarika, in this Court. The aforesaid petition was filed, according to the petitioner, when the killing of his son was mired in confusion and controversy. The Division Bench of this Court vide its order dated 1-10-99 disposed of the said writ petition as under :-

(3.) The allegation levelled in the writ petition is that on 23-8-97, while the deceased was at the residence of his Uncle Punadhar Hazarika, a contingent of army personnel encircled the house and required all the inmates of the house including the deceased to come out. The deceased was mercilessly beaten up right in the presence of public. Thereafter, he was taken away by the army personnel to the Army Camp at Mariani.