BHAJAN SINGH Vs. STATE OF H P

JUDGEMENT

(1.) HEARD Mr. P. Rathor, learned Counsel appearing for the petitioner. Also heard Mr. S. Chakraborty, learned Govt. Advocate who represents the official respondents.

(2.) THE petitioner, a Medical Officer, posted in a Government Dispensary under Dhalai District has filed the present petition seeking appropriate action against the Tripura Government and the Police authorities for the unauthorised detention and physical assault on the petitioner by the police when they took him into custody on 2. 7. 1998 till his release the next day without registering any case against the petitioner.

(3.) FROM the inquiry report dated 10. 12. 1998 of the District and Sessions Judge who has referred to the evidence of the eyewitnesses (PW 4 and PW 5) who were neighbours of the petitioners and who saw the police personnel giving slaps on Dr. Ranjit Reang (the petitioner) when he was being taken into custody at about 10/11 p. m. on the night of 2. 7. 1998. The medical evidence of Dr. A. K. Mahapatra who stated that on examination of the petitioner on 3. 7. 1998, obviously after he was released from custody, he found that the left ear drum of the petitioner was perforated and the petitioner was complaining of pain and hearing loss because of the injuries suffered by him in the left ear due to slapping by the police, was also recorded in the Enquiry.