HARENDRA KUMAR DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Ms. M Deb, learned counsel appearing for he petitioner. Also heard Ms. B Goyal, learned Govt. Advocate who represents the State respondents.

(2.) THE present petition has been filed seeking direction of the Court for conducting an enquiry into the killing of the petitioner's son Prakash Deka @ Mridul who was killed in police firing on 8-8-2007 and also for directions for paying compensation to the petitioner and for taking appropriate actions against the guilty police officers.

(3.) PURSUANT to the notice issued by this Court, counter affidavit on behalf of the Deputy Commissioner, Darrang, Mangaldoi of Darrang District is filed.