MANOWARA BEGUM (MST.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Doley, learned counsel for the petitioner and Mr. R. Dhar, learned Govt. Advocate, Assam for respondent Nos. 1, 2 and 3. Also heard Ms. R. Devi, learned Central Government Counsel for respondent Nos. 4 to 7.

(2.) Petitioner in this case is Musstt. Manowara Begum.

(3.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents to pay adequate compensation to her for the killing of her son Md. Samir Khan by personnel belonging to Central Reserve Police Force (CRPF) and Assam Police. An alternative prayer has been made to handover investigation of the case to the Central Bureau of Investigation. Further prayer made is for monitoring of investigation of the case by this Court.