GUR RATTAN PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, an advocate of this Court, has moved this Court for issuance of a mandate to the respondents to pay Rs. four lacs each as interim compensation to the Jodhpur detenus.

(2.) A First Information Report under Sections 121/121-A/127/109/ 123/302/306 read with Sections 34, 148 and 149 of the Indian Penal Code and Sections 25 and 27 of the Arms Act was registered against the accused numbering 350 (for short referred to as the Jodhpur detenus ).

(3.) WE have not thought it fit to refer in detail the other allegations made in the petition like petitioner's participation in Sikh affairs and politics his arrest in Akali Agitations and the news items appearing in the Indian Express regarding Jodhpur defenus, since these are wholly irrelevant for the purpose of adjudicating the question raised in the writ petition.