PARWEEZA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ petitioner has invoked the jurisdiction of this court for registration of FIR; to conduct investigation; for grant of compensation to the tune of Rs. 10.00 lacs and to consider the case of the petitioner for compassionate appointment, on the grounds taken in the writ petition.

(2.) It is averred in the writ petition that the sole bread earner of the family of the writ petitioner namely Mohammad Sadiq Kasana was arrested and killed during custody by SOG personnel who were stationed at Ganderbal and Commandant Somdat of 119 Bn of CRPF.

(3.) The petitioner approached the police concerned for lodging FIR against the crime but the police concerned refused to register it, constraining the petitioner to invoke the jurisdiction of this court by the medium of a writ petition which was allowed with the command to the respondents to lodge FIR and accordingly FIR was lodged and investigation conducted.