MAHENDRA SHANDILYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) WE have heard the Counsel appearing in person. Shri Vishal Sharma appears for the State -respondents. On 07.03.2013, this Court took notice of the pleadings in respect of the happenings on 6th and 7th March, 2013, in which the police personnels are alleged to have attacked a peaceful procession of lawyers, proceedings towards State Legislative Assembly, with an object of giving a memorandum to the Speaker of the House with regard to the demands of the Advocates for allotting land in a colony, and for releasing the Advocate Welfare Fund. The lawyers were subjected to lathi charge by the police. On the next day, the police personnels, without any provocation, fired 150 tear gas shells in the District Court premises at Jaipur.

(2.) IT is submitted that in these extraordinary circumstances, this writ petition was filed for a direction to appoint a Judicial Enquiry Commission, to enquire into the incident of lathi charge, and firing of tear gas shells on the lawyers in the Court campus, and to give necessary instructions to the police for taking appropriate steps, so as to ensure that no further untoward incident happens, and the law and order is maintained.

(3.) ON 07.03.2013, this Court, after taking notice of the pleadings, directed the respondent Nos. 3 and 4 to take all necessary steps to ensure that no further untoward incident happens, and that law and order is maintained. The respondents were also directed to secure proper and necessary medical treatment to the injured, who were taking treatment in the SMS Medical Hospital, and other hospitals in Jaipur.