REGENT COMPUTRONICS PVT. LTD.

Smt Huzra Bi Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. UNION OF INDIA AIR [REFERRED TO]
PUNJAB SINGH AND OTHERS VS. RAMAUTAR SINGH AND OTHERS [REFERRED TO]
M. V. RAJWADE I.A.S.,DIST. MAGISTRATE VS. DR.S. M. HASSAN AND OTHERS [REFERRED TO]
RUSTOMJI DORABJI VS. W.H. NURSE AND PARTHASARATHI [REFERRED TO]
BHIM SAIN VS. MUHAMMAD ALI REPORTED AS [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. BAKSHI GULAM MOHAMMAD [REFERRED TO]
BOARD OF TRUSTEES OF THE PORT OF BOMBAY VS. DILIPKUMAR RAGHAVENDRANATH NADKARNI [REFERRED TO]
MELEPURATH SANKUNNI EZHUTHASSAN VS. THEKITTIL GEOPALANKUTTY NAIR [REFERRED TO]
KEHAR SINGHTS VS. STATE DELHI ADMINISTRATION [REFERRED TO]
KIRAN BEDT KIRAN BEDI JINDER SINGH JINDER SINGH VS. COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY:COMMITTEE OF INQUIRY [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
STATE OF BIHAR VS. LAL KRISHNA ADVANI [REFERRED TO]
K VIJAYA BHASKAR REDDY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
RATANLAL BHANNALAL MAHAJAN VS. BABOOLAL HAJARILAL JAIN [REFERRED TO]
LAL KRISHNA ADVANI L K ADVANI VS. STATE OF BIHAR [REFERRED TO]
BHUPENDRA NARAYAN SINHA VS. CHANDRAMONI GUPTA [REFERRED TO]
SANJAY GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
SUBRAMANIAN SWAMY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner, mother of Mohd Salik, killed in a police encounter on 31.10.2016, has filed the present writ petition to set aside the order dated 22.4.2017 passed by the Commissioner of Inquiry, Bhopal to direct Commission to supply all documents and also to permit the petitioner to cross-examine the witnesses and any other writ or direction as may be necessary.

(2.) The brief facts leading to the present petition are that by notification dated 7.11.2016, the State of Madhya Pradesh constituted a one man Inquiry Commission under the Commissions of Inquiry Act, 1952 (hereinafter referred to as "the Act" for short). The terms of reference of Inquiry Commissions (hereinafter referred to as "the Commission" for short) read as under:-

(3.) The background of the notification is that on the intervening night of 30th and 31st October, 2016 eight under trials absconded from jail and were later killed in an encounter on 31.10.2016 near village Manikhedi, Police Station: Gunga, District: Bhopal. The Commission was appointed to examine the circumstances and incidence under which eight under trial prisoners escaped from Central Jail and to find out the officers and employees responsible for such incidence.

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SMT HUZRA BI Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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