K D SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This order shall govern the disposal of W.P. No. 12882/2009 and W.P. No. 4467/2009 as both the petitioners arise out of the recommendations dated 22-2-2008 by the Madhya Pradesh Human Rights Commission, whereby on a complaint by one Genda Rani Yadav and the enquiry in the complaints the Commission found the police personnel offending the human rights of the complainant recommended compensation to the victims and action against the police personnels responsible for the violation of human rights.

(2.) The Writ Petition No. 12882/09 is at the instance of the Police Officers who were held guilty of violating the human rights. Whereas W.P. No. 4467/2009 is by the victim seeking implementation of the recommendations as early as possible. As well quashing the criminal case registered against the petitioner in W.P. No. 4467/2009.

(3.) The Commission, on the basis of the enquiry into the complaints of breach of human rights of one Genda Rani Yadav tendered the following recommendations:-