- (1.) This application in the nature of Public Interest Litigation has been filed by General Secretary, Association for Protection of Democratic Rights, Calcutta praying, inter alia, for the following reliefs: "(a) A Writ and/or Order and/or Direction in the nature of Habeas Corpus directing the respondents, each one of them, their men, officers and/or their agents to forthwith produce before this Hon'ble Court Pinter Jadav. , son of Premo Yadav, who has been secreted in an unknown place by the respondents since his detention in police custody; (b) A Writ and/or order and /or Direction in the nature of Mandamus directing the Central Bureau of Investigation or any other Independent Agency to investigate/enquire in the instant case and initiate appropriate criminal prosecution against the Respondents and/or other erring police officials and submit a report before this Hon'ble Court within a stipulated time. "
(2.) Two minor children, viz. , Pinter Yadav, son of Premo Jadav and Manjit Gowala Jadav, son of Baijayanti Gowala aged about 14 years and 9 years respectively admittedly were brought to the Officer-in-charge of Pradhannagar Police Out Post.
(3.) The petitioner contends that the aforementioned two boys who were cousins, had gone to see a picture in Biswadeep Cinema Hall and as the show was late to begin, they strolled over to Tensingh Norge Bus Terminus when they were allegedly arrested without complying with the directives issued by the Apex Court in Dilip Kumar Basu v. State of West Bengal, 1997 1 SCC 416. According to the petitioner, the said two boys were subjected to in human torture by the respondent No. 7 and his sub-ordinate officers.;