- (1.) The petitioner who is a participant before the Justice Kokje Commission of Enquiry (Bhinmal Incident), (hereinafter to be referred as 'the Commission') has filed this writ petition aggrieved by the decision taken by the Commission not to examine certain witnesses on the ground of expediency.
(2.) It is contended that the Commission had earlier held that the witnesses were important as they were present with the deceased Muni Lokendra Vijay in the circumstances leading to whose death, the Comission has been enquiring into but the Commission has decided not to examine them because they were in Tamil Nadu and being Jain Munis (Sadhus) normally do not use conveyance and, therefore, cannot reach Rajasthan before the year 2002. According to the learned counsel for the petitioner, this cannot be a valid reason for not examining the witnesses whose testimony would throw sufficient light on the circumstances leading to the death of Muni Lokendra Vijay.
(3.) Notices were issued to the State of Rajasthan and the Commission.;