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High CourtsDivision Bench(2000) 07 PAT CK 0041

In the matter of Suo Motu action by the High Court of Judicature at Patna and in Re: the matter of the citizens of the District of Jehanabad vs The State of Bihar

Patna High Court · Decided on 29 July 2000 · Citation: (2000) 4 PLJR 453

HON’BLE JUDGES
Ravi S. Dhavan, C.J · Aftab Alam, J
CASE NUMBER
C.W.J.C. No. 6787 of 2000

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Judgment

6 paragraphs · 253 words
1.

The Court is dismayed to read the news report today, on the front page of "Dainik Jagaran", Patna, 29 July, 2000 The report is captioned "KRURTA NAHIN. HAIVANIYAT KI SEEMA PAR KAR GAI POLICE: char ghaante tab Senari me hua police ka tandav, mahilain lathiyaon ka jakham dikhane me sharma gain." Let notices issue to the State of Bihar through the Chief Secretary, Secretary Home; Director General of Police; Superintendent of Police, Jehanabad and the District Magistrate, Jehanabad.

2.

Let notices be served on the Advocate General, Bihar.

3.

The District Judge, Jehanabad, upon call by the High Court has arrived. He is directed to make a preliminary report with a select team of Judicial Officers to list the victims and the injuries caused by the alleged police assault. The victims, most of them are reported as women. A team of two Judicial Officers in pairs, as many as may be available in each pair one shall be a woman, will investigate the victims and record their statements. The injuries, should the victims permit shall be photographed with a woman Judicial Officer present.

4.

The District Judge, Jehanabad shall compile the report and submit it, if possible on or before 7 August, 2000.

5.

The State Respondents under notice shall facilitate the enquiry by the District Judge, Jehanabad.

6.

List before this Court on 7 August, 2000. The Registrar General''s establishment shall make out the cause title in this matter and effect service upon the establishment of the Advocate General, Bihar, today.