Karnataka High Court
Mohammed Waseem S/O Moahammad Allaha ... vs The State Of Karnataka on 9 February, 2011
Author: B.S.Patil
Bench: B.S.Patil
I N 'I'}"iE I"IiGE'"I CCELERI' OF Ir{ARNA"I.IM{A AT I{3ANG1X.i,-O¥T'<f<Z--.T
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R,/'A PEN'SI()N MOHALLA
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No.87, 3RD. _C':'20SS_
RAJ,::N1i)RA N;-s.,c3AR;'
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R/A NO.43.1.. ]A'WYER Ir{AN§\EAPE5'/X ?{()A[)
K N PURA, MYSORPZ' V _
95. ABDUL MALEK AMJAI) 53/0ABIJQI.L..zx'Ef§<:1a;{;I% "
A(}'£:',D 23 YEARS «V ' ..
R/A NO752, BADA MAKAN M=:)H1--\1.1.A._ = _ ;
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AND:
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15
IN 'W.i'.No.2962--97 I /2010:
BETWEEN:
I.
9»
Kf*'fAI4EE-TV} /' C) A£*3I.)UL RAZZAQ iA~ E4)
ACRE?!) ABOU'I' 32 YEARS
NO847, EST S'I'AGI.§. RAJIV NAGAR
M'.t"SOR£?..
.EV,IOI~~IAM?\«'iED FAROOQ 53,/c) KAIVEAAL PASHA (,3;
AGIEZ-I) ABOUT 24 'KISIARS V _ V
CEVEL. IBNGINEEZR,
N041, RS. NAEDU NA(}.AR KIFJSARE
2ND S"1'AG.£Z. MYSORE? '
MUZAMMIL AHMED S/O LA'1*ra--.:§2rt;sr«n2«i'K .AHM EL> {'2rv.. !i"7'}'
AGED ABOUT 29 YEARS
NO.208, WARS NO. :4. _.K.P.MC:I:{A;;LA"'
CHAMARAJNAGAR I)I$'If{I(Z'I'. ' " - ..
JABIR SHAREEF 3/0 JA}.\/§AL sr~1ARE::31+f £;:~_--'~1.g)'
AGED ABOUT 25_YEARS... _ * '-- ' '
No.2652, 5TH (:Ross. f_E{'I" s'm:«;;;'1"~.."--.._
MANDI .Mo}a:44§1.1.;§9.-:vws0RE. '" ' "
SYED USMAAN. SSYE.'..1'_)"i?USUF {A--1.9)
AG ED A'r3.(.')L}'I' 28=Y'E;'\RS
NO. E 939 gs; .VAKI3gxR_ R(_~"..?AD~.- ~'
LA;."-'EKAR M(j}:1ALI;A. MYSORE.
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R/A 68£'iA. §{)'I"H (:z20ss, RAJ§:3NDRA NAGAR
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KISS}?-RE SEND 8'1'AGI.:, 3RD CROSS
MYSORE
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AGED ABOUT 32. YEARS . .. . '
R/A 356, EZWS ZN?) S'.I'A(}I<3
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{BY SR¥ A.S.PONNANNA. ADV')
AND:
§.
gu
" 's,f<_:: Ei§'§'EiIi> §{ARI€-EFJM
THE STATE OF' KAi2NA'1'A:<A. '-- _ 2
BY ms CHIEF .SECRI~2-'E.'ARY"- V
DEPAR'E'MEN"i" 01? HOME"A'I??}"§AIRf3_K . ..
VIEJHANA S(}_{_?§}}:i:'$g.. BA§NGA.LORPZ1, Q ..
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MYS()I-2:3 =
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" ._'\»"I}'__)_I"rIAi»EA' ~$<):J.{1,'>;HA5 BA.NGAI.()RE1.
. . . RESPONDENTS
' {BY SR1 "-za.:31e;*:r;ra1i>§As, AG}-X} " 'I}'§é'"%'ffP.Noz.2.9;24-961 /2010:
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NA'W'AZ §vEE,}Si*§'I'z'\Q SKC} NA':-'VAB {A30} AC} E'-D A;E3(){,T'I' L25 YIQXRS.
BADI MASJID M{)I~IAE.,I.A§ 2ND CROS{'5._ HUNSUR.
MYSORIS DIST.
ANSAE3. KHAN 3/ O §\E\EVJAf{ KH,Ai'€ {A35} AGED ABOUT 23 YEARS.
2ND CROSS, TIPPU NAGAR CH1'&E\/{ARAJP3E'I". BANGALORE -
EMRANULLA HAQ ("E IMRAN {A88} S/O ABDUL FAROOQ AGED AIEBOUT 29 YEARS, D.N0.4E3, 155'!' CROSS.
{ST STAGE, KESEZRE MYSORE1 A'mAm,LA KI~:{'AN @ HYDFLR. Ax: E%:H;AN"--{A--:39;.. _ AGED ABOU'1"23 YISJARS, J 2 MUSLEEVI BLC)CK:,_ 01,12» Peszftf jo39'1=1c£; rejcmz): "
HUNSUR sAJ.3A:) A'H:=.,r:;:<:_;:> 520 AHMEI) (A40) AG}3D_ A£3G'%jf1"V25'"YE2;:'.RS;__ ' -
# 22. HAL£~:£«:.:vi .NAG"AR; ~ ' ._ .
'£3ANNINiAN'EZfi\PA;'- M'3:*sceR'E3 Yoysul? Ki-'IA.N S/<3 SWZI5 ALE KHAN {A41} A(}_F$D AE3()U'E' 1'5 YEAERES.
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VV;::1v2X2:.£aj;s.;::; <3;-z?iYAz 53/0 MUK'FH.!-RR BAIG (A42) '--,;xc:--1ér3 Am<';£:7i:=22 YEARS.
# 47, H_.ax.z1;«:;;2:a\.,:: NAGAR, MY':a0m§: ' 1R;«'AN-:<<::>" M13.NAr»1AMA"1':J1,I,A /0 RIYAZUI.,{.A {A43} ";:c}:a:I) A.E3()U'E." :32 '(EAR-S.%e ':;3».:~:'%;_).1::3~94. K,f~¥Z$E\:f€f}§-'¥AI,Ifs.q " V. §$*§"<:12:>s3. CiHA2\rEAI€A1.JANA(}A.R im/w;:;a::> pAs;r»z:;: s;<;> wsg..;::3 msgz-»-ésx 5;};-»} 37%.'-zE%ZE.} Eki-3{[}{._?§I" 22$ 't'E§,:.'-'i§~?_E'3.. T\§{l88. 83§"E'"EE. {fiROff?}f?§, E"? ; EQE M P2'~Y':'"';:'.z:'7'L
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MYS 0 RE R (DAT) , BAN GA] .0 RE IMRAN 5;A1.,§~:£3zvI szo I«'1I3A§-in-SSAIN (A45) AGE--D 233031' :21 YEARE3.
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M.:).1<I«Lnm§1«:I, MD. QJAMEEZI. {A46} S/O 1»»mrr5:«:z <12 MI}. I§\:'§§2AN AG 13:) ABOUT 21. YEARS.
# 1062, MADINEA MASJIE.) ROAD, {)HANAPA'I'NA "
MIRZIX TANVEHEIR BAIG {A»4'7) S/O MIRZA BASHIR BAZG AGED ABOUT 26 YEARS)". _ 7 # 1.487. QAZI MOHALLA. ._ A }'OST OFFICIE ROAD. I-iUNSUP~?w. ' MOHAMMEZD s/0 MVo$1AM';»aE;j*e,MJ»,D ' ' AGED: 'AI3c>U? 9 W:*';A1'<.s. >._ ' .M.£€EN'A .MAE';J!I) v?v'E'{)¥§Af.}Lg3. ' ~~-- ._ * MAGADm_*OW:\é.. RAA/iAN;'\CiAI{ ,=?)IS'E'.
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'E'E'"iuI4£I KAR§\?A'E'AKA ' BY VCI:iIE'.P-' SECRE'§'ARY.
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MYSO RE', .
4. DR..V.S.AC HARYA ]E*I()N'E3LE', HoMI~:. 2'V1iNIS"I'i3R 0:-* KAf{NA'I'AKA v1I>:~~LxNA Sc3§.z£>I~1A, = L. :
IBANGALORFJ. Rgspamnmxrs {BY SR1 R.D¥Z'iz'AI31'~\S. AGA} Wm Petition No.2828~2923/.?L0.1:O is i7i1_e£1 ulacieé» & 227 of the Co11siituiion oi""--§;Vi'dia, pr21yi1'1;g,{ _t0"1diféct 1:heV 1'€SpOI1C1€11tS to pay the (2QE1'1p€I1S£_1,ti(V:)"xl'C)'fL_vad~1'iO€.VVIQEESES @ R310 lakhs to each of the pe£;i'{'i_§i:'m3'rs ff01°V_havfln'1g'violated their right to life. and liberty guaranteed' V1'.].1.i'(.-}Ie'.tT.V1.',V;£'1:(3 CfC'}"iTL55fii:'L'£i.i.O1'1 of india and etc. .
wi:-gt E?eti{.i'd--;n{-~Nb,296Q+2_S71/2010 is filed. uzader Amcaes 226 & 2?? of iiheV()fi:i1S>{It.;£'iIi»O4II' of India. praying to quash the FIR No.2 E7u/V2009 Police StaU()'I1 Vida A1meXure--B. 1\%fysor§3'--.{=;/Ag:1{ed.V 2mc.1 also the charge sheet in CC 'V V' vicle }Xt'm-€x'ure»C and etc-
I N0,2924-2961/2010 is filed undfir Articies 226' 22'.}' (;:f___1f1e Consiiiuiiim of Ilfxciia, prayi.ng to q1,1aSi'1 the . FER /"2309 of Udayagiri Police StaEio11 Vidé', .Ar11'1eXure~I3. ' 1*'-I.R..Pc31i'e::v::__S€.:ai';ion. I\/Iys3o:'e., dated 9.7109 and etc. 77E"%2{£$::-2 ;'><:%'£':.£'t:i<:2'§'::2"~: <t:}:mi:':g.§ an £1321" §§iI'{:'.l§fi1iI"iEi.E7:s,-' 'r}.é;*.a:":':1;g~B g__;f:'{:}1..1}3 Ehifa (izijgfi ih.e C<:3L1E'§'. rzlzzuzie 1,216 f}::1Ic3Wi1'1g:
ofiian E. In t,.his:: writ'. p<;éI'.i1.iem, petiE':i011e'rs are s<3te:%k§11g 21 wrii in the r1:&'t'1.1re of }I}&1I1CiflE"I'1L.if5 to direct. the resp011den1.s .. CO}"I]p€1"£S8£1.E()I1 011 aci hoe basis; at R:~;.10 Iakhs {.0 e_a'C:.I1 +- f<)1' the \4-'i0§a£:1"on of thfiil" iii':-? and iibfifiymggi££H'&1f1T,.ééCi'-.I.:1'Ii1d€1.' 'Eh€:---V Co11s1.ii4uti0n.
2. It is the case of '(.116 ;)eti.t.iGr1£§1"8 {hag ci"tizen.s and are actwists of }.:)O@Ll}.;I;".'EfiI()}:1i short, 'PF1'). Kzirnataka Branch. £3.61-i.it»:ior1e1;s,H the said from is 21 s<)c:iet,y _ duly --- "i,13et SOCi€'.'i.i€'.S Regist41'2Hi()4§ " Eéifryiilg on activities in aCcord2111<re:vVVix.7iE:h,_ its The PFE. according to the petitienersi L:uVi11o11V 1;.(_:<;~V:'(i._J:~.§.'L'Bh21r0 programme. to be held on 09.07 at 3 EX/Ey:;30r€ City 3.1 21 place 021116-,d I1'our1ta1'n ainled $10 violate the pr0hibi.t0I'y o1'fis:__r'VV * L::;:1 <fi_'g21° Sc::(:f.i(m 144 of Cr.PC by the City .V.Adn1if1i.3.{%fi1i,i;)u_} 1;(321 09.07.2009. thousands of peopie, it is ('TR-l.1fETI1f3Ci, at me 3pm 'to pa1't.i<:1'paEe in the p:"c:)g:ramn'1e.
"a1i[EL£~gé:%€§ Iihai. st'-.*vé;":1.'ai §}€':()§)1C from E3a1'1g,§ai(J1'e. Ma1:r:g21lor{3. ?5'?%i'4/7Z'1ILA§{':':~:'V§.«Vfé:?:.' :§1i:':.s:§ {>:I%:é?;" §)i2:<:<=:ss 21r:'§v<%d 223 {he ss;:>{.:~t;. {.0 pa:*t'.:'<,*:ipz;21::% in §'€h<;;~..%;---(::;:: Efihzzfié §}£'{_}§§§"E:':§".i}I.E.1t:','. in as. §')€.'.&1C{.'ffEE§ mam':::%§.°. Eizéxvtrvétz, ."/V Lax?
24» befare the cemmencemeni caf the pmgrammie, bacause of the lathi charge, busting of tear gas sheii and also firing res0r'f.é{ito by the police, a retaliation E00}; place fI'OI'fl $<3r;3.e 3 miscreants who had infiitrated inic the main. As é;~.§:'esi,::EVtv, poiice rounded off hundreds of }§)€3I'S€}I3:'§.;éiA.A}>IV}.{Z'i1"f'*i'I}."i«{)VE3d.Kt}'¥€§L'3T§{v.v"L58 many as 162 perszms were picked up sejfiaraiely andvVa"ea:2:~é wasé "
registereé against them in Crimé ;:*.:r.§}:2%»s2 /Q1399' a£1j'v_:16;-- §%';'2t§o9 alleging that they had co:rit:f}iti:e(i*'C);§%é:1é£é"n.;}I1déi9';:"3e:c*ii;):r1 107 CEZPC. It is further alleged i'1;i¥:fi}_*,_g€' they were 31} produced before Magistrate, Mysore. The including the petitioners: .he1?<::?1r: Vii;-Vft%§i11C§434iA:.:_:€'¢1SE(§dy refusing bail to them. Laier on, thémif "t>§.2fefC_ "'t§;hén to Hindalga Central Jail, 1[§3e1gaum~;&&'é1nd *»vei'r:- .._ii1éga1:éy detained the-re. Subsequently, somficsf the a<:s:i1'.,~3:€d were released an bail and in respect of soI:ié:._ef>'if}:;<:ré; .'{32,Qug3;E1'V'.bai£ was granted, the}; were stili ciéiained i1;_ the 35:11 x-xJ--:'ih(;u ;t reirsrasizzg an the ground that body wa3:*ra111:s M " " 1#"eré issuechn other cages penéing.
:i?§§f'€ pfirfigns fiiefi WP{H«::: 1~:§g.;._22g2o§9 Seeking issue Gf 'V V _¥;2;;*-ziiigaf Habaag €€}§"'pU.8. Gm G35Q8,2(}G§, WFEEC} E'€::>,§12;'2§@Q samé ':9 ha aE§c2's2v:=:é fiireciizzgi réieage 95 32? iihs €§€i.E:'E"!J:¥3$ 25 iI1{,'.1Lldil"1§§ the pet':ii4im16rs3 1.herei1'1. It is com.<--:tm:iec:i by the pt;:t:i'c.i()n<3rs3 that they were all taken iii) .\/iysore and }fJE'£)L'§?.'{C,€f{§ befare the 'i"23.hsiIdar on 06.08.2009. The Ta1hsi1dz1§=~~.c€;'nfi1'§€d". £11631 in his oi'fice U11 53 p.11}, and 1lI'1€I'€E'1fZ€E" :'e1easH¢c'i":~;11'éj_f~.t,ficrh~j by obtaining personal bonezis totaily ign;31"in;§ '1h€"0_rdr::rVgfiikjctiééase made in w'I>{I««1'c) No.I12/2009. After t.ht:.~..__3*a.1:;§s:1ci;§:§_--v_:~¢Ee:a'se§d.ian"
1:116 defgexmes. r6:sp()1'1Cient: No.2 «~!"--A§s:isEar1t"-.fiominiséioriér of Police, Narasim11a.1'21ja I)iV;'.s:TQ:1, 1x:i3%'sm+je: t,o<3'k;"'tiA1em into C'L1S'{Od'y and made them to in iiafi' ?»T)LE&S_'§:}§f"}'.1.";?1iT1(Z§CLEfi~iI}<g;3; aii of therm. However, fa.¥';--:01--€: inferVéi1i1o;f:"'~.<i>'f.._0r1e2«Suresh Kalappa. Asgisiam, C<J:m.§1;~;i'siiimica"1@l".V}7'<§1i§§'€iz_85$ p+.€,:'1's1{_>1'1S xvere set at liberty on 06.08.2009 atV'.1:-$3350'Va.m_.a"i:1_ thés I111'.dm'g11t. and 25 persons ir1cILId.1'.ng s0me"r>f i.'£'1:.:;§ 'pi-::'£3't.ic1}.éiI'9"'"were taken back to Hindalga Jail and may xvétre d:iit.e1i._11é0E t}1~.-Ere 011 the excuse that there werve _b.Qdy xva::;'a11Tiss i$:3m§.:;i,agai;.1st. them in other cases which were 'pV('311>d1".I~"|,g'C'>{:§a1AL1'£i'(§I1, 'I'hi:~3 made, the petflioners {.0 file arzaiihm E>IaI§'ez_1§'__ f_;3éf,iti0r1 '{)cf0:'e this Court in WP{P1C} 'W50. 121 »,{_2009 ~3.:1*31§i§Athis Court' by order dairsd 3 1 08.2009 allowed 43l;41:1.'::*:.,'w:*it: §31:€';ii11im'1. Eiiid Ci'E§"€?€.T"i;€Ci :"<;?E<;?2:5;:>. {hf '%'.he said 25 p61"-SOUS '~.V::'::'r;{§2<1€§v§0§}i1, This «;3:*(ier €l.3.'{€';{i 3.E.08£2,009 is f}'I'0dL1{,".€'d at {::'1_:"1%£~..f>§ii';"€%?€'fl. E5}L.t::"s5;:,::::1.§'§é_' $10 this; <}i'::ier, the $£li{i 25 pews:-30:35 %.%:e:"€:
.:§"til*~§f'_?,«T;§'.5sS':£'ff€,i mi: Eiizéf §?:;:11<}W:%:'2g {iz;1§,;'. "ii is; é,E'1:.1ée; {'.{}§E?;'.={"E§"i{ii;'f€i E3}? '€.§"2{;>. 5%.
'E: §,EJhx,,»' 72
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26 pet'.iij()z2ers {.1131 from {Em dz:-Lie of Iheir arrest, on 0907,2009 till ihey were released afiea' the orrjer passed by this C0t.i_ri.»ei11 W.P.E\Ee. 321/2009, they W"(i*£.'(;'. illegalfy cieiained and ilzeif rights and §L.1E'1dE11"I'}€i'.I'1iE.i.1 rzighie were vi0Iz:i'.ved. Mf_e1""--.:ev1'1--1'.A c}.'1'}' 1:he*« re:=spo11cIe1"1t'$ were habie to be :1cIeqi1211.c%'1y . (:'z);11iy')e:_1_u:~:;aj,-av The petii.ione'1"s.
4. }L,ea1'ned Ceunsel for the pe1,fi:'Qf£e1's 1'-5LV1"E}!T1"1 Vi'IIE: : in 'she Habeas Corpus pe't.i1,i.ens in 12/ as per the 1':1t.er:i.m crder and also the £';i:r1_af.L'vOV19eIbe'1".~22.::;§' 'LE1_i9_'i.30L:rE,. has held that the I'€S13GI1d§?'1"if§,'had 9;*ess;er5:ed"«.f:e' de'te1f1tie'r"1 of the pe1it.i{>I1e1'sV.; i:he pvefi_tiof§1ei'efiiztel e'm§I:1ed for the relief sought in the writ pe{i!':iei2_. Vii'e.is43'hiee ffQU t'{';1fi1f0I1 that being the members of a part'.iCL1Iar CVVIELT-.ai}.1"F'jT.vL1]'VV1'I'i_"y4V,A-ftflfl::_"..}T)(i'T;iJ{.i(3I1(31'S were picked up and QVIegaE1y_§§_i1'etai.ied by-. _ei1?§x?eft'.i11g 1'u}e cf law and therefore, the 1m.d.e1* an ebligga1:i€)n 1.0 eornpensate " fuflhea' ssubn1ifi.i..ed {hat the Tahsildal' had .110 five"; 2-5;? or 'j1:i'i'§f5..r§1i(:i.i()r1. to remand the pe£'.i'{,i01:e1':':; to judicial C'Z',ivSi'.Odj,[. é-3_.f1€§.'V de'£er211'0I1 of the petitiezlers was in .'*é.}iE:;§%2I:Ai<::':g." if" 31:? in:'1cia:'1':e1'1iai 1°i;§h.i.5; §;;u211:'a:1Eeed i;2I'1€ie:1" {he Cz>§':§;i.i% 1;%;§'c22"::
2'?
5. I/6-3e11*1'1c7d Acic':iii:m21.1 (10v<;~.rmne1:ai. Ach:-'c3ca1e taking._ me "t'.hr"ough the :'5t.aE:em€11t e;)f(>bjeCi.i02T1s5 filed :'~31.:'0I1gIy 1'€}:}i:if_;s_*'~«_t.E:.e C()§1i.<:1'11.i(>1'3S urged by Lhfz p&'iiii()§1€1'S. It: is the s1',a'r1c3§":af 1 and its 8.L1{.1T1(}Fi1.i€S as car: be see11.;£i*:>;1_ 1 the -St.a.fcr1'i"er1'i;.V <:s:?f_ V Objeciions mat, on 09.07.2002; igage 1' }«'FI 'z.~\c":jx;%':::t:§g .am1o=.,1nc£3d that thsir members V»}4".)Lfl{j1 be ga1th<?1"i11§-.f ir1.:.Ev'£y'so;'e to a L Show their protest ag--<1i11§s1. the and thereibra the Cor11.r;1issicV):':v;:7pfijI3a?ijV;:é';--. 1\.dy's.Qre. had issued pmhibitory 0rdc:1's Utldéil' This was done in the i,i'1'::1i had taken place on 02.07.2009; as body of the pig that was E'c>L1;i:;f1 > ('?i):I':}.'1' '§';3"()6;Ifi{'A1 wall 01' I-ialima Sadiya Educaflon 'i'1ju";Ej: w'E1i€:h'x]eC3.___'{{3«"éerious i€'I1Si011 as 'there was jrotesi b i}:1e"~mob (:c)11é.iSt.'i:.€3 oi' vouth, who siaried to move I Y V. ._ 5 .
tQge'tE"1V_<31{a:1ti t:_h.e I}'.iC)'}).VTQ§x}';};53 swelling. members of the mob R?£f€'3Tf: E1¥f1fI'1(IdV"i.?§£§Q"1' '1¥{'f.:?£1p{)I1S and it. was in this bzic:kgr0u;;1d that {.116(3C;I"11.1i1j§s':;s§:)1"3i§.s*"had ctiamped prohibiiory orders urntier Sect'.icm,__ 'I4_4§~~pif£;)hibiii11§;' gz1t'.h€1'ing of 1110113 than five persoxm ja»£i~§,I3ir: tile:3zi~;'i:§c§i<?E.§<:>11. of EJ'<:i2;1:;agi:"i. Nz.i.1"2.:.se:i21'1h:;: F:€5E'£'i1.ily L£1E~"5h}iaI" 6:4; .__;='EL_§:%.;""1:;ii "E5?£)Li<.7e: S'E:.2'1£'im1s§.. It 21153:) §><)i:1i"€€} (32.21 that $1'.2:E:s'{3it1g§ 'éi':::i{Ee:'2 ifgaezi é.,2.1.§<~;€*.n ;312:<'r:;é an {}iZkG?.2GOQ Eeaciingg" "£0 éihezt k.ii}.iz1g GE"
'<.V€,VEf:_'.':"<;'%£: E.}5;'?E°§:%{}I'E.f5y '§'§'§¢m;%§"{3rs3. 313:.-'it §33(>Ei<:t«;~% C€'§§'1'§§'E'Ei.f§;E%I§UI£'}{f37 €I>{§€*:§'T:{§i".€"§ «~§«:,§* 28 {"110 prr:>hibit.01y 01.'ders.~3 upto 05.07.2009 Eilld dL1:'ing {he 1'1i§ght' e::L11'E'a*.w' was Clarzaped wiI.hi1_1 the i;'.mii'$ of Lfidayagiri Police St:ai;.i()n. fmnl 03.0?.2009 10 O8.0'"?'.2009. The p1'()hibi10i*y mam:-.§' 15;; be 0:x:1'.e11ded Lzpm 13.0?.2009 in (.110 ijmiis of K 0 stzzuions me'n1i<)'r1c:d abeve.
0. However, on 00.07.2009. xx-jh€11 00+: 0'£i'_E:.h0 I7'.I'%'_{_~A 1€5%a2d'e::s=.iix2=;3.§éV* arrested by the police. the am,' "asts 0.011 _P1-'21. j"_:o§g§{£iis;§1-.2on p1'0*cested t'.hé ar1*est' and Vgzxyje 21 00'§€'f'101'£rEr01"S of the erganisation to gather in Despite the pI'Uh1'bi'£0i"y V01{01:::;~s having clear kn0\x'ledg;.f}V"0fV and the law and order p'r0bie1'n 1:)i":7:v0.iiif1g, orciers, the 02111 for masSive g21t.h'€:jii.d.gv u?2:.s as 2: result of which huge mob _Vg3.t}1e1'"e:_;3' 'i11u..M.y$0ie.__Vw Thins-3 forced the p0'11'«:t0 10 take aC't..i0n 1.0 (Z1'iVSb'L1i'E-Eff. tffie fnob by 0011s1.ar11l.y 'c1:r1110L1.n(.:ing and pe1'suading {heVpéopié'--.g£1f;:}1€:fe';1 1.0 disburse. The p0ii.c:<3. also resorted to 21rrc&*fs3f{.i31§; thé fj}::<>j?-.10 gathereci t.hc=:1'<»:. Seeing this, the acttivists of 531*'! st.:»iff1't.0ci-.0 pe'E£ji11g <.:t,0I1es:.: at i,1"1r:t poiice. The activists declared "*:.11j£ic:E.A pz'<301£:z§.1%1.<;":ci me:-:1" t'.h.0y w01'c% _prc3pat'ecl 110 go {.0 jaii and 0 é':?;':=:ré:£?{>:4é:' 's',h:é3.,-* ;:":r{,><'.*§ai1':':«:>{i Jan} §3?121r0. 'RMIGH §;.h{3?' 1'§'1«:.}i'3 <7m,1E<:i 10.0%. K ...'"§fi>::*: {'.4.2")E"i'€.¥'{§§§£;"{§ 2i%.:'1{§ §§i:<')m:? ;3<:rE€.in§.,.3; {:0'::§,:':'1.m7-zi. file z.:i.§'s?§'::i::-?§'§s m.:'<%:'0 »':../X;
' '% $9 29 aI.'I'est'eci and t.ak<3I1 to c%14,1.si,(>c:iy. Pr()(?eedi.r1gs were ixliiiamd L1:1.de:' S<3(:?;.i()1'1 E0'? {cad wiilh Secriéola H1 CIZPC in g (.f'173'n1e l\i0.'.282/2009 and flley wan: pr0cit.t.C.ed be{(.31*e 1.13:3...E2;::Cic,iti€€.. M2-1g;ist,1'at.e. In the V1'()1e1'1'i it'1Ciden't'., 21 police (:(fi:1Vs1'.2ib'ie' w*a:=.{ V stabbed a'1.'1.d gricxrous i13.ju1*y was efémséd it) i:he 'A;;si:=3i':a11if1 Commissitmex' of I¥'o1ic<-3 who was hii'.__by._sf.<>I1e _~ 1"ésvu}ti1'1:s;'"ifi~ injuries to his chin.
7. The s"t.at.<:menE of i:)bj_ect1'_'iC:11$ : reveéik H that the allegations made by the pet,i1iG11_e1'§3' £3311..~'t§}.€'_§i:R\(€§?:'€ arresfied and t.I*.1ai, they were iélegal'=d«été:'niiQfi from the date of their 211're;7éV{,' ordered 10 be released was Tfiher Cenéended that only 18 pers0z1sAV_vV€:*e éi':*r¢_'VSiedfc)%1'v_%f)§}';b7.20O9. It is their CI:1S(*: that the Var1Tt%si'.vé3t.jC%'E§g{s<;11A§s '22'<fi"dis(:1osc their (:0r1'eCt: names and this in releasirlgg ihsm. The State E1313 justified its z:iL?t.i€}11 (:()r'1'té_:1€ii11g that in ()I'dE31' 1,0 ma3'I1tair1 Paw and order _ émd p<--:z3.('::é W§i:13j11 the Myasorir. city. the poiice wars: i'0rcr2d to take _ 17i.|§Cf:3VSVS'é'i§ff] acI,;'.0I1. aigziinst. the PF} actiivists, who irldulged in __ "€?K}}"E'1'$§}11,l:"22?l.'E }"°".i()f'., EiIi":'-.~3E)I'1 da1.:1'1ag,;i.1'1g pu':31i.c:* p:'£3}3eI"{.y. "FY1631 furihez' <::):1t4€:2<i E'.f*za§. §"§:€: e;:§.%.'ih€}§'i{.ié;%E?5 we::z*e. f:}z°c<-?<:'§ E0 .1s:::-3:<;?;;} E.%":£;'% CE€i<:?I1E.E€S ii':
<:z2s:;§{§<:%_j; {mi}; W111': z-'am. in.E..€:;':.:,é{>z: 2:; F13 ;>:§::§'2:§:2 '£i.E'1:": law 2.1.135! €,"}.'£'{'§f;?E° 5% 30 anti 'the pemée in 1119 City. In paimgraph 13 of ihcé si21't.e1ne1'1£. of ()bje3c:1i0'ns. the z'esp:3nde.111:;~;; llzwe s1.at'€d H121! the i11nj:fc1;;.':_.<;"r'.~;"V-._()f Cernml Jail? Hi'E1(i:;'1}g£?1, were If<:quirex:i to be prodL1.(:e:E"EJeI1:3f_é5E§jT:e:x 'I'21]L1.ka. Execu%:.iv'e 1Via.gist'1'a't,e, Mysore: 'I'2z1a.1k,_C_1"1mé I\'0.28i?,-/2009. A119? Lhis Couré. ;321:;-.§sc:cI'_ ii:V@"«_jQ1*=i1e:;r_.: 1'<c1ease GI" pe£it.i(>ncrs in VVI-'(E'-1C)_. i_\Yo'11'2/'2£)O9 21J1?,}. 1j"£:f'bré': said order could be commurlicatédn.gt)»the Jé1i_IV_ }-iindalga. they had be€1é~..V_;'11r¢2'{i:;i"3? '"-.f}'0I1'1« .E3ef§:gvaLIm on 05.08.2009 itse.11'w'ifi.h ha}: :'151:§:xT{\}f:'.i§.'I'§f1.h(3f procteeded next: day moming .V "i"a111ka Exectutive Ma.g"ist.raIie on;V""ff:zV;<{:he:' siaiied that this Court; 1.13 {E1362 w1:iI: fi§'{éij§'%i§11_fi';2.E}"':?<1.ad'e ii: dear H1211, the release of the said 21C(:I'l,I,:3%d the co11d1"é£0'n that they were 3101, Ft?(;j:t.§;i'i'I;("3€3. i1"1.Vz1V'11§z_V_ (3 t,}1céV1:' Criminal case as f.h<~:re wears body z1gai:1s'i, somcs of the peUf.1'0ne1's. afier of taking bail bond in pu1'suar1.ce of file cii1'{::«::1':io;i 'i.i_«'.S;i:1c:ad by Ehis Court.9 t.E1c}»* were :"§t--Em.11sp:)r1:ed to . I" E3.éI'g:;m111 Jail; ssuczh. tilt: allegations made stai,£..:i1g that: thezfe '¢.::;§:~;--.,*;*'i<:1;1é.i.:>2.'2. {sf flilaé :E2':"{:%ct.i<;:'"; i.:e;~s:s:::1é:c§ E3}: £.h:i.s; {",<,m1f§. or 2112:? i.her'<:-
'"w.:='1_,<,»:¢__::§€priva'£'i«:}1'1 of flhtj? fm1«:i2m1czr1.1a.I :*£g§§'14;'.:§ <>f i':§1€ [email protected]:,ic}'z':e:"s, " ~2'":~{§§, VE,€.-$2:-2a§«%\E§i€.-:?a E': wig-1*£.::.e§ 34%/1221?, $z.z<:§'; (sf i"}*2<;% ;><:a:":=:a<}r':s; ag,;;:21.i.1§.$: 'ax-*'Irmm. ':}<:ze:if~,; W2-;:I°3"2.m §E£:€',§ E:}€€%n §::ss;u{?(:E Emd f_..z:'32 hi". £.:;:§i::%I1 %§22::.:tEs; i1i:»:"
/$135"
31. p:'oci1.1C.ir1g them bc'i'()m £113 1'e5}')e:(:{'1'\-*6 c()ur'1s in the creases; 1'eg;ist'e'1'ec§ 2:1g2:§1'1SE' I'I:1en1.
L€E'1I'}1f;'.d AcEdi{1'c)r1:=11 Gove1'n1ne11f': Ac1vo(te1t_e;""'*1,.h.e.1f§:E?:j1'er C0x1tends that. the aC1,i{>11 of the 8:310 grand its; 111:2:.r:h'I::«1cfr*3ITa$ Llflifi he (rlemly St'.€"I1 fmm the everns I'lE1E'1'if11€'.d. _A23.'%)0\.-?e_. ':1-j.V113_eti.ia£:j p:1'ot'eCf:ing the law and order, public: p1"o~;)ef!y' and5é.hc iiindctélii. (EHIZCEES by ;n:eve}:1ii1'1g the a(:t:i'\=*isi'S>QI'APF} i11 'apé'i11j_2 v*iQ1ai,ing 1.0 the prohibitory orders cE§11~npec1iV I-I6' s{ibn1it's tfizli were is absoluiely" no cttnsmdiai t.o1'm1'ci: 2111C} 'ii%)nQ._(§i"vi.§}e '}_)etit.1'0ners he ve berm': 1Y1€i'. w1?t1£'1_.. as-'11_.y"_'. s'1:1:.Ch Z. i:.:é€*a1«.11'i'<':1'.j1'{.x wifiich can warrani i'11i.e1*'I'er€:n @éwbyxi by&'._H;fii?éiV41'ding c<:>1npens211'ior1 in (:*X¢31'(:1'se xx-*V1'Ef'; Ifi ssuppori. of this Collieniion. hf: has TGIiziflC;§%" Q1:"i'--.§..ii€~"jV11Cfgn'1CHI of the Apex C011r"{. in the 'c',21$f: ._}§2AJE1§fii%A.1sI....«vcHINGARAvELU vs R.K.MISHRA. ;ap£>£*1*:o1§;x;§'~¢a§§vma1ssIONE1z OF mcoxvm TAX 3.: OTHERS -- (2<')"1€1;k1:'§;*--.%*s(vv3.§(:«V'¥4'§?'A':§:§;d in :1-.141:-T;~. case of sum SINGH vs STAR OF' }:ARYAi§.§ s}_<:r'ri»1ERs M (200513 sec 178.
am' A0. '~ }?§'4::i:3:i1"1.§,;{ 11<::a.x'd Elie l:%2.1:*1'1€d C<;j>:.1;3&:ef,E £2}; {Em pa:"'E'§es M151 {.2111 "<:i:«.:1:"'&t{;.:2I <:%:?::r§5§i{§€I'21 £"1'<:r1'1 mi' 2..hs::r ¢_?I"1t:§:'"e §'z1{ir:.5ss zmii n:.':21E,t:::":£2'1Ess cm '.;.ie¢:{::'3:'e:.i,,. EM: i§'3:ii:es§>1.zi2.1¥%3Ec i"z':§:?:ss :':E'1a:" <~:::1";ezf§;e 25:21: i1'22;2:£'. ':..h<:: :s;%iE,:3a1i<}zz in ¥£§};'ses:32'c? W233 f"£EE':'"i--.'-St' 232:: E2;w».=* 2-mcii zweigiaz' §}§'{,'§1ii}§€'E'3}.. E};/.3~z:i <.;::°{:p§.7:{f::?§ 'Hg; 2»?
5"' 32 on a<:'.c.(:»L1r1t. of the i11c*i.de3n%; 0121?, ocCur1*e3d on 0:2.0'?".2009 When 30:11:? r1'1isc:1'e3:m1s 1'1z3.d E:1"m)w1; at 1'1'1Ln)i1z1%.ed bod}-* of 2:1 pig7vs}1'f}1i:1 the c>()111pc)uI1c§ wail} of I~ie',:]i1'm'1 S21d1'y'a Education '1"1,};;-3:.' the c2:1:'(;.*'a.$s of the pig wars: z'<::.moved. it led to_scj1fiG.a,1S-._';.éiI1si0zi'; There: wczw. ;3r01.esE.s from the mob j()Ot1Si.S'£.ivIT§;§_ (Lii'"3sfo11;h._ st.a1't.e<ti moVi11g 1.()g€t.h.er. The I11e111be1'S'()i"'Ehe rnQb.jV»}£%ré3 21i?1Ii'<%d with weapons arld it is in W}5oI.icc Comnlissioner. Mysore Ci'i.yV. ;J1'()f1ibii0'ii\r orders under S€Ci.i()Z] I44 CLPC more than five persons within stations in the City. In fact. place on 02.07.2009 leac1i1'1.g i0'g 'iI"1E) "'--;.>§é1*$o.1'1s. I*iavi;1g 1'eg-fgmd to the sm"1'.0usness'0 p1"0bE&'.m irwolveci the C<>n1.n1is;$'ib:1e1' 0i"V'PQ_1i0c:e e:~::t:endecE. the })}"Ohi.biiOI'_}--' 01"d€£'S upto :"V.0:'§}.07?,§.?;O0E'§'0.A;1n}:I'..._;.1igIr1i: ctlrfexv was also ciamped within ihe Police S';e11.i0z'1 from 03.07.2009 to 08.07.i'4'<009._.'"' -'".E,'4§*'1.c*. _prohib1'_1,o.ry orders--; were eximldeci and the 0 was i'1i1'k)pe1'211.ion Inpio 13.07.2009 within 1,116: §1'rI1i{.ss of the ",i?:>a.l:;i §_.':<>.%%_{I§€é :'~;'5I.aE,i{m:.~';. §"'f{,)'W£:E'&-'€TI'. {i€E'.>'piE.f?: ij:E"1::: p1"(3§";i§%3iE.«:.>:'j,»* <::r:§e;' aznci '";z'3sg;,}'_i_'{.€ of the i.E?I]5E5{? s;i%.1..2a1i0:'; whi<',Zr': hazié a11'ez1dy xx-'i*i.r1e.s:;s<3c1 ihi'€'3{;' "-.;r§~é?2':.'§.§';;s:§. iE'z<~': zz<:é..:?v'i.=:'~:t$ of ?£T?'E €.>r;.:_a..z'2.i:sa':(':§{>n gggaw? 22. :21}? {.0 i.§'§(:' I'E}€j'E'.i"Ti§I}{fI':?.§» 62;.' 355:; {:>§';3;2'm§s§ai.§{'>:': is 2;2se;s;::%:'"z'f:'E'3k;?t wi£.E'::22 'é'E":«-1? <':i%:};; E.ir2::'€:'~";- of %..sr=* :3???
33 M§,rs<)re City on O9.0?.2009. {.0 vio1ai'c>, the: pmhibitory orders and cc>u1'i; z>z.1*resi'. This led to 3. massi\:'<:s gaiI1e1':'.11g. fI'1*1,t.11e b3.ckg1*<:>m1s:1 of ibis. the poiice I':{}(>k a,c:tt:2'<:>n 1.0 diSbLEI'_:'.-:.€*.'.'i.hi5'Ifi')b., Since the aciivisis haci dearlzxred and praclainaéd 'Lhj21v€n1'.héi;?_ ' inf;'e:r1t'i(::I1 was to c(>LmI' ans.-si. and t.<:"f5'L1'rsu:e1.1,he,ir. J:.--2.i_iVf3i'1ard'f progr21n'111'1e when £4319 mob s1'.ari.€rd ;)eE.i';i:1g_VstoI1cS_--.irijuringH16". Assista11t. C<>nm1issiom::r of v.poliL.§é '£E§§)"1S1:j§i_b£é¢L§;fi(). \VaS si'.ab'bed causing grieV01,15§ ;'§T}jL1I'i€?V$3'§""'KV%;§' [_§€;].i§:€ axf:'e'sA:<-2112 number of miscreants and p1'()Ci';.iC?"&f.€i . :,he I*"xecuiive Metgistraie. The the accused to judicial custqdy were shiftied. to Hi;1c%aIg21 E3€lV§%:a't1.fl1,,'. Tfli-31'eaft.e1:. Imiaijeas Corpus petitions 'Am, f11eg1':'n ':x2\"x*;.VrA*).:\;r1§'s_~,.y'41'£2/2009, 121/2009, 122/2009 and 1245:;/2009. A1..1_atV:hése'}iabcas Cerpus pet'itio11s have been ._z1E1e'j\,=.zg«=gVi" dii'"é§c:!ing;._ the release of a<::(:used sL1.bje(:£'. to CE3I'l..';1iI'1 £?{)'f'iC':1i[:i {'3I"l':'_5;"v 21 .if&5s'L1}t,. {.116 accused wercz all reieaseci. V 3.0' Iii' '.'V';'-I:3..?\3Li: 1. 12/2009, 21 Divisian B61101: of This C0m't'. has 'i1'?.__4pe1f'é1g:'2ipI1 9 {sf the curder cizltcd 03.08.2009. {hag the mfeziéfisx' ";'3é$.s,'~::ése,d by Em: £3:=:<::<7Lt'£'.iv<;% ER/Ea1gi${.':"e1i.c% :"<::17'1z--111diz1g £1213 ..;:'<'i=::rm';é€:{i 'EC; j::di<'.§aE {j°:2.s;i<?2{iy £3 §}§'E¥'Vé':I'3i§.Vf? 1'2'1€-:a1s;1,1.2"€t fer "'%%'iii.§2§i.é:'2;,§; p:°<><%€:::é{ii§"1g§s; m1::§:'<:f :'E§i:%<'::E'§<:=m .ZE{}'?' mzaii wit}: S:%{r§.£{):'1s E E E '§e;;s% 34 & 11?' of CLPC, is bad in law. It is held that me "a1hsi1d:€u' and 1,.h(;=. I?3xe.t?1:f"ive Magisiraie hzuti (:():'1U'£1ve:?11ed the prc)'\:'isionS of Sec:t:.ic3:'3 '1 i5{f./3} of Cr.I3C and ':1'1eref<:>re:v as the i11'1pL1g}'}C€1'hfiifdfil"
was passed wi'1ho1.1t. t'ol.1ow'i:'1g the p1"oced1,1r<;*. <:0I1i.cé1}H1;§--};&.iEtsfii». 1111 Eaw, {he det:eni.1'o:1 of the E¥.C.'.€2l1S(;',d was iEIega.1. A(:<:a_fdi:.'1g,§E3}'?; f,i:é_f writ. petfiion 0211116 to be aflowed q_L121shf%;n';;_§ E3}-"ac: {iii-<icté11.L};01i- and 1"e11'1a.ndi11g the :5-:CCL1sed persons t,(§'._j11 diC:aI c?i1§3 t.udy..byj"i;hE:'w. Executive Mag3st1*ai;@.
11. In the subsequent" peiiiion,fiEé(1'. _:ir1xWP{HC}«'NOJQS/2009 by one of the St.at.e Cc>z:::c:£E'i\?AI(:r13§'j:e,zr:; order darted 17,09.200:9. £1"i3i.V:i:SiOI§::flF3C1jCi}]:'"Of t.h_iSWCou1'i has found that. out of several gjrgrssnns .a:":"s3is.£;éc1«>.. i:-7' persons arrested as shown in An11<--:xm~e_~B thé';:eii.'1 I1_2i _<i E:=.¢é1*:' 1'e1na11.ded 1:0 judiciai custody by 7(}~:'.§i_e1' cigffirzci._LOE5,O'7.2O{J§---. ---- -«H0wev<-3;', SL1Ir:)s€qL1e11t'iy thezy were not ;5';0'd11<:'t«:.¥j t.'r3_e Magistrate as and Wllcm required. and V 'W1'iZ}"1€}L.1'i 'fI}SiSi',fP;J:§§ Lipon their p1"oduc:'ii0n, they were 1'EfI"I'"121I1dC',d {Co judictial e:L1si:{.)d_y, The 01"de1~ passsed by the Ju.di(:ia£ Magisi'.ra!.e '<;:::.'1:L'v»15?'1'[C}';'§?s&..'£",O()9 {)rz:icé3"i13g their deE.€r11i()n was fo:.:1'1d to be iiEeg21.1. "'§7'§2:% ijepzisxi. sf %.E"n:; M2':gis-3:'r2a.1.<3 w};1i<:h wzizss Caiiéizci far in the mic} 2&1§:«e:<.> (iEs<;?k}5e£i %il':211E:. G22 2-i{.'.C{)LlE'}'§. <3? :'z:£e~;E1 Of w(>:"E«: zimfi {iagfr E10 {E16 .£"¢1<'%i. éhai. 3'10 :>§'E'i<'*:c :j)I'{,'}C,'£?(?{i§i§']gf5 ';7vé:::"£: mi';€":':{:§ E2: E§'2%;% {.§:.'dé;t;" S.-S§"2€;':':{f§'{l E ;'i*"'"
E 35 on the c?.(m<::e1*neci ci21f.es of }1e2u'i11g_;", the court haci faiiarzd to <',011sicieI' "1116 zweci for c§i;*t:(éE'.i:1g the c§e1".<:~r.:'1t.i0I1 in <:L1st:0dy'.'E:i7» {he acCL1Se(:i. 'F'm:%:"c.fc)1'e. ifi heels been fcmzld "bf,-' ibis Court. V£:1f_1_é3i fi1%-?'::€£}i b€T(.'.aLlS€ on 1"F,{}8.2009 ihcr 1'11\='é's;i".iggai".'i()1'1 0.ffi<.:e1f i:.;3dv()bt:é1it1etdf V fu1'Lh€r order 1*r3111a'1"1c1ir1g_;" t.}.1t:: €kC(,'.L1S€d 1i(.>'>A:§>1'3'C,*\!-(_'TiE1'1 c:.L.:sfi(;fi3r, itdici; not justify the detention of the accus-ecVi;_ 'i?1é sanic.Mf1:1Vdin'g$' rei'Lera1.eci and stated while dispoajfiigboi' 1x1'1e:_ oi:h¢:'1i {VV{',?v#C'}'V'VV§§;}'E3:]'i)€'£1S 'V Corpus petitions in WPIZIIC] of on 17.09.2009 and wpu-~10) léig'/_.2'()'G.'_3VV3§E§s{;§§$V¢§V:.OfVo1'1 24.12.2010.
11. is ihus Clear irreguiarzities commiti'(3.d by/i.i:i;;;?j;1gH6£)iE1iI1i11§§ £133 0Td€3'3 :"e;:I121z3dir"1:Vgg i.h_e-- izustody p<3ri0diC21£Ey. '}'§1cu.gh. the same: \?'Lr'B;~S: "S'E71.:£'g'E1EV by giving some 1'easoI1s, _ '::his C'Q.;i1*t has .V11:"3t:.t:he said re21:3c):1s and has COfI'1€;' to {lie ""'c'f«c:i.er1tic31.1 bei1'1g illegal}, the accrused :'if:.<;:_ Acxcordingiy. {hex accused have been 5561:
_f:f€e.
I.3LI;E. 'i:'};§=S fact CEiI11'1()'[, in this writ. f)f3E.ii'i0I1. 00111:'. to the aid {ff pe§.E1.i<:merss £0 &5%3:=3§i <:mz11')m'f1s=2;21tE911 §";ray::-sad ibr by £:{}1'1E'.er:'1<i§z'1g maxi. ¥;.}*;£%y w*m'e iEE<%;;§;2«:.§§}' {i§:§.&1i:'md. Wréé" gas " " L.1;g;E";'£ fox' %3";; Ems: ;:>«:i%'§'.iE'IZ:'>§':€§3'$a in a:?:»;<-?:"<T'i$€ {Bf ihé? w'2'§é_.. __j m;°12§;{ii<:'£ii.m 36 under Arliclss 226 of i.h2:=. C<:snst.i':.ution, cannot", be issmzd only l:>»e<:21use (.'€',I'f21i1} p:'o<?ecluz*a1E irreg;:.:la;fi£.ies hzwes béffiitl cmmniiied in de'é:aining the E1(:('1iS€€i. "E'lt1e <;:or.1.c1uct. of the peti"'Li011<--:1"s_s_._yeho hzwe. £ipp3'Oa€.'fhf3C1 {hiss C{)L'1E"{,. the €1'1i'.i1'€ b21c:kgr0m1c:{ r1"121i'i.e:=1'. the fams and circL1Im3t.a.11(:es ir1v01.ve.d, are_.":jL= b<A:l"3aSl:t3E«:»e"é:l-- into beihre the ex'tre10rdinary 1*e1I1edy p1fr,wided L';.fiéiér=A:rtiE&l€4':Z2c3v is gm111.ed {hat {.00 F01' awalfding (:o'm;3e'r1s:a1§iO.r§lL
13. I11 {he mstamfi (T2136. '1a.g{£=;'3.f.ed VhCVr@i®iV_: aizbolfé, the p6tii'.i0nez's have brazenly *'viQl3.t¢d""£,h§§" pi"o}1ibit,0ry'-AOrders and gathered in large nLm'1b<-31' 21'lQ'_I'1;.§ i~*.--r.ii'i'1' -sse:\fe1f:c1I. l"c:ei'h€:rs when the Si1L1z1ii()1'131\V£ES t'ei';s_e gxarézl c};r§li'L~7,;1t.€_I1--<>t. only an the day when the pet.iti0ners'--were also for a period of nearly one week p:"_iQr incideni of l<;1'11.in_g of three 'Vlyflutlxv-é.l"l1;2d '..,.£-lRE,',I'1" }')1"'e;".;"'c',<'§ I'611Cl€'.3'i11g it difficult: for the law éargfbrgiiiig"21g6:rfi'(3y' to nlaimajn law zmd order. 'l'he1"<~3f0re, the laeiiliariersl i'1L';L:'j_:»,*,s=;fc:h c:ir<':L12nst,z1r1ce.s, were not at all jusufied in _ é?i.o1a1,i11g.. the prc:>hibi10:'y O1"d€1'S and assserfibiing in l1z,:§_{t:
' §:;n2l3é:'2:, Whey: reEi€:l's 0l.'1.hi53 112:'LEI.'L1I'€3 are sougght for in the Wm. ""i:-.3';-',)'t:V'i:§,-.i('§§':¥ smith c:<.m::lud :3? ihe pe1.ii:i.{i:1J.c:3:'::e c2:11"1n.0i. be least. sighi. all u'*.l.:1 §;2:<*§"._ it §"}{"T'EZff{}l'"§}{j?S:5 vt?:*y 2'g%l<;w2:z':§, i..»:.7 ci:3<::ids% €il'lsi? ::z':'£.i.E:E€me:'11, <2? 'é.l"lE;'. ;3e%I;;'.i'i'.i{3:.'1.¢:2:"s«: 59:" ':,h<:* :'s:?l.:%::s§se, p;~'m°¥;,'ia*:z.:lafiy Em' §:>2sz.jg:iné3n€. <2?" 38
15. Awa1'ct1i11g__{ <':c)n'1pem3ai.i01'1 in <~3X<-31'Ci$e of ~wrii.
jurisdir:i.i{311 is a rilattfler w.hi<::h is resc)rt'.ed ta aifier b£:i;1§g"$a_iié%fié:d with Ce1'i,a1'11. in<:0m:r0\:eri'.i3:>Ie anti stark. facts hzwifig gm».-re 7 impiictations. The qL1e:=31:i<>n {hat :'eq1,1viréI$*i--.mA bé-_4 21c1_c:¥f<3:'3';~;.e:Ci'!:ief'c§1v<e awarding comper1sat'i<)n as a public law aféanecig?»i_s":f1_éaI'Ef '~{*{>it§1*i'?'%3j,! the Apex Court in the case.»T€3f.__SUI?V{E-v_ HARYANA & OTHERS - (29o6):3""L«sVVi':(r 178: ofigewaiioils made by the Apex Court in par_ag:faphVs_V 45, -*»i'{:">.,_;Sz_4i§"f can be usefully extracted hereuIi:f_é1=--:
"'45, Casezs whc-,%-re z5Vz',:c'>:I(.'z'2_'.z'()_«:"«z_ €3~,'."' jA1hi_'.:cle 2} inznoluirzg cu:s1':od£a,l ci:éa:!Th jar b'i.(2r*:;z1*éfg_is' ":93€'ablished or is 'Eéf{?I1€fIfO~1féf4ii§i3l€3_:__(;'?'l\-' a dgffere If. _f3:)oi1'ng when corfigjqred to bi1:I1:é'1'e""s1zcf1 violation is doubtful or not establ£S'}2.eci; Viv."7'LE3A'1*T¢V'£1;1'!:Vt:'7'€ is no independent evidence Qf ..(§jgL$§tOafial Vic§r?:':,1vrv_c> and where there is neiiiher medical any irgjluy or d.z',sabz'1ify, resuiiirlg from A._i;df.:z,zre, nor any mark/scam'. ii; may not': be 'pfi:¢iér§;§Lj*:_ Vaccept claims of human righizs uz'.oZafTi(>r1, by ";*ers;§>f1s'havirzg crz'mina.l records in ct rauiine mcmnerfor j azfiarifiirzg Compensation. That, may open th.efiOociga.tesj'br c?lai.m;~3. either to mulci; mom23:;j'rom the State or as {to ' gfireveni. or iF'tu}<;zr§fi.£r:}'mrfl.:rzdamemfai rigivzs Qf 2if1.:i>s{3 mifsz; are zfiiegallgg d<a:'51i;':r251 or smflgjeciged {:0 Cz.:si.odiaZ z;i::;2.ence. 3E2<:z,2E{i 52.5535.) .=<;i:5z:'2d. ggzzmci. cagczings jZ:1ES€_«?, m0z.z'::az.e*d czzmf fr*iz.>(3E<3:ss <:?£§zz":"§'2:§ sir: gm: iE'2{.é?f'8§§EiS zgf £515? ${}:?i.z3Z_§; sfmzi Ea e-mczéjis 39 the police (0 (1fs<:}'1(2.r'_ga'¢ t.h.ez'r duzir'.e$ fearfessly and L'j[]"£-'(fiiU(;'ly, Vv7'11'.{e cz.r.sI()diaI !"'or1.u.re is nor 1'1'; j%e:.;i.:er7I, 1'1:
sh.(Juld be borne in. mind z':'h.aI every arresr" rzrvj V £"3£;§'I'I(;v'I:I'Zf(3I'I does not Zeczd to (,'i.iSI'()dfCl5 Ifiorrure.
46. In eases where cf1._z_,-:~;Io§i.iaI ;f}e%(2,iiI~f(g* VC:::.S!V:}c7Z.zi_Vc1lV' Iorzfiure or ofher Lziolcztion Qf the rzfg.hr:}}, g,uazja'rzreed-.,__zm§4e Arlicle 21 is esljabiished, {he 7._C()1u'is,."_; {hazy 'CIl'L"arC.£1.'~_ cromper1saa'io:'1 in a pr'c>cee{:I'in.g 2,zr1i:2'.:>.r ;A.r{.iele°~--32'"or 226.
Hcmreuer, before awarding c?'0.r71per:sai.i'C»n.'vthe ?Couri. will have to pose to iIs:elf7-mejbIlou:ix_1g, nq:;eszior1s: fa) wherfler the violation Qf'./irz'i.cIe :3} is-~pI:L:en.I, LTc;:ri_::? Vf:'a{ronfrouerz1Tble. {b} wheiher the r:--i()ia{:z'Qri"r"'S grossegfiid of aA?'nagr1z'z:'u.de to shock the ::rer'1scriencL};' :.:;;;c{;i;_;r}:, (C) z.c.r?ieiI':er' the CTLI;-3f.€JCffC'iI torfure aZIe3gTJ£3d..f?Cijfs ré'"57£i~ie>ii.»fi'1- defiimji' whet.her Custodial lorture is V:;_azppo:*i:je9(i'by ?3t£§C?;}}€[Cii"1'e1:7()I'[' or Ln'sz'bIe marks or scars or dz'sa.b1jIr'i'y, 1/1¥f_1ere'--.f}iere"'ié' no evidence of Custodial torture Qf a per;--.;oi1 ii,f.é% own statenlerzi'. and where such ..ci(1legtzfi()r1 is" i:=:c>I;'__§_;;J:)p0rIeciZ by any medicczi report' or oiiler ' « _ W<':<1rrE>Vb:3:'ciI)Jf_L:e evrfdenee, or where there are ciear irldfccmorzs czIlega£ior'1s are 'false or exaggeraied _/'ally or in jaggriehed. party to {he I"radii'i0nal remedies by way of fJ(1r1_. Ifir}.-'j_ e{3u.rIIs ITIC/l_Ij not award e()n"z;:Jer1saIio:'1 as public x4I"r':zz.L:"----Vrem'edy zznder Ariicle 32 or 226, but relegate the , ci;e;)roj):1'aie c..'1'r.2i£/criminal a(:I.z'0n. 4 3?', %-'r? si"z.:;n:£rZ z'z.<r3s1 5'35}:/m,,>.2;e'?r1 beg? :.znc£ers!"r;(::a', as fr.<:§c§§r2g; 552a?' §'2(.;mfzs;5:;s';':.:%:'2§' z,m.::2' :':fz:s>i::>(ii::2.I z.;*2'0Een.ee is rm:
:<;er:<:z.:..<; er z;:?e:*?_'}'ie;; {sf ::?e:'2.s§€2fer:fz:'z'<;r:.. z.::}:ere3',> 2{?'ze,re is me 40 medical report or avissible marks or iI'2.d.epe:'2dent ezsiderwcz. We are (.'OIL'SCi()I,iS Qf I.hefaeI that l*z.arassmem": or ::fi.:;€£odiall violerlce cannof al1.1..:a;;s be supported by a rI1eeClf.c':al"}"r{;;;t9c)r:
or irtdepcarlderll evid.ence or _lJroL>ed. by rrlfiffksl El.?€?'lj illegal deIenl.1'0n irrespedive Q1' _aE1»;fcz«i.§'.&:;r.1, afizl every Cus€oa'.z'.al 1,n'olence. irre;€;[aeCI'f2.>e '..Qj'.;Aft45§" 4a_'egre'e {Jr magm'.l'ua'.e. is ouzjrighrj e0z1de1I11'1l'able_'land algrtadnablle. Remedy for such uic)laz.ion-..g's a.uai_lable i;v1V"C.,{'uilv_VVlaL_v ararlel crirnmal law. The pLtbli{f'a'e.VVlaa: rerfze>.c_l_ij'e is a{,ldiii.or1ally available where I,l1e(?oI1df-1:i(:a§'-- fi1'e.nti0ned"*Ain.~"lhe earlier paragraph are sar4'z';5j"f":'e;3;,i,' %;._A;'ajlsAalr1Qie that this Court: has sqfleneal i"h.e iprdaf ' Fejqzlired in criminal prosecrulion%fla.ii.11g:'_ to;s.f.£Cf1«.Vf§'2a.;ft«;;S.if' In State Of MP. L'. Sh;jan15z.zri(ier{_fFrfL3ea'i_¢_ 9 {I 995% SCC 262 relileraled in Sl3alélllaI'AljjdV1.:l z_l:M.llli1lcLsant RaghunaI':h Dhoble \ [20'O_3}"?: Singh Gautam U. Stale of MP. ~4>v.e{goQ5}9 iihizs com observed: (sec pp.
27273,;5a.ms;~:75--1"7;
V _ ' "[Rfarel'y« zfn__'c:ases Qf police torture or custodial death, A a'.;'.re:;:A :3etz.lar ewderlcée Qf Ihe compliciry qf the police 3 __e.pV(3f"STC)'.T1ii€l:'i.,i}€}~I.£ld be available, ..... fiound. as l.h.ez_; are by 'A Vffhe liesJig}?}:bro{.l'zerl1.0od, if is not urtlcnown that the police };§<9rs"'a;'Irlel prefer to remain silent,' and more after: than not . I Leve2'2v----j9em::?rI the tmljh. E0 Save their c7r>ll<aczg;z.:.e;-,a lllllll .... .,'I'l'Ie e.x5c1g:;ger<1§c?(1 aa'I1erer'1.<:e {(3 aria' insisf:em:?e u§}a;': llze e.>sz':a.é3l:',s;l':.m.er':.i 53;' przxgf' laeéggarzcl c:>z:e:";; :"ea5,;ar2a}E%ie :"§.z}zsl;zf., E35; flee g9z"<x§e?l;°:g:ia:'2.. :'._(_g:2<<:r:':';'zg She g:"<)zs:'z{f :*e:;2£2',!ies;, She Jay E 43 j'"a.::z" siziuaffons am}. {he pec:1z.l.iar ciz'<Lrmru;I.a12c:es Of a giuegvz case. ..... Qf't<-m results in r21isc>an'iage Qf"j:.1.sii:?€., and rnakes I"}'2eju.<.:zicrce-cielivwy sggsiern su.spec{'. In. I.f1'(_§ ';--z_l_"ia'z1'iafe a:'za4Zy$is 0'19 socz'ez'_1; s1;[fer's and G. c:z%fz?:ii'r;1éé;' .
encc)uraged.. 'I'orIzzres in police cusfody. _u_2_I'1._i{:V--.'.:7: Qflatje ::m:._ ' on the f!'IC.'F€€LS<-':'. recreiue encour'(1gé}I?1€r1{ by £l1i$i"f'.},;1r;e"£§;"' an
1.mrealisI.i.c.' approach Qf the c?ourf,:3 fJi;3_;<Ec2t'.;zs:3"2'i f'e>_ii'gf'c)rck;--'£. belief' in Em: xnrfnci Qf the poiice z:'hai'.' .:1o"harm't:::;:,:';d cQjj71é3 Io_ V" ; i.h<3rn. {fan odd prisoner VVz'.fi»i,J'1e Z(}£iic;z.1p,.VE)eCLjeuse {here would hara'.ly be angg.euideVnse.m:aifiable 1:0' the }:;h:)seC1.:.iz'on to direcfiy t'mpZz'CaI.e if-"£€ }'"{_1AI.L?.fi}'E?.;Z'}f-ff}"E€§'Fi1U'C?, "
16. Thffl i.ns1a:1'1t_'e:;_se "i1'«3.{ 2}; 3 off 7cL1.sst0diaI '{ior'iure :"csu11.i:1g in a1:_'=;.: 'inj Li§:fy*.'.o1* cfi'e;a't.i7g. K€c'sipi.ng.i1'1 mind the faci.s and ci:.'cL1n1s1':2m(:r:s t:1'1L:1*{ .l_¢,d.Vt'0«.V£}lie___iargtz SC?£--1}€ £1E'i"f;'£-Si ef ihe persozas who had gathercd' E:h€2!i€:~.1.6".i.fi'i'("*i"iiiC)I']E11137" violate the pr0hi}:)ii.oIy 0rcier.<s on 21 Opera V<?211v1'g,{i\%t§1'1 i'i'1 this regard and having regard {.0 ~'"tE_1e E1736 poiicgta...a1.121I1.ori1.ies have I.I$(:',d {Z116 force that was V';req1:1i«r.e'd 1.0 1?-L1'C§(':€f.S$i'L111.}' disburse: Ehe huge mob so to proi'.ect. £1I"'}"lL1_fiigEiiI1i.'a1i'V£':v.,'1&1',¥;"é§I'1(§ order ':0 plevem, I":.z1'tihe1' dam 215.37. to the publici'-«.._Iiv:2rs.V.321:1ci pr()pr::"1..i.es of im10{:.em <:iE.:i:2:<~:ns. no
-'.'(.'§Ca}"I"l.[}CI']SflI}i(;*I"1 (32111 be aw:311"<:§<?c.i by exe1'Ci_si.1'1g w;"i1. .;':_:z'is.~tcii<:1.i02'i:, _ i§<§"~«*.'1oi :3: :':21§:='~s£% wher<;: wri.1 _}'1.1r'§.<3di€:1:i<::1'1 {Edi} be i1'1v<:1.~:eci E61"
----§;{;;";:;1;:§£:1g3; s~;m':I': r'cEi.é3:§. 'E"E:<?§':?§:'>§'s?. 'E..'E."3<:%s'.;</1:: 'awiii §.:~»&=é..2'.*;,i.<3:"2&--; 2:131'?
-« _' d:':és2":'T1i..
%.
" -. as? 2° <3 'i 42 1?", Howésvel'. as the police c0m:@1'1'md lmve vi<:1.:.a,_t,c.;iT~..i:}1e pm::ed1,1ra.§ requiremer1t.:~3 1'esz.s1z.i.1'.1g;; in iiiegjai (1ei,e;?ii:ioi1~..g_3f5 113$ 21cc:used. tffley Elfffl 1'e(;ui1*ed to be $2-zdciéeci with "<~:_x_é%;3;1pEz{1:i'}:_(:{>s§::._ u ' so thai. such. misia.k.tés art: not repea1.e ci«.Vi1'1_ f1=f,1£u__r'e, .__ 'I {a,11 '1 1,.heref0re pt33':31.1acicci to di.re(:€T. §":.1j:€ Sizaiké 'xix pay b€..E;.e: 'C<";':-sis}. iii. 2:1 sum of Rs.50,000/~ which shaij.._1§i:%..payzi.bE-<3 Si.zi'L€ Legal Servirges ALlJE.hCfif.}4'. '.£'i'1'ic?, §§1'n1d';1_nfi; s}12iJi*be' recovered by the 81.31.52 Gove'rnme11t. f?'o113* {h'€;' cF':>&zVv1CérL;_V1: <;*zi fmlicréz officers Who 2111:: gtlilty of the lapses af'ié'1'*' v.fi:01§c§.;?1»<:_:.i;:g ~.:SfiiCi1 erzquiry as is I"1€Cf;'SS§aI"_\;' a.1i1d_ .121": erij){_0v'id11'1g;d;.2e--._t);ip*:)r1.:,:niiy to the cwrnczemed police (;f'1'ic;Ee'1'"V,'/H$%."['A.:§11211.1Mi)ve Cfepasiied bx:-:I'01*e the Karnataka Legal'.Sen.riCe4§'~Ai1t;l3i5rif'37 within !h1'ce weeks.
18. \?\fg7i_§:l': pe::i1i.cms a;=:(-3 atéccf-1*ding1y ciis1m'ss<-3d' §§;f§ §§§§..:§§ K};