Section 12(a) in Protection of Human Rights Act, 1993
(a)inquire, suo motu or on a petition presented to it by a victim or any person on his behalf [or on a direction or order of any court] [Inserted by Section. 9, Act 43 of 2006 (w.e.f. 23-11-2006).], into complaint of-(i)violation of human rights or abetment thereof; or(ii)negligence in the prevention of such violation, by a public servant;
