Aftab Ahmad Malik vs State Of J&K & Ors
2021 Latest Caselaw 382 j&K/2

                                                                         S. No. 219
                                                                         Regular List

                         IN THE HIGH COURT OF JAMMU AND KASHMIR
                                              AT SRINAGAR
           CJ Court
           Case: OWP 2102/2018


           Aftab Ahmad Malik                                                ....petitioner(s)

                                       Through: Mr. M. A. Wani, Advocate
                                                   v/s
           State of J&K & ors.                                              ...respondent(s)

                                       Through: Mr. B. A. Dar, Sr. AAG
                     CORAM:

                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE


                                                     ORDER

02.04.2021

The State Human Rights Commission made enquiry into a complaint made to

it and after such enquiry in exercise of powers under Section 19(2) of J&K Protection

of Human Rights Act, 1997 has approached the High Court for appropriate

directions, orders or writs as the court may deem necessary in the facts and

circumstances of the case.

The aforesaid reference made by the Commission under Section 19(2) of the

Act has been registered as a writ petition.

We have gone through the judgment of the Commission dated 27.09.2018 and

find that the matter now requires adjudication on two aspects. The first is

investigation in the matter of custodial death of Gh. Rasool Malik, who was aged

about 18 years and the second is compensation, if any, payable to the next of kins of

the deceased in the event of violation of human rights. YASMEEN RASHID 2021.04.05 12:12 I attest to the accuracy and integrity of this document

In view of the above, we call upon the learned Senior Additional Advocate

General, appearing for the respondents to file his response within a period of one

month.

List on 04.08.2021.

Registry is directed to provide entire paper book of this petition to Shri B. A.

Dar, learned Sr. AAG, within three days.

(VINOD CHATTERJI KOUL) (PANKAJ MITHAL) JUDGE CHIEF JUSTICE

Srinagar 02.04.2021 YASMEEN, PS

YASMEEN RASHID 2021.04.05 12:12 I attest to the accuracy and integrity of this document