AIR 1995 SUPREME COURT 312 ::1994 AIR SCW 4481 ::1994 AIR SCW 4487 ::1994 Cri LJ (NOC) 463 ::(1995) 2 MahLR 282 ::1995 CriAppR(SC) 262 ::(1995) 1 CurCriR 59 ::1994 (6) SCC 332 ::1994 SCC (Cri) 1653 ::(1994) 3 RecCriR 546 ::(1994) 24 All LR 563 ::(1995) 1 APLJ 17.1 ::(1995) 1 Andh LT 679 ::(1994) 4 SCT 633 ::(1995) 1 SCJ 343 ::(1994) 3 Crimes 444 ::(1994) 6 JT 260 (SC) ::(1994) 2 EFR 490 ::1995 SC CriR 342

Supreme Court Of India

Hon'ble Judge(s): M. N. Venkatachaliah, A. S. Anand, S. P. Bharucha , JJJ

Constitution of India , Art.32— Habeas Corpus petition - Complaint of abduction of seven persons by senior police officer and sundry policemen by using official machinery - Enquiry by D.I.G. (Crimes) - Allegations in complaint found to be true - Recommendation of registration of case under Penal Code - No disciplinary action taken against delinquent police official - Matter not brought to notice of Direction General of Police till filing of writ petition - SC directed Director of C.B.I. to conduct enquiry personally and to submit report. (Para 17 18)