Report No. 24
Gujarat
S. No. |
Date of appointment |
Duration of Commission |
Matter for which appointed |
Remarks |
| 1. (To inquire into firing.) | 05/08/60 | From 5-8-1960 to 15-12-1960 i.e, 133 days. Commission ceased to exist from 13-7-1960 |
To inquire into and report on-? (i) the circumstances in which the police resorted to firing on two occasions on 12th July, 1960 at Dohad (Dist. Panchamahals), and? (ii) whether the firing and their extent on each occasion were justified or not? |
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| 2. (To inquire into a killing incident) | 30-8-1960 | Commission ceased to exist from 1-6-1961 | To inquire into and report on whether the authorities concerned took sufficient measures to avoid or prevent the incidents in which two Miyanas were killed in the court 15th July, 1960 and whether there was any negligence on the part of the officials concerned in taking adequate measures to control and/or to disperse the crowd. | The Commission could not initially proceed with its work as a criminal case in connection with the incident was proceeding. The Sessions Judge made certain observations in his judgment which had a bearing on the terms of reference of the Commission. In view of these observations it was not necessary for the Commission to proceed with its work and it was therefore wound up. |
| 3. (To inquire into firing) | 29-11-1960 | Report submitted on 8-3-1961 | To inquire into and report on and in respect of -? (i) the circumstances in which the Police resorted to firing on 2-10-1960 at Shill (Dist. Kaira), and? (ii) the question whether the firing and its extent were justified or not? |
The Commission held the firing to be justified and Government accepted the said finding. |
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