Report No. 24
Madhya Pradesh
S. No. and name of the Commission |
Date of appointment |
Duration of Commission |
Matter for which appointed |
Remarks |
| 1. Commission of Inquiry with Shri Justice C.P. Bhutt, Judge, Madhya Pradesh High Court as its sole member. | 22-6-1957 | 3 months and 24 days. | To inquire into the police firing on 26th August, 1957 at Raipur. | The finding of the Commission was that the police firing was justified. |
| 2. Commission of Inquiry with Shri C.B. Kekre, District Judge Chhindwara, Madhya Pradesh, as its sole member. | 18-1-1961 | 3 months and 16 days. | To inquire into the police firing on 12th January, 1958, at village Khobi (District Surguja). | Do. |
| 3. Commission of Inquiry with Shri Justice Shiv Dayal Shrivastva, Judge, High Court, Gwalior Bench, Gwalior, as its sole member. | 06-03-61 | 11 months and 22 days. | To inquire into the disturbances which took place in the districts of Jabalpur, Sagar, Damoh and Narinmhapur in February, 1962. |
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