SONI SORI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition has been filed by one Ms Soni Sori and another, complaining of brutality in custody and, inter alia, praying for a special investigating team to be constituted for investigating the complaints made by her. She has also prayed for transfer of the various matters pending against her to any competent court in Delhi.

(2.) On 20-10-2011, while considering the writ petition and after hearing Mr Colin Gonsalves, learned Senior Counsel appearing on behalf of the petitioners, and Mr Atul Jha, learned counsel appearing for the respondent, we had taken note of Ms Soni Sori's complaints regarding the injuries which she is supposed to have sustained. We had directed Soni Sori v. State of Chhattisgarh, 2011 14 SCC 658 that the State of Chhattisgarh should arrange to take her to Calcutta for being admitted in Nil Ratan Sarkar Medical College and Hospital, Kolkata, for examination by a panel of doctors in regard to the injuries said to have been sustained by her, allegedly on account of a fall in the bathroom, and to submit a report to this Court on 15-11-2011.

(3.) From the report, which was submitted by the Chairman of the Medical Board and Medical Superintendent-cum-Vice-Principal, NRS Medical College and Hospital, Kolkata, it appears that two foreign bodies were recovered from her vagina and one foreign body of the same size was recovered from her rectum. The same were removed, labelled, sealed, and signed and, thereafter, sent to this Court along with the report. The existence of foreign bodies measuring 2.5 cm x 1.5 cm x 1.0 cm and 2 cm x 1.5 cm x 1.5 cm, is still to be satisfactorily explained by the investigating authorities, since it has been asserted by Ms Soni Sori that the same were inserted by the police during her custodial interrogation.