NASIMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The mother who has lost her grown-up son Mohd. Faizal, made a complaint that her son was brutally murdered in police custody on 21/5/2021 at Police Station Bangermau, District Unnao, Uttar Pradesh, by the local police officials.

(2.) On her aforesaid complaint FIR No.160 of 2021 came to be registered on 21/5/2021 under Sec. 302 IPC at Police Station Bangermau, District Unnao. The inquest report under Sec. 174 Cr.P.C. was also prepared at the same time on 21/5/2021 and post-mortem on the body of the deceased was conducted on 22/5/2021 and the report indicates 14 ante-mortem injuries on the body of the deceased are as under:

(3.) The complaint of the petitioner at the very threshold was that her complaint is against local police officials who were present in the police station Bangermau, under whose custody her son was brutally murdered, the investigation which has been undertaken by the Circle Officer attached to the Police Station Bangermau, District Unnao, will not be fair and transparent, but the administration has not paid any heed to her request and without any loss of time just after recording the statements of the police personnel of the police station, hardly any statement of independent witness being recorded, charge-sheet was filed against Constable Vijay Chaudhary and Home Guard Satya Prakash under Sec. 304 IPC on 6/8/2021.