SANTOSH DE Vs. ARCHNA GUHA

JUDGEMENT

(1.) Leave granted in S.L.P. (Crl) Nos. 983 of 1990 and 483 of 1992.

(2.) Criminal Appeal arising from S.L.P. (Crl.) No. 983 of 1990 and Civil Appeal No. 3811 of 1990 are preferred against the judgment of the Division Bench of the Calcutta High Court in Smt. Archana Guha vs. Ranjit (Alias Runu) Guha Niyogi dated March 5, 1990 (reported in 1990 (1) Cal. CHN 281) while Criminal Appeal No.....of 1994 (arising from S.L.P. (Crl.) No. 483 of 1992) is directed against the order of a learned single Judge in Criminal Revision No. 1003 of 1991 dated October 4, 1991.

(3.) The respondent, Smt. Archana Guhu filed a private complaint in August, 1977 against five police officers alleging that they had tortured her in the torture cell of the Police Headquarter at Lal Bagh (Calcutta) in July, 1974.** She has set out in detail the manner in which she was tortured in her complaint. On 30th September, 1974 she was detained under Section 3 of the Maintenance of Internal Security Act, 1971 and released on May 3, 1977. Other members of her family too were similarly detained. They were released on June 21, 1977. ** Of the five accused, three are dead. The two surviving accused are the appellants herein.