HANSURA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellants herein have approached this Court, through this appeal by special leave, assailing the judgment dtd. 20/12/2024, passed by the High Court of Madhya Pradesh at Gwalior [Hereinafter, being referred to as the 'High Court'] in Writ Petition No. 33416 of 2024, whereby the learned Single Judge turned down the prayer made by the appellants for transferring the investigation into the custodial death of Deva Pardhi to some other investigating agency; and to direct the release of sole eye-witness to the custodial torture, namely, Gangaram Pardhi on bail.