LAHRA BAI TAMRE Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioners herein, being the legal heirs, i.e., wife and children respectively of Late Shri Shravan Suryavanshi @ Sarvan Tamre [ Hereinafter, being referred to as 'deceased'.], approached the High Court of Chhattisgarh at Bilaspur [Hereinafter, referred to as the "High Court".] by way of Writ Petition (Criminal) No.76 of 2024, seeking the following reliefs: -

(3.) In sum and substance, the petitioners were aggrieved of the rank inaction shown by the respondents in investigating the custodial death of Shri Shravan Suryavanshi, and also sought a direction to the State to grant appropriate compensation to the petitioners.