SUGUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a custodial violence and death while in police custody. The Apex Court time and again being concerned and pained by police tortures and lockup deaths has observed in the case of State of Andhra Pradesh v. Challa Ramakrishna Reddy as under :

(2.) THE Supreme Court in Nilabati Behera v. State Orissa reported in AIR 1993 SC 1960 : (1993 Cri LJ 2899) was pleased to observe (Para 30) :

(3.) IN Kewal Pati (Smt.) v. State of U. P. reported in (1995) 3 SCC 600 : (1995 Cri LJ 2920) the Apex Court has stated (Para 2 of Cri LJ) :