PUSHPARAJ Vs. SUBBANNA

JUDGEMENT

(1.) THE woeful tale of police torture and wrongful confinement in the Police Station of the petitioner by the Kengerigate Police is the grievance made out in the private complaint filed.

(2.) THE petitioner contends that on 9-10-1998 at 1 l a. m. the respondents 3 to 5 came to his house and whisked him to the police Station, he was partially undressed put in lock-up, beaten black and blue with hockey sticks; the respondents 1 and 2 also said to have participated in illegal action against the petitioner. One Dr. Raveedra who has a clinic nearby Kengerigate Police Station was summoned, he found that the condition of the petitioner was very critical, treated the petitioner and advised the respondents to immediately shift him to a hospital for treatment suspecting some grave and dangerous consequences. Smt. Kumuda, Subramani, the brother and the friends of the petitioner Nagaraj and Satyanarayan are said to be witnesses to the ghastly acts committed by the respondents, the wife of the complainant made attempts to lodge the complaint with the Senior Police Officers. On finding the petitioner in hopeless condition, was released from the custody and was admitted in the Victoria Hospital by the family members where he was treated for the fracture, injuries he had sustained. The doctors who have treated the petitioner in the Victoria Hospital are also cited as witnesses in the private complaint.

(3.) THE materials placed on record reveals that the matter was complained to the National Human Rights Commission, an enquiry was held into the matter and it was found that the respondents to be guilty of the alleged actions, the compensation was also said to have been ordered to be paid. Besides, it was also recommended to initiate proper legal action against the respondents.