ABDUL MUNAF CHOUDHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is the father of one Zakir Hussain, who it is reported, died on 15-6-2002 while undergoing treatment at the Jayadeva Institute of Cardiology at Bangalore, to which place he had been taken for treatment by the respondents and was a person who was in judicial custody on being so remanded by the Judicial Magistrate First Class, III Court, Hubli.

(2.) PETITIONER is complaining that his son who was in the pink of his health and prime of his youth at 22 years, has been virtually done to death by the inhuman treatment meted out to him while he was in custody and that the respondents have sought to pass it off as an incident of natural death of his son due to a massive heart attack while he was at hospital.

(3.) THE petitioner has sought for a writ in the nature of mandamus to direct respondents 1 to 3 State of Karnataka, The Director General and Inspector General of Police in Karnataka and Commissioner of Police, Hubli, Dharwad District respectively, to inquire into the death of his son Zakir Hussain and has also sought for an alternative direction to be issued to the respondents for holding an enquiry /investigation through the Corps of Detectives ('c. O. D. ' for short) in respect of the incident of death of petitioner's son on the allegation that it is an incident of lock-up death and other incidental reliefs.