ANGOORI DEVI Vs. UOI

JUDGEMENT

(1.) The present petition is filed under Section 482 Cr.P.C. The Petitioner has prayed for the following reliefs:

(2.) The Petitioner is aggrieved of the death of her husband Havildar Ram Swaroop who was posted in Army Intelligence Corp. as NonCommissioned Officer(NCO) at Redfort, Delhi. When he was availing his leave and was staying at his village, he was summoned to his unit on the ground of immediate requirement on duty. After about a month, the Petitioner heard about the death of her husband. The Petitioner allegedly heard about severe beatings of her husband by the army interrogators conducting interrogation relating to allegations of spying against several army personnel.

(3.) In a petition filed by Ex. Captain R.S. Rathore against Union of India before the Hon'ble Supreme Court vide criminal writ petition No. 1577/1985, one R.K. Middha, the then Officer Commanding had filed an affidavit stating therein that Havildar Ram Swaroop was murdered by Major S.C. Jolly and Capt. Sudhir. Placing reliance on the said affidavit, the Petitioner filed a criminal writ petition No. 247/1996 in this Court for claiming compensation and other reliefs from the Govt. alleging that her husband had died due to custodial torture and not a natural death.