KULDIP SINGH Vs. STATE

JUDGEMENT

(1.) A telegram received from undertrial Kuldip Singh who was confined in Central Jail,Tihar, was treated as a writ petition which is being disposed of by this judgment. The telegram bears the stamp of Telegraph office dated 9th October, 1990. It has been,inter-alia, alleged in the telegram that on 5th October, 1990 Deputy Superintendent of Jail No.4 Sh.Garg who was having old enmity against Kuldip Singh gave ruthless beatings with rods and dandas and Kuldip Singh received severe injuries all over the body; the said injuries were grevious; he was left unconscious; no medical aid was provided to him and that his life was in danger. Alleging in the telegram that no report was registered by the Police, directions have been sought for registration of a case against Garg and his associates. The telegram purports to have been sent by Kuldip Singh through Satnam Singh.

(2.) By orders dated 17th October, 1990 while issuing notice to respondents to show cause why the petition shall not be admitted directions were issued to Jail Superintendent to provide all necessary aid to Kuldip Singh and to also get him examined by the Medical Officer.

(3.) In reply two affidavits were filed, one by Darshanlal Sharma, Deputy Superintendent, Central Jail No.l and other by Ved Prakash Garg, Deputy Superintendent Jail No.4.