SHAKILA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present petition has been preferred by Ms. Shakila 'Mother' (since deceased), seeking, inter alia, a judicial inquiry into the death of her deceased son, Javed @Bhura 'Deceased', who was in judicial custody at that time, and for appropriate compensation. The prayers, as sought in the writ petition, are extracted herein below for the sake of convenience: -

(2.) The facts germane, leading to the institution of the present petition, are as follows:

(3.) The main contention of the Mother was that the deceased was the sole bread earner for the family, and she had no means to sustain herself and thereby sought compensation. She also sought a judicial inquiry, contending that it is the responsibility of the State to ensure the safety and wellness of the inmates, and she apprehends that the deceased was beaten to death by jail staff.