PHOOLWATI Vs. STATE

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner (cousin sister of the deceased) seeking order/direction for registration of FIR and also for awarding compensation to the petitioner.

(2.) THE facts, giving rise to this petition, are that a missing report was lodged, vide DD No. 48, on 26. 08. 07 about one Sh. Tek Chand @ Tikku, s/o- Rohtash, who was found dead on 28. 08. 07 at about 6:30 p. m. from Paschim vihar.

(3.) LEARNED counsel for the petitioner submitted that it is a case of custodial death. According to him, one Sh. Kamal Kishore, respondent No. 12 herein, owner of Rama Hardware, where deceased went to purchase some hardware material, gave beating to him along with Gokul Chand, respondent No. 11 herein, owner and proprietor of Rama Hardware. Regarding this incident, two phone calls were made, one by Sh. Sanjeev and other by Kamal Kishore. On arrival at the place of incident, ASI, B. S. Solanki apprehended Tek Chand and handed him over to HC, Ghanshyam.