SHAMSHAD PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS public interest litigation is filed seeking a direction on the respondents to strictly comply with directions issued by this Court in order dated 7. 5. 2004 passed in Special Civil Application No. 16198 of 2003, reported in GLR 2004 (2) 1545 and also for a direction to first respondent to enquire into the allegations made against second respondent and also for consequential reliefs.

(2.) PETITIONER stated that he had received complaints from some of the relatives of prisoners languishing in Central Jail at Sabarmati, Ahmedabad, stating that they are being subjected to severe torture and inhumane treatment by second respondent. It is stated that petitioner met several prisoners on 14th March, 2009 at Sabarmati Central Jail and ascertained those facts. Petitioner has specifically referred to complaint of torture meted out to Akbar, Silvester, Louis, and not giving medical treatment to Asraf Ismailbhai Nagori, Rahim @ Ferozkhan Pathan and Mansukhbhai Devjibhai Tank. Apart from specific complaints of brutality committed on prisoners, it is stated that second respondent showed no sympathy towards or their welfare.

(3.) WHEN the matter came up for hearing before another Division Bench of this Court on 27. 3. 2009, direction was given to the authorities to look into the issues raised in the petition. Direction was also given to the Principal Judge/additional Principal Judge, City Civil and Sessions Court, Ahmedabad to visit the jail and submit a report.