SURESH CHANDRA GAUTAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard counsel for the petitioners.

(2.) This case furnishes a typical instance of what is happening in the jails in this country. The F.I.R. which has been challenged in this writ petition reads as follows :-

(3.) A perusal of the F.I.R. shows that the son of the first informant Chandra Prakash was in jail. On 28-5-2000 two police people came to the first informant and told her that her son had died in jail. On visiting the mortuary it was found that blood was coming out of the nose and ear of the corpse of Chandra Prakash. There were several signs of injuries on his head. There were also injuries on one eye, and both hands and ribs of Chandra Prakash were full of blood. It appears that Chandra Prakash has been mercilessly beaten in jail and that was cause of his death. This incident happened in District Jail, Bareilly, copy of the post mortem report which is annexed as Annexure 3 to this writ petition corroborates the version in the F.I.R. that Chandra Prakash has been mercilessly beaten in prison and the cause of death given in the post mortem report was coma and asphyxia as a result of ante mortem injuries.