PREMA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India wherein the petitioner has prayed for the issuance of a writ of mandamus commanding the respondents to pay just and adequate compensation to the petitioner on account of unnatural death of her minor son (Sukhvinder) on February 20, 2024 in District Prison Pilibhit. The petitioner in furtherance seeks direction in the nature of mandamus commanding the respondents to ensure action against the guilty persons, who are responsible for the unnatural death of the son of the petitioner.

(2.) Learned counsel appearing on behalf of petitioner has made the following submissions:-

(3.) Learned counsel appearing on behalf of respondents has made the following submissions:-