AMRUTABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner no.1 is the widow, and petitioner nos. 2 to 6 are children of deceased Shyama alias Kalya, who died while in police custody.

(2.) The petitioners have filed this petition claiming compensation towards liability of State on account of said custodial death. The amount of compensation claimed is at the rate of Rs. 1,00,000/- for each petitioner, i.e., total of Rs. 6,00,000-00.

(3.) During pendency of the petition, petitioner no.1 -- Smt. Amruta has expired. Name of petitioner no.1 -- Amrutabai is deleted from the array.