REGENT COMPUTRONICS PVT. LTD.

GOPICHAND SON OF CHANDRABHAN PATIL Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
D K BASU ASHOK K JOHRI VS. STATE OF WEST BENGAL :STATE OF UTTAR PRADESH [REFERRED TO]
AJAB SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
S P S RATHORE VS. STATE OF HARYANA [REFERRED TO]
SUBE SINGH VS. STATE OF HARYANA [REFERRED TO]
CHANDRAVATI JAMBUVANT TARI VS. STATE OF GOA [REFERRED TO]
SATYAVATIBAI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) One suspect Nitin Patil died in custody of police. The remand to police custody, which was last in sequence, was sought by Police for investigation of a crime registered by Police Station, Ramtek. This petition is filed by father, mother, wife and younger brother of deceased Nitin Patil.

(2.) Petitioners claim various reliefs on account of custodial death of Nitin Patil.

(3.) The factual aspects relied upon by the petitioners are summarized as follows:-

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GOPICHAND SON OF CHANDRABHAN PATIL Vs. STATE OF MAHARASHTRA THROUGH SECRETARY TO HOME DEPARTMENT GOVT OF MAHARASHTRA MANTRALAYA MUMBAI

Referred Judgements :-

JUDGEMENT

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