NASIMBANOO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this petition, the petitioner is the wife of deceased Alla Noor Khan. She is claiming the compensation towards the liability of State on account of custodial death of her husband. According to her, the death was an outcome of brutal beating done to Alla Noor Khan by the police in public view.

(2.) Heard learned Adv. Mr. Vinay Dahat for the petitioner and learned APP Mrs. T.D. Khade for the respondents, and perused the record.

(3.) Facts, which are beyond dispute and debate, are that:-