KAILASH BHAGAT Vs. STATE OF GOA

JUDGEMENT

(1.) RULE.

(2.) HEARD forthwith.

(3.) THE petitioner has made a twofold grievance in this petition. His first grievance is that his applications under Inward Nos.427 and 428 were not forwarded to the National Human Rights Commission, New Delhi. However, from the affidavit in reply filed by the Inspector General of Prisons, it can be seen that the said applications were in fact forwarded to the National Human Rights Commission, New Delhi, through proper channel and not only that, thereafter pursuant to the said applications a magisterial inquiry was conducted into the death of the prisoner by name Maruti Tirumali, by the Sub Divisional Magistrate and a report was also forwarded to the Government. It is also stated that one Assistant Jailor and two Jail Guards are placed under suspension for dereliction of duties. In the light of that, nothing would survive in the first grievance of the petitioner.