RAJENDRA SINGH Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri A.V.Pavithran, learned Advocate for the petitioner appointed under the Free Legal Aid at his instance who relied in Asiya Sayed Khwaja Ayub V/s. State of Maharashtra and others Deputy Commissioner, Dharwad District, Dharwad and Others v/s. Shivakka(2)and Others [(2011) 12 SCC 419], Shri Ryan Menezes, appointed Amicus Curiae to assist the Court and Shri S.R.Rivonkar, learned Public Prosecutor on behalf of the State and the authorities.

(2.) Rule. Rule made returnable forthwith with the consent of the learned counsel appearing for the parties. Shri S.R. Rivonkar, learned Public Prosecutor waives service on behalf of the State.

(3.) This Criminal Writ Petition is at the instance of the prisoner alleging that he was subjected to physical and mental torture apart from harassment and assault by the Prison Authority on duty and seeking the intervention of this Court by way of the remedy of a writ of Mandamus or any other appropriate writ directing the respondents to compensate him for the same apart from pressing for a strict legal action against the authorities for assault and violation of his human rights.