ANJANABAI ASHOK LONDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is filed with following substantive prayers:

(2.) Brief facts giving rise to file this Petition can be stated as under:

(3.) Learned counsel appearing for the Petitioner submits that, during the night of 29th August, 2001 a quarrel took place between the Petitioner and her husband on trifle issue, and the Petitioner lodged complaint with Zilha Peth Police Station, Jalgaon. Police visited her house, and took her husband Ashok Londhe to Zilha Peth Police Station. In the police station husband of the Petitioner was mercilessly beaten by the Police Station Officer who was under the influence of alcohol. The Police Station Officer also assaulted Ashok Londhe by Gupti and knife. As a result of injuries caused to Ashok Londhe due to beating given by the Police Station Officer, Ashok Londhe died in the police station itself. It is submitted that after the death of Ashok Londhe, his dead body was dragged out of the police station and kept on the floor of Datta Mandir, which is near Zilha Peth Police Station, Jalgaon.