SHRINA BEGUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) THE petitioner's case in brief is that:

(2.) ON the basis of the petition filed by the petitioner, this court passed an order dated 19.05.2014 in W.P. (CRL) No. 8 of 2013 directing the learned District and Sessions Judge, Tura to conduct an enquiry to find out the truth.

(3.) MR . R. Kar, learned counsel appearing for and on behalf of the petitioner argued that, when the accused Atfur Rahaman Azad was arrested, he had no physical injury, but in police custody he has been tortured physically and mentally and as a result, he sustained physical injury and was admitted in hospital for quite sometime.