LICTISITHA D. SHIRA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ petition has been preferred with a prayer for instituting an independent enquiry and investigation as to the cause of death of (L) Hillary Momin, who is stated to be the husband of the writ petitioner.

(2.) The case of the writ petitioner is that (L) Hillary Momin was arrested on 03.08.2018 by the police of Dagal A.D. Camp, under Songsak Police Station, brutally assaulted and released the next morning. From the date of his release from police custody, it is alleged, the deceased suffered from the pain and bruises caused by the beating and on 11.08.2018 expired.

(3.) The writ petitioner on the death of her deceased husband lodged a FIR and on the same day itself, and Songsak P.S. Case No. 16 (08) 2018 was registered, but however in spite of lodging the said FIR, there has been no progress in the investigation. As such being highly aggrieved she is before this Court for redressal of her grievances and also for payment of compensation for the wrongful death caused to her husband.