RATLOVAT CHANDI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Custodial torture resulting in the death of one Ratlavat Mothya, resident of Katonigadda Tanda, Masigundlapalli Village, Midgil Mandal, Mahaboobnagar District, is complained in this Writ Petition.

(2.) Petitioner seeks a direction to Hie respondents to pay a sum of Rs. one lakh towards compensation on account of the custodial death of Ratlavat Mothya and seek a further direction to initiate proceedings u/s 302 of IPC against the officials responsible for the death of said Mothya.

(3.) Petitioner is the wife of late Ratlavat Mothya and is aged about 35 years. According to her, they have four minor children - three male, aged 14,7 and 3 years respectively and one female child aged 5 years. It is stated, her late husband Mothya brought them to Mahaboobnagar town from the native place of Katonigadda Thanda for eking out their livelihood. Her husband was a rickshaw puller and the entire family was dependent on his earnings for survival.