NAGARAJ M Vs. SUPERINTENDENT OF POLICE ANANTHAPUR

JUDGEMENT

(1.) Heard.

(2.) Sri Gangula Ashok Kumar Reddy, learned Counsel for the petitioners submits to send a complaint to the Director General of Police, Hyderabad, complaining about the death of two dalit persons in a suspicious manner. According to him, the death of those two persons is not a natural one, but is a clear case of custodial death. Even the report of the Magisterial enquiry discloses the death as a suspicious one. If it is not a custodial death, at least it will be a death due to the negligence of the police authorities of the Station. According to him, his clients viz., the children of the deceased are entitled for compensation. If this is the feeling or opinion, he is at liberty to make a representation on behalf of the minor children of the deceased to the Director General of Police, Hyderabad requesting him to hold appropriate enquiry and also order for payment of compensation. On receipt of such representation, the Director General of Police, Hyderabad, shall take action against the concerned and also for compensation if the children of the deceased (are) entitled within two months from the date of receipt of such representation.

(3.) With the direction as above, the writ petition is disposed of. No costs.