SAROJ PATEL Vs. STATE OF MP AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this petition claiming compensation from the respondents/Jail authorities and State alleging custodial death of her husband who was lodged in the Central Jail, Seoni at the time of his death.

(2.) It is alleged by the learned counsel for the petitioner that the death of the husband of the petitioner has resulted on account of negligence and ill-treatment on the part of the respondents/jail authorities. It is further alleged that the police authorities did not care to inform the petitioner when her husband was admitted in the Medical College and Hospital, Jabalpur and infact they tried to dispose of the body of her husband without informing the petitioner and in such circumstances, the respondents/authorities be directed to pay compensation of Rs. ten lacs to the petitioner.

(3.) The respondents have filed a return and stated that the petitioner's husband had been lodged in the Central Jail, Seoni. It is also stated that he was not enjoying good health and therefore, was being treated by the the jail authorities for near about one year. It is also stated that his health suddenly deteriorated on 11.03.2005 on account which he was rushed to Medical College and Hospital, Jabalpur where he died.