CHANDABAI YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER , Smt. Chandabai Yadav has filed this Misc. Petition No. Art. 226 of the Constitution seeking under -noted reliefs:

(2.) IT is not disputed that father of the petitioner, namely Lalloosingh Yadav, aged about 55 years, an employee of Hukumchand Mills Limited, Indore, was arrested by the police on 6.1.92 at Indore, along with many other Mill -workers in connection with "Jail Bharo Andolan" organised in protest against the closure of the said Mills. After arrest, Lalloosingh Yadav and other arrested Mill -workers were lodged in Central Jail, Indore. On 7.1.92 in the morning, riot broke out inside the Jail during which Lalloosingh sustained injuries. He was shifted to T. Choithram Hospital, Indore, where he succumbed to his injuries on 24.1.92.

(3.) ACCORDING to the petitioner, her late father was beaten up by the police and other security guards of the Jail causing injuries which ultimately resulted into his death. As against it, the respondents have averred that the agitating mill -workers who were lodged in Jail had turned riotous on 7.1.92, and that they tried to assault Jail authorities and other detenus in the Jail which led to stampede. The convicts and other under trial prisoners lodged in the Jail had in retaliation attacked the mill -workers causing injuries to the deceased amongst others and which ultimately resulted into his death.