(1.) Petitioner, Smt. Chandabai Yadav has filed this Misc. Petition under Art. 226 of the Constitution seeking under noted reliefs :(a) To direct the respondents to submit a copy of Magisterial enquiry conducted by Shri Prakash Gupta in the matter;(b) To direct prosecution of the persons found guilty in the said enquiry;(c) To award adequate and reasonable compensation to the petitioner for the loss of her beloved father;(d) To grant another relief, which this Hon. Court deems fit in the facts and circumstances of the case : and(c) To allow this petition with costs.
(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 6-1-1992 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 7-1-1992 in the morning, riot broke out inside the jail during which Lalloosingh sustained injuries. He was shifted to T. Choitharam Hospital, Indore, where he succumbed to his injuries on 24-1-1992.
(3.) A Magisterial enquiry was ordered by the Distt. Magistrate, Indore. The enquiry was conducted by Shri B. L. Kosam, Addl. Distt. Magistrate, Indore, who submitted his report on 17-1-1992. A copy of the report is placed on record and marked as Annexure R-1.