BUDDHAPATI CHAKMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition is filed by the wife of one Pindulal Chakma who died on 4/11/2020 due to the injuries caused by a violent mob with deadly weapons in an incident which took place on 22/10/2020. The deceased belonged to a Scheduled Tribe(ST). An FIR for the incident in question was filed before the Kanchanpur Police Station by one Ratneshwar Chakma believing that the investigation is not proceeding properly. Since the police failed to make arrests of the accused persons or to include the provisions of Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred to as "SC ST Act"), the wife of the deceased has filed this petition which includes following prayers :

(2.) Facts leading to this petition can be summarised as under :

(3.) The petitioner has pointed out that instead of carrying out investigation into the commission of serious offences under Indian Penal Code(IPC) and SC ST Act, the administration forced the tribal protestors to sign an agreement that they would not object to the Vivekananda Memorial Club organising Durga Puja and after Durga Puja, the administration will demarcate the lands allotted to the tribals by the Government. This document carries the signatures of the Deputy Collector, Officer-in-Charge of Kanchanpur Police Station, Sub-Divisional Police Officer, Block Development Officer etc. as witnesses. Significantly, neither Pindulal Chakma nor the wife of his deceased brother are signatories to this so-called agreement.