AMRITA PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) On mentioning this matter has been listed and taken up.

(2.) The allegation in the petition is that one Arjun Chaurasia, Vice President of Yuva Morcha of Kashipur, Belgachua Mondal-I of Bharatiya Janata Party was found hanging in a manner that his legs were touching the floor. It is alleged that it is a case of murder whereas the police authorities are trying to project it to be a case of suicide. It is also alleged that the incident took place at the instance of the hooligans associated with the rival party. Further allegation is that the police authorities are pressurising the family members of the deceased to perform the post-mortem and trying to establish the case as a suicide instead of homicide. It has also been alleged that the body of the deceased was dragged by the police and the family members of the deceased were beaten up by lathi charge. There is also an allegation that the police atrocities have been done at the instance of one of the MLA of the ruling party in the State.

(3.) These allegations have been disputed by Sri Amitesh Banerjee, learned senior counsel appearing for the State.