(1.) The petitioner being the daughter of Late Ganeswar Nayak has filed this writ application claiming compensation of Rs.4,00,000/- due to the death of her father in the Choudwar Jail on 09.09.2001.
(2.) Deceased Ganeswar Nayak was arrested in a criminal case on the allegation that he committed murder of his wife. The trial court found him not guilty, but at the same time, keeping in view the fact that the deceased was a Psychiatric patient, directed that he be kept in custody and given treatment. Upon his recoveryfrom such ailment, he was supposed to be set at liberty. Because of shortage of space for accommodation in Kendrapada jail, the deceased was shifted to Choudwar Jail, where he was kept in the jail hospital. While being treated as such, it is alleged that the deceased committed suicide on 09.09.2001 at about 10.30 P.M. by strangulating his neck with the leading chain of hand cuff attached to the grill of the window. On his death, an U.D. Case was registered bearing No.7 of 2001, which was enquired into and after completion of enquiry, a report was submitted that the deceased died due to suicidal strangulation. Counter affidavit is also filed admitting this fact. The petitioner claimed that because of the negligence of the Jail authorities, her father died.
(3.) In course of hearing, we have examined the original U.D. Case records. From the inquest report it is apparent that the deceased did not commit suicide by hanging himself from a vantage point, rather it is alleged that he has strangulated himself by means of the leading chain which was connecting his hand cuff with the grill of the window.