BABITA MUNDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This Writ Petition has been filed concerning the unnatural death of a convicted prisoner, Nandia @ Nandu Munda. The Petition alleges that the prisoner endured both mental and physical torture at the hands of the jail authorities. It is claimed that this severe and unbearable mistreatment led him to take his own life. The petition asserts that the jail authorities are solely responsible for abetting his suicide through their conduct. Hence, the Petitioner seeks a direction of this Court to the State for awarding compensation to her for such death in custody.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions: