NINGTHOUJAM ONGBI SUNIBALA DEVI Vs. THE UNION INDIA

JUDGEMENT

(1.) HEARD Shri M. Rakesh, learned counsel appearing for the petitioner, Shri S. Rupachandra, learned ASG appearing for the respondents No. 1, 2 and 3 and Shri A. Modhuchandra, learned Government Advocate appearing for the respondent No. 4.

(2.) THE present writ petition has been filed by the petitioner for payment of compensation to her for the illegal and unjustified killing of her husband, Shri N. Thopchao Singh.

(3.) THE Villagers and the local Meira Paibis rushed towards the gate of the BSF post and when they reached near about the place, they found the BSF personnel dragging the petitioner's husband inside the camp. The BSF personnel informed the villagers and the Meirab Paibis that the petitioner's husband would be taken to the hospital for treatment. At about 11:20 p.m. two local youths namely Shri Gitchandra Singh and Shri Pratipkumar Singh were asked to accompany the BSF personnel to the hospital for treatment of the petitioner's husband. At about 11:30 p.m., the husband of the petitioner was taken to the District Hospital and thereafter, he was taken to the Regional Institute of Medical Sciences (RIMS) where he succumbed his injuries. On the next day a post -mortem examination was conducted over the dead body of the petitioner's husband and the Doctor who performed the post -mortem examination found that the death was due to laceration of the lung produced by firearm injuries to the chest.