HEISNAM (O) SANDHYARANI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M.Rakesh, learned counsel for the petitioner and Mr. Shyam Sharma, learned GA for the respondents.

(2.) Considering the nature of the relief sought for and the issues connected, the petition is admitted and disposed of in the following manner. The writ petition has been filed by the wife of the deceased, Heisnam Sharatkumar Singh.

(3.) On 14.2.2019, at around 11.30 am, a team of police personnel rushed into the house of the petitioner located at Khordak Mayai Leikai. The petitioner alleged that her husband was arrested by the police without any reason. He was taken to police custody. The house was ransacked. No arrest memo was shown to the accused or to the family members and then on 15.2.2019, it is stated that the petitioner's husband was produced before the learned Chief Judicial Magistrate, Bishnupur with a remand application filed by the Deputy Conservator of Forest, Park and Sanctuary Division, Government of Manipur. The CJM remanded the petitioner's husband for 8 days with a direction to produce him on 22.2.2019. It is further pleaded by the petitioner that in the order of the learned CJM dated 15.02.2019, the Investigating Officer was directed to provide necessary medical aids while the petitioner's husband was in his custody. It is further alleged that on remand by the Magistrate, the Forest authorities kept the accused in police lock-up of Keibul Lamjao Police station and in course of such police custody, he was interrogated and forced to give incriminating statements and on 17.02.2019, it is alleged that some officers of the Forest Department interrogated the accused in the police custody premises using third degree method. All of a sudden, the police authorities informed the petitioner that accused hanged himself in the lock up. The deceased was thereafter moved to the Community Health Centre, Moirang and the attending doctor examined the accused and has reported as "declared brought death".