NAISUL KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition, filed by the mother of a 16 years old juvenile (since deceased) alleged to be in conflict with law is an unfortunate case of chargeable callousness, infuriating insensitivity and annoying apathy on the part of all concerned in the care of a juvenile in conflict with law. It is under these circumstances that the Petitioner has prayed for compensation for the custodial death of the juvenile and, in our opinion, she is entitled to compensation to the extent of Rs. 1,50,000/-.

(2.) An allegation was made of a burglary in the residence of one Bimal Kr. Bhatera on 10-2-2007. A case under Section 457/380 of the Indian Penal Code was registered and ASI Gautam Das was asked to investigate the case.

(3.) During the course of investigation, the investigating officer arrested AB, aged about 15 years and the juvenile, aged about 16 yearn 10-10-2007.