BASANTI KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Bora, learned Counsel for the Petitioner. Mr. S. Das, learned Govt. Advocate appears for the Respondents.

(2.) The Petitioner alleges that her son late Thaneswar Kalita @ Durlov Kalita, while under the custody of the Khoirabari Police Station w.e.f. 16.1.95 died on 19.1.95 due to custodial torture and accordingly direction is sought for payment of compensation from the State.

(3.) The case set up by the Petitioner is that on 15.1.95 police personnel from Khoirabari Police Station visited the Petitioner's house and asked her son to be sent to the police station. Next day, i.e. 16.1.95 the deceased along with his cousin Tulsi Kalita visited the police station and they were then detained by the police. The Petitioner then personally visited the police station on 18.1.95 and met the deceased who was detained in the police lock up.