KHSETRIMAYUM GHANE SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Mani, learned Counsel for the Petitioner and Mr. Ibohal, learned CGC.

(2.) This is rather an unfortunate case where the allegation is that the son of the Petitioner Kshetrimayum Meghamani Singh is alleged to have beaten his wife to death, and he in turn was tortured to death by the police.

(3.) On the death of the wife of Meghamani. Singh, the relatives of the deceased lodged an FIR and he was then arrested by the police. The allegation of the Petitioner is that Kshetrimayum Meghamani Singh was then tortured and beaten by the police until he died. It is under these circumstances that the present writ petition has been filed for compensation for the custodial death of Meghamani Singh.