ENU BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioners are the wife and children of late Ahmed All allegedly killed in police custody on 27.11.1998. They filed this petition claiming compensation of Rs. 10 lakhs.

(2.) Petitioners' case in brief is that Ahmed Ali was arrested by the police personnel on 27.11.1998 in connection with Dispur Police Station Case No. 1078 of 1998. It was a case of dacoity. He was shot at by the police and killed. It is alleged he was tortured while in custody and shot at by the police intentionally.

(3.) This Court while issuing Rule by the order dated 8.9.1999 directed the Learned District Judge, Kamrup, Guwahati to conduct an enquiry and submit report. Accordingly, the District Judge submitted a report vide forwarding letter dated 22nd December, 2000. Altogether seven witnesses were examined by the District Judge including the police officials. The relevant part of the report is quoted below :