GEETA SANGMA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This petition relates to custody death. In this writ petition, the petitioner claimed an. award of compensation of Rs. 3,00,000.00 for causing the death of the petitionerTs husband, late Francis Sangma in a Police Lock up at Dimapur Police Station (West) on 22/8/1989. The petition is preferred by the spouse of late Francis Sangma.

(2.) On 22/8/1989, the husband of the petitioner was arrested by Police personnels led by Police Inspector Shri. K.K. Angami in connection with Dimapur Police (West) case No. 9(8)/89 U/Ss 395/397, I.P.C. on suspicion. On the same night, the husband of the petitioner was beaten to death. It is stated in paragraph 4 of the petition that, on the fateful night, the following Police personnels were on duty; (1) Shri Nrithung (2) Shri Paojomong (3) Shri Benkikaba (4) Shri Susukamba. Thereafter, the body of the deceased late Francis Sangma was carried in a vehicle bearing No. NLN 386 (TATA) from Dimapur to Hojai for burial. A certificate to this fact has been issued by the Officer-in-charge of West P.S. on 23/8/1989 (Annexure-7 to this petition.)

(3.) It also appears from Annexure-10 of Affidavit in Reply filed by the Petitioner that, one Shri T.K. Nagi under whom late Francis Sangma was working by its petition dated 25/8/1989 made a complaint to the Superintendent of Police, Dimapur for immediate suspend and arrest of Police personnels involved in the killing of late Francis Sangma. In the said petition, the names of Police personnels who were on night duty on 22/8/1989 were mentioned as (1) Shri Nrithung (2) Paojomong (3) Benlikaba (4) Shri Susukamoa. It is, alleged that no action whatsoever has been taken by the S.P, Dimapur on the complaint petition.