MIRI ENGTIPI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) The writ petitioner who is the wife of Hari Terang has filed this

(2.) I have heard Mr. H.K. Sharma, learned counsel for the petitioner and also Mr. Burgohain, learned Addl. Advocate General, Assam assisted the learned State counsel for all the respondents.

(3.) The case of the writ petitioner in the writ petition is that the petitioner's husband Hari Terang, who was serving as Sec. an Assistant in the office of the Executive Engineer Diphu irrigation Division, was picked up by police on 30/10/1997 and while he was in police custody he was beaten mercilessly for which he was hospitalised and as a result of which the petitioner's husband died in Diphu Civil Hospital on 4/11/1997. The petitioner has, therefore, filed the present writ petition for adequately compensating her for the custodial death of her husband due to police torture and also for violation of fundamental rights granted under Article 21 of the Constitution of India.