INDRAJIT TERANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition has been filed by one Indrajit Terang alleging that his younger brother Bhupen Singh Terang was picked up by the police personnel from the Home of Orphan and Destitute Children at Rongkhelan, Diphu and thereafter has been subjected to torture due to which he died at Diphu Hospital.

(2.) This Court vide its order dated 19-9-2005 directed the learned District and Sessions Judge, Nagaon to make an enquiry into the matter and submit report to this Court recording its findings with reference to the allegations made in the writ petition.

(3.) The learned District and Sessions Judge having made an enquiry into the incident pursuant to the directions of this Court submitted report dated 17-7-2006, which is to the following effect :