LAWS(GAU)-1988-5-4

KANGUJAM ONGBI THOIBI DEVI Vs. STATE OF MANIPUR

Decided On May 19, 1988
KANGUJAM ONGBI THOIBI DEVI Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) THIS case relates to a claim of a mother about the wrongful and illegal detention of her son Shri Kangujam Ojit Singh, aged about 15 years, a student of Class X and custodial death of her said son in the custody of the respondents coupled with a prayer for issuing an appropriate writ or orders of fixing responsibility for the death of her son after arrest and detention in custody and also for a direction to the respondents to pay adequate compensation to the petitioner for the death of her said son Kangujam Ojit Singh in custody.

(2.) ACCORDING to the writ petition, she is illiterate and an unsophisticated woman and a weaver by occupation. Her husband is a driver of private vehicle belonging to other persons and all her issues namely, Shri K. Oken Singh (24 years), Kumari K. Shushila Devi (21 years), Shri K. Ojit Singh (15 years) and Shri K. Rajesh Singh (11 years) are all students and her second son, the said K. Ojit Singh was born on 1 -3 -1982 and was a student of Class X of Bashikhong High School during the academic session of 1997 -98 and he was the General Secretary of the said school in the year 1996 and a good sportsman.

(3.) BUT , only on 19 -2 -1997 at about 4 p.m. she got the information that the Army had once brought her son Ojit Singh earlier to the Singjamei police station some minutes before she got the said information and that, her said son had been taken by the Army personnel to the hospital and the police could not state as to which hospital her said son had been taken. At about 5 p.m. of the same day i.e. 19 -2 -1997, two gypsy vehicles said to be of the Army were seen entering into, the compound of the Singjamei Police Station and soon after those vehicles left the Police Station, the petitioner and her party contacted the police personnel of Singjamei Police Station and they came to know that Shri Ojit Singh had been brought to the Police Station and left at that Police Station.