SWAGMONI BORAIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE writ petition is filed with the prayer as follows :-

(2.) THE petitioner is the mother of one Anil Boraik, who died on 5. 6. 07 while in judicial custody and lodged in Golaghat District Jail.

(3.) ACCORDING to the petitioner five months after the above mentioned registration of the crime the petitioner's son was arrested on 12. 5. 07 by police personnel of Khoomtai Police Out Post, detained in custody for 48 hours, beaten mercilessly and finally produced before the Chief Judicial Magistrate, Golaghat on 14. 5. 07. Thereafter the deceased Anil Boraik was remanded to judicial custody. While in custody Anil Boraik died at about 4 AM on 5. 6. 07 and hence the present writ petition.