SURABALA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE Petitioner who is the mother of one Shri Anil Das (since deceased) has filed this writ petition praying for a judicial enquiry in respect of the death of her said son. Further prayer made in the writ petition is for payment of compensation on account of death of her said son.

(2.) WE have heard Mr. N. Chakraborty, learned Counsel for the Petitioner as well as Ms. B. Goyal Sharma, learned State counsel. We have also considered the materials on record.

(3.) AN FIR was lodged on 22.4.2000 by one Shri Hemen Chandra Nath, ASI relating to the incident which was registered and numbered as Tongla RS. case No. 20/2000 under Section 353/ 307, IPC. As per the FIR when the police personnel went to the house of the deceased who was an accused in GR Case No. 760/99 pending in the Court of the learned CJM, Darrang, Mongoldoi with a warrant of arrest and called upon him to come Out, he jumped upon the constable Dhanraj Chetry with a khukri in his hand and said Dhanraj shot at him as a result of which he died.