RAJWANT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners (1) Rajwant Kaur (2) Dilbag Singh (3) Jarnail Singh, who are widow and children respectively of Jassa Singh, have approached this Court under Articles 226/227 of the Constitution oflndia, for directing the first respondent State of Haryana to pay Rs. 10 lakhs as compensation to them for the murder of Jassa Singh in custody of police, at Police Station Sadar Narwana, for directing the first respondent to provide suitable jobs to the petitioners 2 and 3 and directing the respondents 2 to 4 to pay Rs. 10,000/ - every month.

(2.) The material allegations found in the petition are as follows:

(3.) Jassa Singh was administered poison and. murdered while in police custody at Police Station Sadar, Narwana, during the night between 28/29-7-1996. The petitioners were not even informed of his death before the post mortem examination. Jassa Singh used to cultivate 6.5 killas of land of his share and 4.5 kill as land of his father who is very old Jassa Singh was also running a buffalo dairy. His total income was more than Rs. 10,000/- p.m; There are six sisters, a daughter and two minor sons, who were taken care of by Jassa Singh. Jassa Singh was 41 years old at the time of his death.