RAM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have preferred this writ petition for the issuance of an appropriate writ in the nature of mandamus, directing the respondents to pay compensation of Rs.2.00 crores to the petitioners for the custodial death of Mohinder Pal @ Bittu in New District Jail, Nabha, District Patiala on 22/6/2019.

(2.) Deceased Mohinder Pal @ Bittu was confined in New District Jail, Nabha in FIR No.89 dtd. 13/6/2018 registered under Sec. 295-A I PC at P.S. City Kotkapura, District Faridkot. Petitioner No.1 is father of the deceased. PetitionerNo.2 is widow and petitioners No.3 and 4 are the sons of the deceased.

(3.) Deceased Mohinder Pal @ Bittu was in judicial custody in the aforesaid Jail. On 22/6/2019, as per prosecution case, the private respondents committed murder of Mohinder Pal Bittu in the jail premises. Initially, two persons namely Mohinder Singh @ Jumma and Gursewak Singh @ Bhoot were named in the FIR No.101 dtd. 22/6/2019 under Ss. 302/34/120-B IPC in P.S. Sadar Nabha, District Patiala. Thereafter two other accused namely Jaspreet Singh and Lakhbir Singh were nominated during course of investigation. Consequently, challan was presented against four accused persons and they are facing trial.