USHA BASANT DIKSHIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS matter has taken the best part of the first session of the Court. A petition was lodged by the President, Lawyers ' Association, Patna High Court yesterday. It enclosed a letter to him from a woman Advocate intimating an incident of violence on her family. The letter of the President, Lawyers ' Association, has nothing to do with any aspect of the professional practice at the High Court but a simple information, to the effect, that while she and her husband were away to a Shradh ceremony in their family, they had left their two children at home. One is a girl, aged 15 years, and a boy aged 13 years. The girl is preparing for the High School examination. The boy is studying in Class VII. When they returned from the Shradh ceremony, the mother Smt. Usha Basant Dikshit, otherwise an Advocate of the High Court, discovered that her children were not at home together. Her daughter was at.home, But her son had been admitted at a local hospital as his right arm had been fractured and was in a plaster.

(2.) WHEN she made inquires she was told that the police personnel from the local Danapur Police Station, entered the house and beat up the boy.

(3.) THIS Court will leave the record in a state that if the police has a version on the incident it may not be misunderstood that the parents of the children may not have their side of the story. While the police readily records its own version on its records whether the general diary or a First Information Report there were no takers to take down the report of the mother when she desired to file a report. She desired that it be recorded that her son had been assaulted; that the privacy of her home was breached, that there was a criminal trespass into her home and the children were intimidated and the minor son was assaulted. Subsequently, it was alleged that the mother herself was intimidated, when she wanted to institute a report against the police.