SITA RAM MAHATO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner seeks direction of this Court for taking legal action against respondent nos. 4 to 6 and further prayer is that the persons responsible for custodial death of the petitioner 'sson may be located and punished. The petitioner has also sought compensation for death of his son because he is a poor person and was dependant upon the earning of his bereaved son.

(3.) THE petitioner has alleged that his son was brutally beaten up while he was in police custody. The petitioner went to the police station and requested the police officials to release his son but again the petitioner 'sson was beaten up by the police and when the condition of the petitioner 'sson became precarious, then he was taken to hospital where he died on 22.9.2004. The post mortem examination was conducted and doctor found some ante mortem injury also.