SHEETAL VERMA Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) Heard. Admit.

(2.) With the consent of the learned counsel for the parties, the present case has been taken up for final disposal.

(3.) Learned counsel for the petitioner submits that the petitioner is the widow of the deceased, namely, Manoj Kumar who died under suspicious circumstances in police custody of Police Station, Reasi on 15/12/2010. It has been alleged by the petitioner and other family members that the cause of death of the deceased-Manoj Kumar was third degree torture given to him by the police officials in the Police Station, Reasi. Further, stand of the petitioner is that on 14th of December 2010, deceased-Manoj Kumar had gone outside in the evening and didn't come back in the night and on 15th of December 2010 i.e. next day, someone from the market intimated the petitioner and other family members of the deceased that their son (Manoj Kumar) had been taken by the police officials in a gypsy towards the District Hospital, Reasi. The further stand of the petitioner is that she along with other family members rushed towards the hospital and found deceased lying on the bed unconscious surrounded by three police constables. The petitioner and her family members were informed by the police constables that the deceased-Manoj Kumar has been arrested on 14th of December, 2010 on the charge of keeping illegal Liquor under Sec. 48 of the Excise Act and during midnight he has got heart attack and fell down straight on his head and during that course deceased met with head injury.