PAWAN KUMARI Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner is the mother of late Narinder Singh who dies in Police custody. He was a young man aged about 23 years. He was picked up by a police party of Police Station Raj Bag, Kathua in late night on 11th of October, 1992. Next day i.e. 12 -10 -1992 he succumbed to the injuries allegedly inflicted during interrogations in the Police Station. As no case was registered against those responsible for his dastardly killing and even departmental action was not initiated, the petitioner approached the court for a direction to the state by the Central Bureau of Investigation. She has also asked for payment of compensation. It appears with initial reluctance, a case of murder was registered in Police Station, Kathua.

(2.) DURING the pendency of the petition the court has received following communication from the Superintendent of Police Kathua.

(3.) SO , the allegation of the petitioner that her son died in police custody stands admitted by the state as the police officials have been found guilty and charged accordingly as aforesaid. Thus, the only question to be decided is whether petitioner is entitled to compensation. For this the postmortem findings dated 12 -10 -1992, required a special reference.