KOSHILA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The present writ petition has been filed for grant of compensation of Rs. 10 Lacks on account of death of an under trial prisoner Vijay Nayak, who died at Birsa Munda Central Jail, Ranchi. The petitioner has also prayed for carrying out an investigation in relation to the death of Vijay Nayak through CID/CBI.

(3.) The factual background of the case as transpires from the writ petition is that the deceased Vijay Nayak was arrested in connection with Chutia P.S. Case No. 47 of 2003 and was produced before Sri R.K. Sahay, Additional Judicial Commissioner, FTC, Ranchi on 21.05.2005 in a good health condition. After five days, the petitioners were informed by the Superintendent of Birsa Munda Central Jail, Ranchi vide memo dated 26.05.2005 that the under trial prisoner Vijay Nayak was admitted to RIMS, Ranchi due to his sudden illness where he has been declared dead at about 3:50 a.m. on 26.05.2005.