BINDITA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition is under Article 226 of the Constitution of India wherein writ in the nature of mandamus commanding upon the respondent-State to forthwith pay an amount of Rs.50,00,000/- towards compensation against admitted custodial death of Manraj Tirkey has been sought for.

(2.) The brief facts of the case as per pleading made in the writ petition is that the petitioner happens to be the mother of late Manraj Tirkey who had been arrested at about 8:00 a.m. on 22.12.2005, apart from five others, by Deputy S.P., namely, Mand Sandhya Rani Mehta and taken to Sector-XII police station in the district of Bokaro.

(3.) According to the petitioner, they were kept in illegal confinement and not only that, Manraj Tirkey was brutally assaulted by the police while in custody by keeping them in illegal detention till 27.12.2005 and finally on 28.12.2005, Manraj Tirkey was sent to Bokaro General Hospital at about 6:45 a.m. where he succumbed to injury.