PEOPLES UNION FOR DEMOCRATIC RIGHTS Vs. POLICE COMMISSIONER DELHI POLICE HEADQUARTERS
LAWS(SC)-1989-1-59
SUPREME COURT OF INDIA
Decided on January 13,1989

PEOPLES UNION FOR DEMOCRATIC RIGHTS Appellant
VERSUS
Police Commissioner Delhi Police Headquarters Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) It is an unfortunate case where the police collected poor people and took them to the police station for doing some work. They were asked to work without labour charges. On demand they were beaten and it appears that one of them Ram Swaroop succumbed to the injuries and the body has also been disposed of. Petitioner 2 Patasi, as alleged, was also stripped of her clothes and was thrashed in the police station. The other eight persons namely (1 Dandwa (2 Ram Prasad (3 Jaipal (4 Mahavir (5 Kannu (6 Munsjia (7 Hukka and (8 Pratap were also beaten up rather than they should have been paid for the work they did at the police station.
(3.) We are happy and we record our appreciation that Mr. A. S. Khan, Deputy Commissioner of Police in his affidavit has frankly accepted the atrocity committed by the police officers and it also appears some action has been taken and Station House Officer has been arrested. The matter is being investigated for criminal prosecution. It is unfortunate that the police to whom the citizen can approach for protection and help acted in such a manner.;


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