- (1.) An order has been passed by the National Human Rights Commission (Commission) on 4 April 2015 in the course of an enquiry under Section 17 of the Protection of Human Rights Act, 1993 (Act).
(2.) A notice to show cause was issued to the Chief Secretary of the State Government on 2 September 2014. In response to the notice, a reply was submitted by the Superintendent of the district jail, Muzaffarnagar on 10 October 2014. The Commission issued an order on 4 April 2015 by which it came to the conclusion that a case of violation of human rights was made out in the death of an under-trial prisoner, Omendra (son of Brahm Dutt) who died on 21 May 2012 while in the custody of the District Jail, Muzaffarnagar. The prisoner was lodged in the district jail on 9 September 2011 in Criminal Case No. 905 of 2011 under Sections 406, 420 and 506 of the Penal Code, Police Station Kotwali Nagar. He was under treatment of the jail hospital from 15 May 2012. On 21 May 2012, his condition became serious and he was referred to the district hospital where he was declared "brought dead".
(3.) During the course of the proceedings before the Commission, the treatment record of the deceased was examined by Dr Adarsh Kumar, Additional Professor in the Department of Forensic Medicine, AIIMS, New Delhi. After examining the postmortem report, medical treatment papers, health report and the report of the magisterial enquiry together with all other papers, a report was submitted.;