- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) Through this petition, the petitioner has claimed compensation on account of custodial death of the petitioner's son, inter alia, on the ground that his son died in the police custody and as a result of injury sustained by him, he died and a magisterial enquiry was also held. The respondents have failed to give any explanation in regard to the injury received by the son of the petitioner on head.
(3.) We have perused the magisterial report and from the statement of Ram Gopal as well as Dr. Chote Lal, Medical Officer, it is established that the mole was removed by the deceased himself on the left cheeks by needle or nail and as a result of which, tetanus was developed and he died. The aforesaid fact has been established from the statement of other witnesses, whose statements were recorded during the course of enquiry, namely, Ifteqaar Ansari, Ram Kripal, Mauji Lal, Kalim and warden Indra Dev Singh and Ram Das Rawal.;