COURT ON ITS OWN MOTION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) On October 28, 20021, a news item came to be published in a local daily namely, Pratibadi Kalam reporting custodial torture on a 28 years' old woman namely, Smt. Priyashi Datta (Debnath) of Chanmari in the police lockup of GB TOP on 26/10/2021 as a result of which she was admitted in AGMC & GBP Hospital at Agartala. The Chief Justice took suo motu notice of this grave and serious issue on the basis of the said newspaper report and pursuant to his direction this Public Interest Litigation came to be registered. Notices were issued to the State-respondents including the Secretary, Home Department, Government of Tripura and Director General of Police.

(2.) On 18/12/2021, the Under Secretary to the Home Department filed an affidavit contending as under:

(3.) In view of the statements in paragraph 2 of the affidavit, the following order was passed by this Court on 20/12/2021: