PAPU SAHU Vs. THE STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) THIS case was heard in part on 12.3.2015 and it was directed to be listed on 19.3.2015. The same could not be listed on 19.3.2015 and it was listed on 07.4.2015. On that day, learned counsel for the petitioner prayed for passing over the case for the day and the prayer was allowed. Today, learned counsel for the petitioner is absent on call. We, therefore, heard Shri RS Reisang, learned Sr. G.A. for the respondents.

(2.) THIS writ application has been filed for a direction to the respondents to produce the enquiry report in the UD Case No. 7 of 2002 and also for a direction for payment of compensation to the family members of the deceased, who was a under trial prisoner at the time of his death.

(3.) THE petitioner is the son of the deceased. The deceased was arrested in connection with FIR case No. 89(3)2001 Imphal PS registered for commission of offence u/s. 324/307 IPC and was in Central Jail, Sajiwa having been remanded to judicial custody by the learned JMFC, Imphal. On 1.6.2002, at about 11:30 AM the family members of the deceased were informed about the death of the deceased after which they had gone to see the dead body at RIMS hospital. The allegation in the writ petition is that the deceased was not given any kind of treatment and was never medically examined and due to negligence on the part of the Jail staff, he died. The petitioner also suspects that the death of the deceased was not natural and he was killed. Therefore, this writ petition has been filed for a direction to pay compensation.