The single judge bench of the Jharkhand High Court ordered Rs.5,00,000 (five lakh) to the petitioner was wrongly taken into custody and tortured. The court furthermore directed the Petitioner to recover the amount from the police officials, who had taken the Petitioner in custody and tortured him.
Brief facts
The Petitioner was illegally taken into custody by the police and mercilessly assaulted him and also kept him confined for 3 days. The Petitioner was granted compensation of Rs.50,000/-. Aggrieved by this, the present writ petition has been filed for the enhancement of the compensation.
Observations of the court
The Hon’ble court observed that Rs.50,000/- is not the adequate amount after taking into account that the Petitioner was taken into custody illegally by the police officials and was confined for three days where he was assaulted mercilessly.
The court enhanced the compensation amount to Rs.5,00,000 and directed the Petitioner to recover the said amount from the police officials who had taken the Petitioner in custody and tortured him.
The decision of the court
With the above direction, the court disposed of the Petition.
Case Title: Anil Kumar Singh V. State of Jharkhand
Coram: Hon’ble Mr. Justice Sri Ananda Sen
Case No.: W.P.(Cr.) No. 509 of 2022
Advocate for the Petitioner: M/s Twinkle Rani and Shailesh Poddar, Advocate.
Advocates for the Respondent: Mr. Ashutosh Anand, AAG-III Mr. Binit Chandra, AC to AAG-III
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