Page No.# 1/5 vs The State Of Assam And 5 Ors
2023 Latest Caselaw 2760 Gua

                                                              Page No.# 1/5

GAHC010040742022




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : W.P.(Crl.)/6/2022



         KADBHANU AND ANR
         W/O LATE HUSEN ALI
         RESIDENT OF VILLAGE DAUKMARI
         PO JANIA
         PS AND DIST BARPETA
         ASSAM
         781308

         2: SAIFUL ISLAM
         S/O LATE HUSEN ALI
         RESIDENT OF VILLAGE DAUKMARI
          PO JANIA
          PS AND DIST BARPETA
         ASSAM
          781308
         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
         HOME DEPARTMENT
         DISPUR
         GUWAHATI 06

         2:THE DIRECTOR GENERAL OF POLICE
         ASSAM
          ULUBARI
          GUWAHATI 07
          3:THE SUPERINTENDENT OF POLICE
         BARPETA
         ASSAM

          4:THE OFFICER IN CHARGE OF BARPETA POLICE STATION
                                                     Page No.# 2/5

BARPETA
ASSAM

5:THE SUPERINTENDENT OF DISTRICT JAIL
BARPETA
ASSAM
6:RANJIT BAYON
CONSTABLE (GATE MAN) BARPETA DISTRICTJAIL
BARPETA
ASSAM
------------
Advocate for : MR. M U MAHMUD
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : W.P.(Crl.)/1/2022

SAIFUL ISLAM
S/O. LT. HUSEN ALI
VILL. DAUKMARI
P.O. JANIA
P.S. AND DIST. BARPETA
ASSAM
PIN-781314.


VERSUS

THE STATE OF ASSAM AND 14 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
HOME DEPTT.
DISPUR
GUWAHATI-06.

2:THE DIRECTOR GENERAL OF POLICE
ASSAM
 ULUBARI
 GUWAHATI-07.
 3:THE SUPDT. OF POLICE

BARPETA
ASSAM.
4:THE OFFICE IN CHARGE OF BARPETA POLICE STATION

BARPETA
ASSAM.
5:THE SUPDT.
                                                          Page No.# 3/5

DISTRICT JAIL BARPETA
ASSAM.
6:SAILEN KALITA

INVESTIGATING OFFICER OF BARPETA P.S.CASE NO.2222/2021
 P.O.
 P.S. AND DIST. BARPETA
 ASSAM.
 7:RANJIT BAYON

CONSTABLE (GATE MAN) BARPETA DISTRICT JAIL
BARPETA
ASSAM.
8:FEDDUS ALI
S/O. LT. SHAMEZ UDDIN
R/O. DAUKMARI
P.O. JANIA
P.S. BARPETA
DIST. BARPETA
ASSAM
PIN-782314.
9:ZINNAT ALI
S/O. LT. FARMAN ALI
R/O. DAUKMARI
P.O. JANIA
P.S. BARPETA
DIST. BARPETA
ASSAM
PIN-782314.
10:NAZRUL HOQUE
S/O. LT. AMBAZ ALI
R/O. DAUKMARI
P.O. JANIA
P.S. BARPETA
DIST. BARPETA
ASSAM
PIN-782314.
11:SUKUR ALI
S/O. LT. AHAMMAD ALI
R/O. DAUKMARI
P.O. JANIA
P.S. BARPETA
DIST. BARPETA
ASSAM
PIN-782314.
12:BADSHA MIAH
S/O. AKKES ALI
R/O. DAUKMARI
                                                                     Page No.# 4/5

                P.O. JANIA
                P.S. BARPETA
                DIST. BARPETA
                ASSAM
                PIN-782314.
                13:FARID UDDIN
                S/O. ABDUS SOBAN
                R/O. BANGHIPARA
                P.O. JANIA
                P.S. AND DIST. BARPETA
                ASSAM
                PIN-781314.
                14:AFAZUDDIN AHMED
                S/O. LT. RAHIZ UDDIN
                R/O. BANIAPARA
                P.O. GARAIMARI
                P.S. AND DIST. BARPETA
                ASSAM
                PIN-781314.
                15:MUKTAR ALI
                S/O. LT. JALIL MIYA
                R/O. DAUKMARI
                P.O. JANIA
                P.S. AND DIST. BARPETA
                ASSAM
                PIN-781314.
                ------------
                Advocate for : MR. M U MAHMUD
                Advocate for : GA
                ASSAM appearing for THE STATE OF ASSAM AND 14 ORS




                                        BEFORE
             HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                    HON'BLE MR. JUSTICE ROBIN PHUKAN
                                       O R D E R

25.07.2023 (A.M. Bujor Barua, J)

Mr. D Nath, learned Senior Government Advocate prays for an adjournment to examine the circumstance in which the death of the victim had occurred in the toilet of the jail premises.

Page No.# 5/5

The circumstance in which the death had occurred as stated in the post- mortem report is that an oblique, non-continuous ligature mark of size 24cm x 2cm is present high up on the neck above the level of the thyroid cartilage and the non-continuity of the ligature mark is the position of the knot being situated over the right angle mandible. The hyoid bone, thyroid cartilage and cricoids cartilage are found to be intact. The external condition is that the mouth is partially open with protrusion of the tongue and the finger nail beds are bluish in colour.

The learned counsel may examine the nature of the injuries as stated in the post-mortem report from the point of view of medical jurisprudence and accordingly further submissions be made.

By referring to the judgment of the Hon'ble Supreme Court rendered in Inhuman Conditions in 1382 Prisons, In Re, reported in 2017 SCC 10 658, it is submitted by the learned counsel for the petitioner that the family of the victim is entitled to a compensation irrespective of the fact whether the death was caused by suicide or because of homicide.

The learned Senior Government Advocate may examine as to what underlying principle can be followed for quantifying the compensation.

List the matters again on 10.08.2023.

                         JUDGE                                 JUDGE




Comparing Assistant