With 65 unnatural deaths (including suicides) reported from the state's prisons between Jan 1, 2012 & May 31, 2019, the Karnataka HC has directed the govt to compute ad-hoc compensation.
The state has to adopt the guidelines enunciated under section 163-A of Motor Vehicles Act, 1988 to calculate the minimum compensation payable to next of those who have died in those unnatural death cases.
The quantum of total compensation will be decided thereafter by a committee under a retired judge to be appointed by the court.
The state govt has also been told to furnish additional information with regards to unnatural deaths which have occurred between May 31 ,2019 & Sept 30, 2019.
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