A Delhi metropolitan court, while taking cognisance of various offences against 4 Directorate of Revenue Intelligence (DRI) officers, including abduction & abetment of suicide, has directed the agency to revise the guidelines followed by its officers during a raid. Chief metropolitan magistrate Shivani Chauhan was hearing a case where a suspect allegedly died by suicide due to illegal detention, & physical & mental abuse by four DRI officers.
According to the case details, the central agency conducted a raid at the office, shop & residence of victim Gaurav Gupta on April 24, 2018.
The raid continued till the next morning, & after the victim & his father were taken to DRI office, Gupta ended his life by jumping out of a window.
An FIR was initially registered for the offence of murder. However, after investigation, a cancellation report was filed & the Investigating Officer (IO) concluded that it was a case of suicide.
The victim's father stated that during the raid at his residence, a DRI officer pointed a revolver at the victim, & 4 members of the raiding team slapped & misbehaved with them. At the DRI office, he could hear his son being beaten in the adjoining room, the court noted.
The Court said, “There should be audio & video recording of the interrogation of the suspect".
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