Bombay High Court
Christian Community Welfare Council Of ... vs Government Of Maharashtra And Another on 26 August, 1994
Equivalent citations: 1996ACJ199, 1996(1)BOMCR70, 1995CRILJ4223, 1994(2)MHLJ1769
Author: R.M. Lodha
Bench: R.M. Lodha
JUDGMENT R.M. Lodha, J.
1. Police lock-up or death trap ? Police lawlessness or rule of law ? Police muscle or personal modesty ? Police harassment or human rights ? Yet again a case of custodial death has given rise to myriad hard-touching and soul searching questions. In this country where rule of law is inherent in each and every action and right of life and liberty is prized fundamental right adorning highest place amongst all important fundamental rights, whether life has no meaning to a person in police custody ? Whether personal modesty, decency, dignity on arrest of a person are increasingly exposed to third-degree practices which over-step the bounds of propreity ? How long, harsh, crude, oppresssive, excessive and torturous third-degree methods to the arrested person in the name of seeking information or investigation can be allowed to continue ? Whether police personnel are custodians of law and order or law unto themselves and depredators of civil liberties ? Whether to strip a person of his clothes and making him bare, naked and employing all sorts of physical and mental torture is not violative of prized constitutional right enshrined under Article 21 of the Constitution of India ? Whether police power admits of no human rights of a person in its custody ? Whether for inhuman acts of its officers and servants, the State must be made liable for violation of fundamental rights of its citizens ?
2. A sad and pathetic scenario first.
3. In the intervening night of 23-6-1993 and 24-3-1993 at 00.45 hours, police party consisting of Police Inspector Narule, Assistant Police Inspector Karade, Police Sub-Inspector Kadu, H. C. Nilkanth (B/No. 2180), H. C. Jahiruddin Deshmukh (B/No. 2562), H. C. Raghunath (B/No. 1417), H. C. Namdeo, (B/No. 2982), P. C. Ramesh (B/No. 2376), P. C. Sudhakar (B/No. 1784) and P.C. 1 (B/No. 3091) of Crime Branch Office, Nagpur (City) went to the house of one Jaoinous Adam Illamatti, resident of quarter No. B/363, Ajni Railway, Nagpur. The said police personnel forcibly dragged Junious from his house and he was beaten by the said police personnel near his house and then in the police lock-up. According to the averments made in the writ petition which was initially filed in the cover of public interest litigation by the Christian Community Welfare Council of India, a registered society for development, defence, public justice and solving problems of the minority christian community to safeguard and protect the fundamental rights guaranteed to the citizens of India, but later on the petitioner No. 2 Mrs. Jarina wd/o Junious Adam Illamatti was impleaded and the State of Maharashtra which was initially made party through the Commissioner of Police, Nagpur was further added party through the Home Secretary, Bombay, late Junious Adam was taken into unlawful custody and while arresting said Junious, the Police personnel also illegally detained his wife Jarina (petitioner No. 2) and when she objected, the Police personnel assaulted her and later on they molested and beat her. The aforesaid police officials severely assaulted and gave beating to Junious in the police lock-up with the result, in the early hours of 24th June 1993 Junious died in the lock-up. The wife Jarina also lodged a complaint later on that Junious Adam was so severely beaten by the Police while in their unlawful custody and detention that he died there in the police lock-up and they also molested her and to cover their crime, had threatened her to the consequences of death. According to the averments in the writ petition, the aforesaid police officials who took part in this sordid game of beating and molestation of a person belonging to the minority christian community, have managed to slip away due to connivance of high officials of Police Department. The allegations against the Deputy Superintendent of Police Mr. Godbole, the Investigating Officer in the crime, have also been made to the effect that he was reluctant to charge the accused persons with murder despite clear evidence of brutality and excesses perpetuated by the police personnel on Junious resulting into his death and instead of registering the case of murder under section 302 of the Indian Penal Code, a case under Section 304 of the Indian Penal Code was registered which gave an opportunity to those police officials to abscond. The petitioners in the writ petition have stated that the present case of custody death is not the first in the city, but there has been several such cases. The beating/assault and subsequent death is covered under excesses by the police and a matter of human rights protection and calls for serious consideration and if the law enforcing authority takes law in its hand and kills or murders detainees, the fundamental right of life and safety and freedom would be entirely crushed and breached. Deceased Junious was employed as Class IV employee (Khalasi) in the Central Railway and drawing as salary of Rupees 1600/- per month and according to the petitioners, he was 32 years of age and survived by his widow, the petitioner No. 2, one minor son and one minor daughter. The petitioners have alleged that this is a case where the State C.I.D. and the Investigating Officer have allowed several lapses which has created a suspicion in the mind of people whether there would be fair, prompt and just investigation and according to the petitioners, therefore, it was necessary that investigation was handed over to the Central Bureau of Investigation (CBI), because it related to the crime perpetuated by the police officials.
4. The petitioners have thus prayed for the following reliefs from this Court :-
"1. To direct by appropriate writ the respondent No. 1 to hold enquiry by independent machinery and to hand over the said enquiry of murder to CBI of New Delhi.
2. To direct the respondent No. 2 to release immediately the settlement dues of late Junios to his wife and also to consider giving her appointment on compassionate grounds.
3. To direct the respondent No. 1 to take steps to immediately arrest the accused, and to get the bail cancelled and also to attach the property of the accused.
4. To direct the respondent No. 1 to form a committee of Jurists and granting representation to the petitioner to impartially lead the enquiry.
5. To direct the respondent No. 1 to pay compensation of Rs. ten lakhs to the wife of deceased and to pay interim relief for her maintenance.
6. To call for the report of the case diary and other reports lodged for taking proper action by this H'ble Court.
7. To direct the respondent No. 1 to see that the evidence is not destroyed and that effective steps are taken to preserve the circumstantial evidence.
8. To decide the case in the light of Human Rights commission directives of protection of Human rights and in the light of the Constitutional guarantee of Constitution of India.
9. Any other directions/writ/orders deemed fit and proper by this Hon'ble Court.
10. To direct by appropriate writ State Government of Maharashtra to pay compensation of Rs. 10 lakhs to the widow of the deceased and the 2 children. Out of these amount of compensation 1/2 should be given to the widow the petitioner No. 2 and the remaining 1/2 amount may be equally divided and deposited in the name of 2 children namely Tannis Lass Adam and George Adam in the joint account with mother, petitioner No. 2 with a directions that the petitioners shall not withdraw the amount until the minors attain the age of 21 years but they shall have liberty to withdraw the interest thereupon".
5. The State of Maharashtra has filed its submissions before this Court and have also filed affidavit of Shri S. D. Godbole, Deputy Superintendent of Police, State C.I.D. (Crime), Nagpur and have also placed on record translated copy of F.I.R. and the charge-sheet filed against the said police officials. A look at the First Information Report No. 980971 registered as Crime No. 438/93 under Sections 302, 342, 330, 354, 323 and 34 of the Indian Penal Code lodged at Police Station, Sadar, Nagpur (City) on 24-6-1993 at 22.20 hours reveals that Shri Oza, Police Sub-Insepector, State CID (Crime), Nagpur has lodged the First Information Report against P. I. Narule, API Karade, PSI Kadu, HC Nilkanth, B/No. 2180, HC Jahiruddin Bashirmiya, B/No. 2572, HC Ramesh Bhoyar, B/No. 2276, HC Namdeo, B/No. 2982, PC Ashok Bhavani, B/No. 3081 and PC Sudhakar, B/No. 1784. It was stated that the above persons with common intention for the purpose of extracting information, intentionally caused injuries to deceased Junious, aged about 34 years and were responsible for his death. Similarly, they detained Jarina, her brother and two small children illegally and with intention to molest her, did obscene acts and caught her and her brother Richard. In the F.I.R. lodged against the aforesaid ten police officials, Mr. Oza, PSI, CID (Crime), Nagpur has stated that he received a telephone call from the Control Room, Nagpur from Police Inspector Nashikkar and informed the Deputy Superintendent of Police of State CID (Crime) at 10.30 hours on 24-6-1993 that one accused has died in the lock-up of the City Crime Branch, Nagpur, Mr. Oza, PSI, State C.I.D. (Crime) went to the spot, inspected the body of the deceased and came to know that the Police Inspector, Sadar Police Station has registered A.D. No. 4493 under Section 174, Cr.P.C. at 10.15 hours and the Executive Magistrate Sheikh conducted the inquest panchanama of the dead body of the deceased Junious Adam and sent the body for post-mortem. Since according to the instructions, the investigation was required to be conducted by the State C.I.D. in such matters and, therefore, investigation of the said death was taken over by the Deputy Superintendent of Police, C.I.D. (Crime) and during the course of investigation it was found that deceased was dragged out of his house at 00.45 hours in the intervening night of 23-6-93 and 24-6-93 during the night patrol by P.I. Narule and others along with his wife, two children, her brother Richard and cousin brother Stenli Patrick without following any procedure of law in police van bearing No. MH-12/9887 by forcibly making them to sit in the said van against their wish and brought them in the office of Crime Branch, Nagpur City (DCB) and for extracting information the deceased, his wife Jarina and brother-in-law Richard were beaten by belt and sticks and the deceased was put in the Crime Branch lock-up at 03.55 hrs by API Karade who took entry through P.C. Ashok Shukla to that effect. Junious died, complainant Jarina was molested, beaten and she and her two children and brothers were detained.
6. The said F.I.R. was lodged by PSI Oza at Police Station, Sadar against the aforesaid ten police officials on 24-6-1993 at 22.20 hours after recording statements of Jarina wd/o Junious Adam which reads as under :-
"..... I, after coming in the office of the CID (Crime) give my oral report that I stay at the abovenoted address and I was married to Joinous Illa Matti r/o Nagpur, about 10 years back. My husband was serving with the Ajani Railway Loco Shed as Diesel Mechanic. I have two children, elder daughter Ku Stenlas aged 9 years and son of George aged 8 years. On 23-6-93 in the evening from about 16.00 hrs. to 24.00 hrs. at night my husband did his duty and returned home. Before having food, he got country liquir worth Rs. 4/- through my brother Richard and having drinking liquor he took his food. He was sleeping. Myself and my brother Richard and my cousin brother Stenli and my children were also sleeping in the same room. At about 00.01 at night somebody gave a call from outside asking to open door. I got up and opened the door. Immediately 8-9 policemen with sticks in their hand rushed inside the house with sticks in their hand. I immediately put on the lights of the room. The policemen dragged my husband who was sleeping with under-wear and Baniyan by catching hold of Baniyan and asked my two brothers sleeping in the same room also to accompany them. They also told me that 'O prostitute' you also come along with two children. All of us came out. The police van was standing at some distance. My two brothers were first made to sit in the van. My husband was made to lie down near the electric pole and was beaten by stick and rubber belt on the buttocks and back. Thereafter myself and my two children along with my husband were made to sit in the van. In the van by catching my hair gave punch on my left ear. We were all taken to crime office. Myself, my children and my two brothers were sitting in the van. My husband was alone taken out of the van and taken inside the room and after closing the door they started beating. We were hearing the sound of beating. My husband was shouting 'Save, Save'. After about ten minutes the policemen also took me from the van in the room where my husband was. At that time my husband was naked. I was also beaten twice on the buttock and once on the back with the stick and they started asking me to tell the truth whether anybody had come in my house. I told them that nobody had come to my house. At that time one policeman out of those policemen whose front tooth is broken, lifted my Saree by putting his hand inside. I requested him with folded hands not to put his hand inside. At that time he said to me you give your nicker I will put it on your husband. We will cut his organ and make him important. Thereafter my husband was made to put on the nicker and shirt and was taken out of the room. My two brothers were kept in the crime office. Myself, my husband and my two children were made to sit in the police van and taken to Girnar Hotel. At there only my husband was taken inside the hotel. I and my children were sitting in the van only. After about one hour my husband was brought back from the hotel back in the van, and was put in the district lock-up and I was taken to the crime office and I was asked to stay where my two brothers were staying. I along with my children and my brothers stayed there only. I know all the policemen by their faces. Out of them some had put on blue shirt some had put on black pant. All of them belong to the Crime Branch. They have also molested me. My husband was suffering from T.B. He was treated in the Railway Hospital. All those policemen beat my husband very severely and caused his death. Hence I am submitting my oral report. My report is as per my version and is correct."
7. Investigating Officer Mr. Shankar Dattatraya Godbole, Dy Superintendent of Police, State CID (Crime) has filed his affidavit before this Court and has admitted that on 24-6-1993 at about 10.30 a.m. the Control Room Officer of the Nagpur Control Room, P.I. Mr. Nashikkar informed him on phone that one accused had died in the Crime Branch Lock-up situated near the Control Room and immediately after receipt of the said information, he along with PSI Oza and the other staff of the Department reached the spot at about 10.45 hrs. Mr. Godbole has further stated that on making enquiry, he learnt that Accidental Death No. 44/93 under Section 174, Cr.P.C. was registered at Police Station, Sadar at 10.15 hrs. and Assistant Police Inspector Aglave was doing the spot panchanama and he directed the Police Sub-Insepctor Mr. Oza to take up the investigation in view of the standing instructions by the Government. The Taluka Magistrate Mr. Sheikh was summoned to carry out inquest panchanama which was effected in the Crime Branch Lock-up between 01.00 and 01.20 p.m. On the same day, the photographer from the Department was called who took photographs of the dead body on the spot, the expert from the Forensic Science Laboratory was summoned to collect the available evidence and Mr. Mudliar came to the spot and various seizures were effected and Mr. Sheikh, the Taluka Magistrate sent the body for post-mortem to the Meyo Hospital, Nagpur. Mr. Godbole, Investigating Officer has stated that the police personnel had gone to hiding and in spite of his best efforts, they could not be traced and thereafter the statement of Jarina wd/o Junious Adam was recorded by PSI Oza and since she complained of beating by the accused persons, she was also sent for medical examination to the Meyo Hospital, Nagpur at about 4.30 p.m. on 24-6-1993. Similarly, the statement of her brother Richard was also recorded on the same day and he was also sent for medical examination. The statements of two inmates of the lock-up by name Sadashiv and Kisan were also recorded. PSI Oza also recorded the statement of Lock-up Guards Head Constable Machale, B/No. 576, Police Constables Anil Raghatate, B/No. 4065, Anil Kamble, B/No. 3850 and Baradhonde, B/No. 471 and the case papers of Police Station, Sadar A.D. No. 44/93 under Section 174, Cr.P.C. were taken in possession by PSI Mr. Oza and on perusal of papers and material on record, he immediately directed PSI Oza to register the offences punishable under Sections 302, 330, 342, 354, 323 read with Section 34 of IPC and the same was registered vide Crime No. 438/93 at 22.20 hrs. of the same date i.e. 24-6-1993. According to the affidavit of Mr. Godbole, the Commissioner of Police suspended the aforesaid police personnel on 26-6-1993 and the anticipatory bail applications filed by the accused persons were ultimately rejected on 28-6-1993. Accused Raghunath was arrested on 28-6-1993 at about 1.00 p.m. PI Karade, PSI Kadu, HC Jamaluddin, HC Nilkanth, HC Namdeo, PC Ramesh, PC Ashok and PC Sudhakar were arrested on 29-6-1993 and that P.I. Narule came to be arrested on 30-6-1993.
8. The Investigating Officer Mr. Godbole has further stated in his affidavit that on 26-6-1993 the daily movement register/station diary maintained by the Detective Crime Branch was seized by PSI Oza and report of Jarina and inquest panchanama of the deceased were obtained and on 27-6-1993 supplementary statements of Jarina, petitioner No. 2, her brothers Sanley Patrick and Richard and also her two children viz. daughter Stanlsis and son George were recorded and the spot panchanama of the place near electric pole No. B/2/158 where the first beating of the deceased is said to have taken place was conducted and the statements of neighbourers residing in the adjacent quarters were also recorded. The seizure panchanama of the police van was conducted and some hair, blood stains, sticks, handcloth, rope and iron rod were seized. Log Book of the said van was also seized and the photographs of van were taken. Mr. Godbole has also stated that the identification parade as directed by the Special Judicial Magistrate was held on 10-7-1993, but on that day, nobody appeared and hence that could not be held and thereafter the identification parade was held on 24-8-1993 and 25-8-1993 and in identification parade wife of deceased viz. Jarina identified all the ten accused persons as assailants of the deceased and those having beaten her and outraged her modesty. Mr. Godbole has stated in his affidavit that statements of witnesses under Section 164, Cr.P.C. were also recorded and the report of Chemical Analyser, Viscera report and other relevant material were collected and after completing the investigation, charge-sheet was filed in the court of the Chief Judicial Magistrate, Nagpur against the aforesaid ten police personnel under Sections 302, 330, 342, 354, 335, 323 read with Section 34 of the Indian Penal Code.
9. The charge-sheet in the aforesaid crime No. 438/93, Police Station, Sadar, Nagpur against the aforesaid ten police personnel filed in the court of the Chief Judicial Magistrate, Nagpur, reads as under :-
"On 24-6-93 at 10.20 a.m. the Guard in charge Head Constable of Crime Branch Lock up, Nagpur, City No. 776 Fulchand Machale gave a report that while he was on duty on 24-6-93 at 03.05 hrs. PSI Karade of the Crime Branch, Nagpur City and his staff made an entry u/S. 68 of the Bombay Police Act in the lock-up register and had detained the deceased Jaoinous Adam Illamatti aged 42 years, resident of Railway Quarters, Ajani. He died in the morning between 06.30 to 0700 hrs. On this report A/D No. 44/93 (Accidental death) u/S. 174, Cr.P.C. was registered, and investigation was started. Since the said person died in the police custody, investigation of the A.D. was taken over by the officers of the State CID (Crime), Nagpur, on the same day. During the investigation Executive Magistrate had conducted the inquest panchanama, spot panchanama the lock-up, notings from the movement register of the Crime Branch-II, statement of wife of the deceased Smt. Jarina Joinous Illammatti and her medical examination as also the statement of her brother Richard Abraham and his medical investigation report was obtained. On this offence was registered against the accused persons and investigated. During the investigation it transpired that some days back in local hotel India Sun one person by name Ganeshprasad Thakur from M.P. and Arunkumar Gupta were robbed of Rs. 24,000/- by one Pakku @ Pramod Awasthi and his associates with the help of one person named Anthony and at that time the deceased had adopted his name as Anthony. For ascertaining this, without registering any offence on 23-6-93 in the night at 23.00 hrs. accused persons 1 to 10 took an entry in the movement register in Crime Branch-II being Entry No. 26 and having noted departure for night patrol they proceeded in Police Van No. MH-12/9887 along with the witness Ganeshprasad Thakur, Kashiram Bardiya, Arunkumar Gupta, HC Madhaorao Tenpuria and having entered the house of deceased Jaoinous Adam Illa Matti on 24-6-93 at 00.45 hrs. while the deceased was sleeping with the underwear and Baniyan on his person, he was pulled out of house and after dragging him out, he tied to the electric poll on the street by a rope and beaten by stick under the garb of conducting search of the person of his wife Jarina, molested her and she along with her two children daughter Stenlas aged 10, son Jeorge aged 8, brother of Jarina by name Richard D. Abraham, aged 19 years, another cousin brother Stainly Patrick Dick were also pulled out and forcibly made to sit in the police van No. MH/12/9887. In the van also she was molested by taking pinches. The deceased was also beaten in the van and they were brought in the office of the Crime Branch-II. In the office the deceased Joinous was stripped of his clothes and severely beaten by the stick. For getting confirmation of the information witness Jarina and her brother Richard were also beaten by stick and rubber belt. She was molested by putting hand in her peticoat. Jarina, her two brothers and 2 children were illegally detained in the office of the Crime Branch-II. The deceased Joinous was put in the lock-up u/S. 68 of the B.P. Act on 24-6-93 at 03.45 hrs. No arrest panchanama in respect of him was done and in spite of the knowledge that such beating can result in death, the accused persons beat the deceased and killed him. The wife of the deceased was repeatedly molested and the above crimes were committed with common intention.
Inquest panchanama of the deceased, spot panchanama, photographs of the deceased from various angles and the recovery from the Police Van No. MH-12/9887 and the circumstantial evidence in the shape of the photographs of the rear portion of the van, injury reports of the complainant Jarina and her brother Richard, statement of the witnesses under S. 164, identification parade of the accused by the witnesses, report of C.A., post-mortem report, hand-writing report, report from the Railway authorities, maps of the spot of occurrence and other seized documents reveal that the accused Nos. 1 to 10 shown in column No. 1 had committed offence u/Ss. 302, 330, 342, 354, 355, 323 and 34, IPC and that there was enough material for proving the guilt. Hence this charge-sheet is being filed in the Court".
10. Looking to the gravity of crime and the questions involved in the petition, we called for the record of the Sessions Trial No. 416/93 arising out of Crime No. 438/93 registered at Sadar Police Station, Nagpur and it transpired that all the ten accused persons have been released on bail under Section 439, Cr.P.C. 1973 by the 2nd Additional Sessions Judge, Nagpur vide order dated 27-10-1993. While granting bail, the Additional Sessions Judge has noted that it was not disputed that Junious Adam died in police custody who was having 23 injuries. He further observed that the Investigating Officer has already submitted charge-sheet in the Court of the Chief Judicial Magistrate, Nagpur and the case is pending on his file for committal to the Court of Sessions and under such circumstances, there is no point in keeping all the accused in jail.
The Chief Judicial Magistrate, Nagpur has committed the said case for trial by the Sessions Judge vide order dated 8th Oct. 93 and thereafter nothing further has taken place and the Sessions Judge, Nagpur appears to have not assigned the said trial and the next date fixed in the trial is 17-9-1994 for the appearance of accused.
11. Memorandum of post-mortem of deceased Junious reveals the following injuries on his person :-
"(1) Swelling over inside of forehead of size 5 cms. x 2.5 cms. x 1 cm. dilfuse margins situated in its frontal region.
(2) Swelling around elbow joint with 2 abraisions at lower lateral end of numorus of size 1 cm. x 0.5 cm. and 1 cm. x 0.3 cm. brownish in colour.
(3) Contusion over middle third of lt. forearm on outer aspect (lateral surface) size 4 cm. x 1.5 cm. brownish in colour, manrgins dilfuse.
(4) Scattered identified contusions over lateral aspect of lower third of lt. forearm near wrist joint size 4 cm. x 3 cm. brownish in colour.
(5) Abrasion at base of lt. thumb on palmar aspect of size 3/4 cm. x 112 cm. brownish in colour.
(6) Abrasion of size 2 cm. x 0.5 cm. obliquely situated over dorsum of lt. hand at spalt between lt. thumb & lt. index finger.
(7) Lacerated wound at Knuckle (middle) of lt. index finger of 0.5 cm. length, irregular, oozing of blood present.
(8) Abrasion over rt. wrist at ulhar prominence on palmar surface of size 0.5 cm. 0.05 cm. brownish in colour.
(9) Swelling at bast of rt. thumb on dorsal aspect of size 1.5 cm. x 1 cm. diffuse margins.
(10) Swelling over lt. foot on dorsal as well as of planter aspect with brownish abrasions of 112 cm. x 112; 1/4 x 1/4 cm. and 1 cm. x 1/2 cm. situated at lateral 1 middle and middle half on dorsal surface.
(11) Swelling over Rt. foot on dorsal as well as planter aspect with abrasion of size 1/4 cm. situated on medial aspect along hallicies longus lendon.
(12) Contusion over lateral surface of lt. half involving upper third part, margins ill-defined brownish in colour.
(13) Brownish coloured contusion obliquely situated over lateral aspect of middle-third lt. thigh measuring 10 cm. x 1.5 to 2 cms. oblique coursl, margins diffuse.
(14) Abrasion over lateral aspect of lt. knee joint measuring 0.5 cm. x 0.5 brownish in colour.
(15) Contusion over anteremedial aspect of Rt. thigh in lower third part measuring 12 cm. x 4 cms. oblique course difluse margins; associated with liny abrasions of 1/4 cm. size three in number, brownish in colour.
(16) Contusion over lateral aspect of rt. thigh in middle third part measuring 8 cms. x 4 cms. with abrasion of sizes 5 cm. x 1 cm. & 1.5 cm. x 0.5 cm. brownish in colour.
(17) Contusion over rt. calf middle third measuring 10 cms. x 2/4 cms. diffuse margins, brownish in colour.
(18) Abrasion over rt. leg lower third along shin of tibil measuring 3 cm. x 1 cm. brownish in colour.
(19) Contusion involving entire poplilegal fosse. rt. side (back of knee joint) diffuse margins brownish in colour.
(20) Contusions over both buttocks, all over brownish in colour.
(21) Contusion over back extending from lt. fraseapular region to Rt. paraverlibral region measuring 20 cm. x 4 cm. with abrasion of size 4 cm. x 2 cm. in intrascupular region; brownish in colour.
(22) Scattered contusions over back of left shoulder in area of 12 cms. x 10 cms. brownish in colour., with haematoma chest wall internally.
(23) Scattered contusions over back of Rt. shoulder region of sizes 3 cm. x 1.5 cm.; 2.5 mm x 2 mm & cm. x 3 cm., non-continuous".
In the post-moterm report the opinion of the doctor as to the cause and/or probable cause of death is shock due to aforesaid injuries described in column No. 17.
12. The facts aforesaid lead to an irresistible conclusion for the purpose of present case that Junious Adam Illamatti died in the police lock-up as a result of custodial violance on his person. Junious Adam was done to death on account of beatings by the police personnel, an agency of sovereign power acting in violation and excess of power vested in such agency. The First Information Report bearing Crime No. 438/93 under Ss. 302, 342, 330, 354, 323 read with S. 34 of the Indian Penal Code against the ten accused police officials, implicates them for the death and murder of Junious Adam Illamatti. The post-mortem report of deceased Junious shows that due to beating and assault by those police officials Junious sustained 23 injuries and due to shock from the said injuries, he died. The investigation which has been concluded and as a result thereof charge-sheet against the aforesaid police officials has been filed under the various sections of the Indian Penal Code including Ss. 302 and 34 thereof, no further enquiry is required to be made to find out whether death of Junious Adam was the case of custodial death or not. Even the Assistant Government Pleader has not disputed nor it could be disputed by the State of Maharashtra that death of Junious Adam was not death in the police custody or police lock-up. Undisputedly Junious was victim of custodial violance and died in the police custody. The Asst. Government Pleader appearing for the State has also rightly not disputed the liability of the State for payment of compensation in this proceeding for violation of fundamental right to life under Art. 21 of the Constitution of India in view of the death of Junious in police custody and police lock-up. However, before we examine the quantum of compensation payable by the State of Maharashtra to the petitioner No. 2, widow of Junious for the custodial death of her husband by this Court and under Art. 226 of the Constitution of India, we would like to consider the question of custodial violance and prevention thereof.
13. Article 21 of the Constitution of India provides that no person shall be deprived of his life or personal liberty except according to the procedure established by law. Art. 22 of the Constitution of India provides for protection against arrest and detention in certain cases. Chapter V of the Code of Criminal Procedure, 1973 deals with the arrest of persons. S. 41 makes provision when police may arrest without warrant. How arrest can be made is provided under S. 46 of Cr.P.C. S. 47 deals with search of place entered by the person sought to be arrested and S. 50 provides when person arrested should be informed of grounds of arrest and of right to bail. S. 51 makes a provision for search of arrested person. At the request of the arrested person, he should be examined by the medical practitioner under S. 54, Cr.P.C. Section 56 provides that a police officer making an arrest without warrant, shall without unnecessary delay and subject to the provisions as to bail take the person arrested before the Magistrate or officer in charge of Police Station and under S. 57 of Cr.P.C. the person arrested shall not be detained more than 24 hours by the police officer in the absence of special order of the Magistrate under S. 167, Cr.P.C. Chapter XI of Cr.P.C. deals with preventive action of police and S. 151 makes a provision for arrest to prevent commission of cognizable offence.
14. Indiscriminate arrest by the police and violation of human rights led the Apex Court to consider this aspect in the light of increasing crime rates and in Joginder Kumar v. State of U.P., , the Supreme Court struck the balance between the two by observing as under (Para 9) :-
"A realistic approach should be made in this direction. The law of arrest is one of balancing individual rights, liberties and privileges, on the one hand, and individual duties, obligations and responsibilities on the other; of weighing and balancing the rights, liberties and privileges of the single individual and those of individuals collectively; of simply deciding what is wanted and where to put the weight and the emphasis of deciding which comes first - the criminal or society, the law violater or the law abider ....."
The Apex Court has laid down the guidelines for effective enforcement of the fundamental rights in the aforesaid judgment, as under (Para 26) :-
"1. An arrested person being held in custody is entitled, if he so requests to have one friend relative or other person who is known to him or likely to take an interest in his welfare told as far as is practicable that he has been arrested and where is being detained.
2. The Police Officer shall inform the arrested person when he is brought to the police station of this right.
3. An entry shall be required to be made in the Diary as to who was informed of the arrest. These protections from power must be held to flow from Arts. 21 and 22(1) and enforced strictly".
15. In Joginder Kumar's case (1994 Cri LJ 1981) (supra) the Apex Court has held that no arrest can be made because it is lawful for the police officer to do so. The existence of power to arrest is one thing and the justification for exercise of it is quite another. The police officer must be able to justify the arrest apart from his power to do so. Arrest and detention in police lock-up of a person can cause incalculable harm to the reputation and self-esteem of a person. No arrest can be made in a routine manner or on mere allegation of commission of an offence made against a person. Directions of the Apex Court in Joginder Kumar's case (supra) which are in the nature of law and binding on all concerned, by itself would reduce the indiscriminate arrests by the police without any justification to arrest a person and as a result thereof, also reduce in indiscriminate violance, assault, beating and excesses of police in police lock-up and police custody. However, before the Apex Court question to prevent police torture, police indecency, use of third-degree methods and abuse of police power in the name of seeking information from the arrested person or investigation were not involved. Time has come that the State Government rises to the occasion by striking the balance between the life of a person in police custody and the power of law enforcing agencies to bring the criminals to the book by making appropriate rules or providing guidelines to the police personnel in such matters. Gross and flagrant violation of human rights of the persons in police custody or in police lock-up has rendered the fundamental rights enshrined in Art. 21 of the Constitution of India not meaningful. Has not Police Manual become outdated ? Naked condition in which Junious was found dead in Police lock-up, the inhuman beatings and the number of injuries sustained by him shows pathatic condition of police violance on the person in its custody. How long such degree of police torture can be permitted on the face of prized fundamental right of life and liberty under Art. 21 of the Constitution of India ? Measures to set right such violance by police on the person in its custody have to be made. State owes responsibility to protect the lives of its citizens even while they are in police custody or detention. We, therefore, feel that the State Government should immediately constitute a committee consisting of its Home Secretary, Law Secretary and Director General of Police to go into all the aspects of custodial violance by the police and suggest measures and guidelines to prevent and check violance in the police custody and police lock-up and also suggest for that purpose suitable amendments in the Police Manual of the State and also submit comprehensive scheme for police accountability of human rights abuse. The aforesaid committee should be constituted by the State Government within 15 days and if the said Committee thinks fit, may co-opt renouned human right activist. The committee should submit its report to the State Government within three months of its constitution. The State Government is further directed to take effective steps in implementing the measures and guidelines suggested by the committee in preventing and checking the custodial violance. We, however, feel that to minimise custodial violance, the State Government should immediately issue necessary instructions to all concerned police officials that besides right of the arrested person under S. 54 of the Code of Criminal Procedure, 1973 for his medical examination by a medical practitioner at his request, in every case before the arrested person is taken to the Magistrate, he should be medically examined and the details of his medical report should be noted in the Station House Diary of police station and should be forwarded to the Magistrate at the time of his production. Even after the police remand is ordered by the concerned Magistrate for any period, every third day he should be medically examined and such medical reports should be entered in the Station House Diary. In every police lock-up a complaint box duly locked should be provided and the keys of that complaint box should be kept by the officer in charge of the Police Station. The officer in charge of the concerned Police Station should provide paper and pen to the detainee, if so demanded for writing complaint and should every day in the morning open the complaint box and if any complaint is found in the complaint box, the officer in charge of the Police Station should take such complaining detainee to the Magistrate immediately along with his complaint and the concerned Magistrate should pass appropriate orders in the light of the complaint made for medical examination, treatment, aid or assistance as the case may warrant. We hope these two safeguards would go a long way in reducing the custodial violance till appropriate recommendations are made by the Committee, rules and guidelines framed by the State Government and amendments are made in the Police Manual.
16. The Supreme Court in Nilabati Behera v. State of Orissa, has emphasised that the precious guarantee by Art. 21 of the Constitution of India cannot be denied to convicts, under trials or other prisoners in custody except according to the procedure established by law and police or prison authorities owe a great responsibility to ensure that citizens in police custody are not deprived of their right to life because their liberty is in the very nature of things circumscribed by the very fact of their confinement and, therefore, their interest in the limited liberty left is rather precious. The Apex Court in unequivocal terms held that the duty of care on the part of the State is strict and admits of no exception. Para 30 of the said judgment reads as under :-
"It is axiomatic that convicts, prisoners or undertrials are not denuded of their fundamental rights under Art. 21 and it is only such restrictions, as are permitted by law, which can be imposed on the enjoyment of the fundamental right by such persons. It is an obligation of the State, to ensure that there is no infringement of the indefeasible rights of a citizen to life, except in accordance with law while the citizen is in its custody. The precious right guaranteed by Art. 21 of the Constitution of India cannot be denied to convicts, under trials or other prisoners in custody, except according to the procedure established by law. There is a great responsibility on the police or prison authorities to ensure that the citizen in its custody is "not deprived of his right to life. His liberty is in the very nature of things circumscribed by the very fact of his confinement and therefore his interest in the limited liberty left to him is rather precious. The duty of care on the part of the State is strict and admits of no exceptions. The wrong-doer is accountable and the State is responsible if the person in custody of the police is deprived of his life except according to the procedure established by law. I agree with Brother Verma, J. that the defence of "sovereign immunity" in such cases is not available to the State and in fairness to Mr. Altaf Ahmed it may be recorded that he raised no such defence either".
17. Before we advert to the compensation which may be awarded to the petitioner No. 2 for the custodial death of her husband, the sequence of events which had taken place and assault and molestation of the petitioner No. 2 in the mid-night by ten male police officials has shocked the conscience of this Court. The breach of law by the law and order agency of the State is really shocking. How can the male police officials in the mid-night take away Mrs. Jarina, petitioner No. 2 in contemplation of any interrogation ? Not only taking away a lady forcibly in the mid-night by male police officials was deplorable but gross and blatent abuse of power shows that such police officials have no regard for public morality and decency. It is, therefore, imperative that the State Government immediately looks into this aspect of the matter and issues directions to all the police stations in the State providing guidelines relating to arrest of female persons in the State. The State should ensure that no lady or female person is arrested without presence of lady constable and in no case, after sun-set and before sun-rise and if there are already rules or guidelines to that effect, these are to be strictly followed and complied with. We direct that the State Government should make proper provision for female detainess separately throughout the State in separate lock-ups and all other safeguards preventing police torture. This aspect too should be examined by the Committee constituted for the aforesaid purpose and proper recommendations be made by the Committee to the State Government to curb this menace and the State Government is directed to implement the said recommendations of the Committee relating female detainees as well.
18. Now coming to the last question of award of compensation to the petitioner No. 2 for custodial death of her husband Junious Adam Illamatti.
19. The legal position admits of no ambiguity and doubt that the State Government is liable to pay compensation for the custodial death.
20. The Supreme Court in Rudul Sah v. State of Bihar, held that one of the ways by which violation of fundamental right under Art. 21 of the Constitution of India can be reasonably compensated by award of compensation against the State for flagrant fulfilment of fundamental right by its agency, instrumentality or its officials. The Supreme Court in Rudul Sah's case (supra) thus observed (Para 10) :-
"..... One of the telling ways in which the violation of that right can reasonably be prevented and due compliance with the mandate of Art. 21 secured is to mulct its violaters in the payment of monetary compensation. Administrative sclerosis leading to flagrant infringements of fundamental rights cannot be corrected by any other method open to the judiciary to adopt. The right to compensation is some palliative for the unlawful acts of instrumentalities which act in the name of public interest and which present for their protection the powers of the State as a shield. Respect for the rights of individuals is the true bastion of democracy. Therefore, the State must repair the damage done by its officers to the petitioner's rights. It may have recourse against those officers".
21. In Bhim Singh, MLA v. State of J. & K., , the Supreme Court held as under (at p. 499, Para 2 of AIR) :-
"..... Police Officers who are the custodians of law and order should have the greatest respect for the personal liberty of citizens and should not flout the laws by stooping to such bizarre acts of lawlessness. Custodians of law and order should not become depredators of civil liberties. Their duty is to protect and not to abduct."
22. The Supreme Court again examined the liability of the State for payment of compensation and custodial death due to police atrocities in Saheli, a Women's Resources Centre v. Commr. of Police, Delhi, and held that custodial death on account of beating and assault by the agency of sovereign power acting in violation of the power vested in such agency makes the State liable. The Supreme Court, thus held (para 11) :-
"An action for damages lies for bodily harm which includes battery, assault, false imprisonment, physical injuries and death. In cases of assault, battery and false imprisonment the damages are at large and represent a solatium for the mental pain, distress, indignity, loss of liberty and death ....."
23. The Apex Court spelt out clearly the principle on which the liability of the State arises in such cases for payment of compensation and distinction was drawn relating to the liability in private law for payment of compensation in an action of tort at great length in Nilabati Behera's case (1993 Cri LJ 2899) (supra). It was, thus held therein that -
"16. It follows that a claim in public law for compensation for contravention of human rights and fundamental freedoms, the protection of which is guaranteed in the Constitution is an acknowledged remedy for enforcement and protection of such rights and such a claim based on strict liability made by resorting to a constitutional remedy provided for the enforcement of a fundamental right is 'distinct from, and in addition to the remedy in private law for damages for the tort' resulting from the contravention of the fundamental right. The defence of sovereign immunity being inapplicable, and alien to the concept of guarantee of fundamental rights, there can be no question of such a defence being available in the constitutional remedy. It is this principle which justifies award of monetary compensation for contravention of fundamental rights guaranteed by the Constitution, when that is the only practicable mode of redress available for the contravention made by the State or its servants in the purported exercise of their powers, and enforcement of the fundamental right is claimed by resort to the remedy in public law under the Constitution by recourse to Arts. 32 and 226 of the Constitution. This is what was indicated in Rudul Sah, and is the basis of the subsequent decisions in which compensation was awarded under Arts. 32 and 226 of the Constitution, for contravention of fundamental rights".
In para 21 of the said report, it was observed as under :-
"The above discussion indicates the principle on which the Court's power under Arts. 32 and 226 of the Constitution is exercised to award monetary compensation for contravention of a fundamental right. This was indicated in Rudul Sah, and certain further observations therein adverted to earlier, which may tend to minimise the effect of the principle indicated therein, do not really detract from that principle. This is how the decisions of this Court in Rudul Sah and others in that line have to be understood and Kasturilal, distinguished therefrom. We have considered this question at some length in view of the doubt raised, at times, about the propriety of awarding compensation in such proceedings, instead of directing the claimant to resort to the ordinary process of recovery of damages by recourse to an action in tort. In the present case, on the finding reached, it is a clear case for award of compensation to the petitioner for the custodial death of her son".
24. Thus, it is clear that the respondent State of Maharashtra cannot escape its liability from payment of compensation to the petitioner No. 2 for the death of her husband Junious Adam Illamatti in police custody/police lock-up and such liability rightly has not been disputed by the learned Asst. Government Pleader.
25. After holding that the State is liable to pay compensation to the petitioner No. 2 for custodial death of her husband and that in exercise of jurisdiction under Art. 226 of the Constitution of India such compensation can be awarded against the State of Maharashtra and in favour of the petitioner No. 2, the only question that remains to be considered is the quantum of compensation. Admittedly, deceased Junious was employed in the Railways and was drawing salary of Rs. 1600/- per month. This fact is not disputed by the Assistant Government Pleader. Though there is some dispute about the age of the deceased because according to the petitioners, the deceased Junious was 32 years old and the evidence and material collected during the investigation shows the age of deceased Junious about 34-35 years, but according to the Assistant Government Pleader, Junious Adam was 42 years old at the time of his custodial death, we feel that the dispute of age in the facts and circumstances of the present case is not very material, because we are not examining the award of compensation under the Law of Tort. Even if we assume for the sake of arguments that deceased Junious was 42 years old at the time of his death, he being a permanent employees in the Railways of the Central Government, and the young age of petitioner No. 2 and minor children and in this view of the matter, applying the principles laid down by the Apex Court in Nilabati Behera's case (1993 Cri LJ 2899) (supra), we deem it just and proper that a total amount of Rs. 1,50,000/- would be appropriate as compensation to be awarded to the petitioner No. 2 in the present case. If the petitioner No. 2 or the minor children take any other proceeding for recovery of compensation on the same ground or any other ground, the amount of Rs. 1,50,000/- which is awarded to the petitioner No. 2, would be adjusted. It is, however, made clear that this award of compensation to the tune of Rs. 1,50,000/- in favour of the petitioner No. 2 and against the State of Maharashtra will not affect any other liability of the respondents or any other person flowing from the custodial death of the petitioner No. 2's husband Junious Adam Illamatti. It will be open to the State of Maharashtra to recover the amount of compensation awarded by us from the erring police officials proportionately.
26. Now, a word about the petitioner's prayer for handing over of the investigation of the case to the Central Bureau of Investigation. We have looked into the complete material of investigation conducted by Mr. S. P. Godbole and the evidence and material collected by him and the fact that now the charge-sheet had already been submitted by him before the Chief Judicial Magistrate, Nagpur and the case has already been committed for trial to the Court of Sessions Judge by the Chief Judicial Magistrate, in the facts and circumstances of the case, we do not feel that now any purpose would be served by ordering investigation of the case by the Central Bureau Investigation. Of course, from the material placed on record it does seem that the accused police officials avoided their arrest for few days. Though Mr. Godbole in his affidavit has stated that he has made all out efforts for the arrest of all the accused persons immediately, but was not successful, since he did not have sufficiently staff. This explanation is not satisfactory and we direct the State Government to enquire into the question whether there was any lapse on the part of the Investigating Officer in the arrest of the ten accused police officials and if so, proper action be taken.
27. We, however, make it clear that any observation made by us in this judgment would not have any bearing in the criminal trial pending against the police officials in connection with the death of Junious Adam Illamatti since the said police officials are not parties before us.
28. Before we conclude, we express our appreciation for the assistance rendered by Mr. R. S. Agrawal, Advocate of this Court who was requested by us to assist us in this matter since the counsel for the petitioner did not appear despite all efforts made. Mr. D. N. Kukdey, the learned Asst. Government Pleader also deserves a word of appreciation for the assistence rendered by him.
29. In the result, this writ petition is allowed and rule is made absolute in the following terms :-
(1) The respondent State of Maharashtra is directed to constitute a Committee consisting of its Home Secretary, Law Secretary and Director General of Police within 15 days from today for going into all the aspects of custodial violance by the police in the State and suggest comprehensive measures and guidelines to prevent and check custodian violence and death and also suggest for that purpose suitable amendments in the Police Manual of the State and also submit comprehensive scheme for police accountability of human rights abuse;
(ii) The said Committee is directed to submit its report to the State Government within three months of its constitution;
(iii) The State Government is directed to take effective steps in implementing the measures and guidelines suggested by the Committee in preventing and checking the custodian violence immediately after submission of report by the said Committee;
(iv) The State Government is directed to issue immediately necessary instructions to all concerned police officials of the State that in every case after arrest and before detainee is taken to the Magistrate, he should be medically examined and the details of his medical report should be noted in the Station House Diary of Police Station and should be forwarded to the Magistrate at the time of production of detainee;
(v) The State Government should also isssue instructions to all concerned police officials in the State that even after the police remand is ordered by the concerned Magistrate for any period, every third day, the detainee should be medically examined and such medical reports should be entered in the Station House Diary;
(vi) The State Government is further directed to provide a complaint box duly locked in every police-lockup and the keys of the complaint box should be kept by the Officer in-charge of the Police Station. The Officer in-charge of the concerned Police Station should provide paper and pen to the detainee if so demanded for writing complaint and the Officer in charge of the concerned Police Station should open the complaint box every day in the morning and if any complaint is found in the complaint box, the officer in-charge of the Police Station should produce such complaining detainee to the Magistrate immediately along with his complaint and the concerned Magistrate would pass appropriate orders in the light of the complaint made for medical examination, treatment, aid or assistance, as the case may warrant;
(vii) The State Government should issue instructions immediately in unequivocal and unambiguous terms to all concerned that no female person shall be detained or arrested without the presence of lady constable and in no case, after sun-set and before sun-rise;
(viii) The State Government should make proper provision for female detainee in separate lock-ups throughout the State of Maharashtra;
(ix) The State Government is directed to enquire into the conduct of Investigating Officer Mr. S. D. Godbole, Dy. Superintendent of Police, CID (Crime). Nagpur as to whether there was any lapse on his part in the arrest of ten accused police officials and if so, proper action be taken against him;
(x) The State Government is directed to pay compensation amounting to Rs. 1,50,000/- awarded in favour of the petitioner No. 2 Jarina wd/o Junious Adam in this proceeding for the custodial death of her husband Junious Adam Illamatti within one month from today. The said amount of compensation shall be paid by the State Government to the petitioner No. 2 by depositing that amount in the Fixed Deposit account of the petitioner No. 2 in any nationalised bank for a period of five years. The petitioner shall be entitled to withdraw the interest on the said Fixed Deposit during that period. It would be open to the State Government to recover the said amount of compensation from the erring police officials proportionately. However, it is made clear that this award of compensation to the tune of Rs. 1,50,000/- in favour of the petitioner No. 2 will not affect any other liability of the respondents or any other person flowing from the custodial death of the husband of petitioner No. 2. If the petitioner No. 2 or her minor children take any other proceeding for recovery of compensation on the same ground or any other ground in any competent Court for the custodial death of the husband of petitioner No. 2, the amount of Rs. 1,50,000/- which is awarded to the petitioner No. 2, would be adjusted.
(xi) The Sessions Judge, Nagpur is directed to assign the trial of Sessions Trial No. 416 of 93 arising out of Crime No. 438/93 registered at Sadar Police Station, Nagpur either to itself or any other competent Court on or before 17-9-1994, the date fixed for appearance of the accused and the said Court is directed to conclude the trial in Sessions Trial No. 416 of 93 expeditiously and as far as possible, within six months from 17-9-1994;
(xii) The Additional Registrar (Judicial) of this Court is directed to send the record of Sessions Trial No. 416/93 to the Sessions Judge, Nagpur immediately; and
(xiii) The State Government is directed to pay a fee of Rs. 2500/- to Mr. R. S. Agrawal, Advocate (amicus curie) for petitioners. This amount has been quantified by us looking to the nature of case and the assistance rendered by Mr. R. S. Agrawal, Advocate.
(xiv) Let the copy of this judgment to sent to the Chief Secretary of the Government of Maharashtra, Bombay immediately.
30. Order accordingly.