custodial deaths Archives

“A death in custody is a slur on a civilised State and completely unacceptable”; Meghalaya HC fixes quantum of compensation for custodial deaths

“The next and kin of the deceased prisoner will be entitled to a sum of Rs.15 lakh if the victim was below 30 years of age; a sum of Rs.12 lakh if the victim was below the age of 45 years but above the age of 30 years and, a sum of Rs.10 lakh if the victim was above 45 years of age, as on the date of death”.

Case Briefs High Courts

TN Custodial Deaths | Madras HC appeals to Print, Visual and Social Media not to misinterpret observations made during hearings & not to conduct media trial; CBCID to file a status report in a sealed cover

Madras High Court: A Division Bench of M. Sathyanarayanan and P. Rajamanickam, JJ., while addressing the matter of Custodial Death of “Jayaraj &

Case Briefs Supreme Court

Custodial Deaths: SC suggests establishing open jails & use of phone & video conferencing for communication with family and lawyers

Supreme Court: Showing deep anguish over the increasing number of custodial or unnatural deaths in the prisons across India, the bench of