Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Gyanesh Rai and Ors. v. State of U.P. and Ors - (High Court of Allahabad) (21 Sep 2015)

Compensation for youth tortured in police custody

MANU/UP/1325/2015

Criminal

In a case where the police illegally detained and tortured a young man who had applied for a position as a constable in the Indo-Tibetan Border Police, the Allahabad High Court awarded five lakh rupees as compensation in his favour, while leaving the door open for further damages. Noting the brutality of treatment and grievousness of the injuries sustained by the youth, the Court did not mince its words, pronouncing “Custodial Torture is a calculated assault on human dignity and nothing can be more dehumanizing as the conduct of police…”

Relevant : D.K. Basu vs. State of West Bengal MANU/SC/0157/1997 State of Madhya Pradesh vs. Shyamsunder Trivedi & Ors. MANU/SC/0722/1995 Gauri Shanker S harma vs. State of U.P. MANU/SC/0132/1990

Tags : POLICE   CUSTODY   TORTURE   COMPENSATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved