High Court laments quality of civilisation in custodial death
Human Rights
“…quality of a nation’s civilization can be largely measured by the methods it uses in enforcing criminal law”, opined the High Court, in determining what punishment should be meted out to police personnel who allegedly perpetrated an incident of police brutality that resulted in the death of the detainee. Though heavy in its poetic diction, the Court lacked the tools to effect poetic justice. With the identity of the concerned officials not clearly established, and the investigation at a penrose, it could but wax lyrical about the sanctity of human rights in the world’s largest democracy.
Tags : CUSTODY DEATH COURT INEFFECTIVE RIOT
Share : 
|