SAHELI, A WOMEN'S RESOURCES CENTRE, THROUGHMS. NALINI BHANO vs. COMMISSIONER OF POLICE, DELHI POLICE HEAD-QUARTERS AND ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 7 PETITIONER: SAHELI, A WOMEN’S RESOURCES CENTRE, THROUGHMS. NALINI BHANOT Vs. RESPONDENT: COMMISSIONER OF POLICE, DELHI POLICE HEAD-QUARTERS AND ORS. DATE OF JUDGMENT14/12/1989 BENCH: RAY, B.C. (J) BENCH: RAY, B.C. (J) PANDIAN, S.R. (J) CITATION: 1990 AIR 513 1989 SCR 488 1990 SCC (1) 422 JT 1989 (4) 553 1989 SCALE (2)1315 ACT: Constitution of India, 1950: Article 32--Tortious acts of employees-Responsibility of State--Death of person due to beating by police official--State directed to pay compensa- tion. HEADNOTE: Torts: Vicarious Liability--Death of child due to beat- ing by Police--State directed to pay compensation to mother. In the Writ Petitions filed on behalf of two women, who were severely beaten by the alleged landlord, in collusion with the local police, in their attempts to get the rooms occupied by them vacated, the petitioners prayed for direc- tions to the respondents to pay exemplary charges to one of the women for the death of her son but to injuries inflicted on him by the police. It was alleged that the landlord’s son, accompanied by the Station House Officer and other police personnel severe- ly beat the woman, and her nine year old son, who was cling- ing to her to protect her, as a result of which the child suffered severe injuries and died in the hospital. A medico-legal case was registered. The case was inves- tigated by the Inspector of Crime Branch, who submitted his report according to which there was a high level conspiracy of the police with the accused in getting the rooms occupied by the women vacated and opposed grant of bail as it was a clear case under Section 302/120B I.P.C. A counter-affidavit on behalf of Respondent No. 1 was filed stating that the Station House Officer himself took part in the beatings and the minor child was also not spared and the child sustained severe injury in the left leg, which was opined as a grievous one, and that the injuries inflict- ed on the child caused fever and pneumonitis, resulting in the death of the child, and a case under Sections 308/34 I.P.C. which was later altered to 304/34 I.P.C. was regis- tered and one of the accused arrested. 489 Disposing of the Writ Petitions, this Court, HELD: 1.1 An action for damages lies for bodily harm which includes battery, assault, false imprisonment, physi- cal injuries and death. In cases of assault, battery and http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 7 false imprisonment, the damages are large and represent a solatium for the mental pain, distress, indignity, loss of liberty and death. [494E] 1.2 It is well settled that the State is responsible for the tortious acts of its employees. [494F] In the instant case, it is apparent, from the report of the Inspector of the Crime Branch and the counter-affidavit fried on behalf of the Commissioner of Police and also from the fact that the prosecution has been launched in connec- tion with death of the child that the child was done to death on account of the beating and assault by the agency of the sovereign power acting in violation and excess of the power vested in such agency. The mother of the child is, therefore, entitled to get compensation from respondent No. 2, which is liable for payment of compensation for the death of the child due to beating by the Police officials con- cerned. It is, therefore, just and proper to direct respond- ent No. 2 to pay compensation to the mother of the deceased child, a sum of Rs.75,000. [494C-D; 495F] [Respondent No. 2 may take appropriate steps for recov- ery of the amount paid as compensation or part thereof from the officers, who will be found responsible, if they are so advised. As the Police Officers are not parties before the Court, any observation made by the Court in justification of this order shall not have any bearing in any proceedings specially criminal prosecution pending against the police officials in connection with the death of the child. [495G] Joginder Kaur v. The Punjab State and Ors., [1969] ACJ 28 at 32 and The State of Rajasthan v. Mst. Vidhyawati and Anr., [1962] Supp 2 SCR 989 at 1007, relied on. JUDGMENT: ORIGINAL JURSIDICTION: Writ Petition (Criminal) Nos. 250-53 of 1988. (Under Article 32 of the Constitution of India). Govind Mukhoty and S.K. Bhattacharya for the Petitioners. 490 V.C. Mahajan, Ms. A. Subhashini and R.B. Mishra for the Respondents. The Judgment of the Court was delivered by RAY, J. These writ petitions have been filed by the Women’s and Civil Rights Organization known as SAHELI, a Women’s Resources Centre on behalf of two women Maya Devi and Kamlesh Kumari who have been residing in one room tena- ment each on the ground floor of house No. 408/5/A L Gali No. 29 Anand Parbat and were severely beaten up by the alleged landlord in collusion with the S.H.O., Shri Lal Singh and the police of Anand Parbat Police Station. The facts of the case giving rise to these writ petitions are as follows:- Kamlesh Kumari and her husband Inder Singh moved into the house No. 408/5/A L, Gali No. 29, Anand Parbat in 1974. They had three children, Saroj 13 years old girl, Naresh 9 years old boy (now deceased) and Suresh 7 years old boy. They were living in one room on the ground floor of the said house which is a double storey. The other lady, Maya Devi has also been living in another room of the said house on the ground floor with her husband and children. The husband of both Kamlesh Kumari and Maya Devi are truck drivers and they often remain away from their home. There is a dispute over the ownership of the house. In or about 1984, the old landlord, one Tajinder Singh left the house and one Manohar Lal claims to be the new landlord. At present, one Puran http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 Chand and his two sons Shambu Dayal and Prakash Chand claim to have bought the said property from Manohar Lal and they have been illegally evicting all the tenants from the said premises.In their attempt they succeeded in evicting all the tenants except the two tenants named Kamlesh Kumari and Maya Devi. It is because of these illegal threats of eviction, Kamlesh Kumari obtained an order of stay from the Court against her forceful eviction and that said order is in force. Some time in October, 1987 the so-called landlords cut off the water and electricity supply to Kamlesh Kumari’s room and the same has not been restored till this day. On November, 2, 1987 the then S.H.O. of Anand Parbat Police Station, Lal Singh called for Kamlesh Kumari and told her to vacate the room. On November 4, 1987, the said S.H.O. again called for Kamlesh Kumari and when she arrived at the police station she found that the so-called landlords were already present there. In the presence of Shambu Dayal and others, Lal Singh told Kamlesh Kumari to take some money and leave the room whereon Kamlesh Kumari said that she should be given some time especially because her children are studying in schools. On November 491 12, 1987, the said S.H.O. once again called Kamlesh Kumari and this time he threatened to lock her up if she refused to vacate the room. November 13, 1987, Kamlesh Kumari went to Tis Hazari Court to consult her lawyer. On coming back she found her children missing and Maya Devi was standing out- side, all her belongings thrown out. Maya Devi told Kamlesh Kumari that the Sub-Inspector of Police K.L. Nanda of Anand Parbat Police Station had come and had taken away her chil- dren and had thrown away Maya Devi from her room. Kamlesh Kumari immediately went to the Police Station and met the S.H.O., Lal Singh and asked him about her children. The S.H.O. said that her children had been kept locked up and she would not be allowed to see her children unless she vacated the room. Kamlesh Kumari then went to Tis Hazari Court to see her lawyer. The lawyer phoned the Police con- trol room and rushed back to Anand Parbat Police Station. With great difficulty the lawyer got the three children released from the police station. On the same day, i.e. November 13, 1987, after Kamlesh Kumari and her children had just taken their dinner, Shambu Dayal trespassed into her room and hit Kamlesh Kumari on the forehead with a brick. She rushed to the police station and reported the matter to the police. The police had her medi- cally examined but refused to take any action against the assailants. On November 14, 1987, Kamlesh Kumari was attacked by Shambu Dayal, his brother Prakash Chand accompanied by Lal Singh in civilian clothes and Sham Lal, Sub-Inspector in uniform accompanied by two others. They beat Kamlesh Kumari, tore her clothes and molested her. Her nine year old son clung to his mother to protect her when Lal Singh took him away and forcibly threw him on the floor. Lal Singh also asked Shambu Dayal to beat Naresh. Kamlesh Kumari was dragged away to the police station and a criminal case was imposed upon her of trespass. She was sent to Tihar Jail and her lawyer got her released on November 16, 1987. Kamlesh Kumari on her release came back and found that her child, Naresh was in a very bad condition. The children took shel- ter at a neighbour’s house and the neighbours had got local doctors to look after Naresh. On the advice of the doctors, Naresh was admitted to Ram Manohar Lohia Hospital on Novem- ber 18, 1987. However, no medical legal case was registered. Kamlesh Kumari’s lawyer tried to get a medical legal case http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 7 registered. At last medical legal case was registered on November 23, 1987 by the ACP, Patel Nagar at 11.30 p.m. In the FIR No. 143/87 the said ACP had written that she had said that no policeman had beaten 492 her son although she had specifically named Lal Singh and others. On November 26, 1987, Naresh died in hospital and an inquest was carried out. This news was published in the Hindi newspapers. On December 10, 1987, S.D.M., Vipul Mittra called Kam- lesh Kumari to his office stating that he was conducting an enquiry into the facts and circumstances leading to Naresh’s death. On December 6, 1987, the Crime Branch filed its report in the court opposing bail for Shambu Dayal. In the said report, it has been stated that the details of the D.D. entries mentioned in the bail application itself show con- spiracy or connivance of the local police with the accused. This report was annexed as annexure ’C’ to these petitions. Kamlesh Kumari and her neighbours and lawyer on the day of Naresh’s death sat on dharna outside the residence of the Lt. Governor and demanded that a judicial enquiry be ordered into the death of Kamlesh’s son, Naresh. The report given by the fact-finding-team of the Peoples’ Union for Democratic Rights, into the death of Naresh was also published. The said report states that the representatives of the Peoples’ Union for Democratic Rights met the S.D.M., Vipul Mittra who told them that he would intimate them his findings; but subsequently when they contacted him it was told that it was a sensitive report and it can be made public only by the Lt. Governor. As such the instant writ petitions were moved before this Court praying amongst others the issuance of a writ for directions directing the respondents to pay Kamlesh Kumari exemplary damages for the death of her son, Naresh. On June 13, 1988, this Court directed to implead the Medical Superintendent, Ram Manohar Lohia Hospital, New Delhi as respondent No. 4 and also directed the Medical Superintendent to keep the record relating to Naresh, son of Kamlesh Kumari in a sealed cover and deposit the same with the Registrar of this Court within two weeks from the date of the order. By order dated August 22, 1988 the respondents were given two weeks time to file counter-affidavit and one week’s time thereafter was given to the petitioners to file rejoinder. Kanwaljit Deol, Deputy Commissioner of Police, Headquar- ters (II), Delhi, on behalf of Commissioner of Police af- firmed an affidavit in counter wherein it has been stated that: "On the basis of the aforesaid complaint ACP/Patel Nagar got registered case FIR No. 143 dated 24.11.1987 under section 308/34 IPC, P.S. Anand Parbat, New Delhi and entrusted investigation to Inspector, Vigilance, Central 493 Distt., who arrested accused Shambu Dayal, son of Puran Chand on 24.11.1987. On 26.11. 1987 Naresh expired in Ram Manohar Lohia Hospital and post-mortem was got conducted. The autopsy doctor opined that injuries were ante-mortem caused by blunt force impact/possible injuries were not sufficient to cause death. Death was due to pneumonitis as diagnosed clinically. Offence was changed to Section 304/34 IPC." It has also been stated therein that Maya Devi was residing in one room adjacent to room of Kamlesh Kumari for 6-7 months, the landlords did not issue any rent receipt. It http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 7 was also stated that: " ..... On 13.11.1987 the landlord forcibly got vacated the room in possession of Maya Devi with the connivance of local police which is evident from the DD entry made by Asstt. Sub-Inspector, Kishan Lal who visited the spot on the information of quarrel between Maya Devi and landlord’s men." It has further been stated that on 14.11.1987, Shambu Dayal got registered a false case under section 4448 IPC to get the above objective and the local police arrested Smt. Kamlesh Kumari the same day. She was not admitted to bail despite approach by her relatives. The S.H.O. himself took part in the beatings and the minor child (Naresh) of Smt. Kamlesh was also not spared, and was thrown away while he clung to feet of his mother, while she was being beaten merci- lessly. Naresh sustained severe injury in his left leg and could not be attended by the doctors in absence of his parents. On 16.11.1987 only Naresh was attended by his mother after release from jail and by then the child had suffered from old ailments. She took him to R.M.L. Hospital on the advice of the local doctors. The injuries inflicted to Naresh on 14.11.1987 caused fever and pneumoi- tis and finally resulted in his death. Later on the nature of injury on left leg of the child was opined to be grievous one." The relevant portion of the report dated 5.12.1987 submitted by Puran Singh, Inspector, Crime Branch, Delhi is quoted hereunder: "So far it seems that there is a high level conspiracy in getting the rooms of tenants got vacated by the landlord if the accused is bailed out, it will be difficult to find out the 494 truth. Smt. Shobha and the doctor are already under pressure. As the local police is in- volved in all this episode so bailing out the accused will definitely affect the fate of the case. The accused should not be bailed out as it is clear case u/s 304/120 B I.P.C. The details of DD entries mentioned in the bail application itself show the conspiracy or connivance of the local police with the ac- cused. Therefore the bail is opposed strongly." The landlord, Shambu Dayal and Puran Prakash and Lal Singh, S.H.O. and Shyam Lal, Sub-Inspector have been im- pleaded as respondents by order dated September 20, 1988 in these writ petitions. They also filed counter-affidavits. It is now apparent from the report dated 5.12.1987 of the Inspector of the Crime Branch, Delhi as well as the counter-affidavit of the Deputy Commissioner of Police, Delhi on behalf of the Commissioner of Police, Delhi and also from the fact that the prosecution has been launched in connection with the death of Naresh, son of Kamlesh Kumari showing that Naresh was done to death on account of the beating and assault by the agency of the sovereign power acting in violation and excess of the power vested in such agency. The mother of the child, Kamlesh Kumari, in our considered opinion, is so entitled to get compensation for http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 7 the death of her son from the respondent No. 2, Delhi Admin- istration. An action for damages lies for bodily harm which in- cludes battery, assault, false imprisonment, physical in- juries and death. In cases of assault, battery and false imprisonment the damages are at large and represent a sola- tium for the mental pain, distress, indignity, loss of liberty and death. As we have held hereinbefore that the son of Kamlesh Kumari aged 9 years died due to beating and assault by the S.H.O., Lal Singh and as such she is entitled to get the damages for the death of her son. It is well settled now that the State is responsible for the tortious acts of its employees. The respondent No. 2, Delhi Adminis- tration is liable for payment of compensation to Smt. Kam- lesh Kumari for the death of her son due to beating by the S.H.O. of Anand Parbat Police Station, Shri Lal Singh. It is convenient to refer in this connection the deci- sion in Joginder Kaur v. The Punjab State and Ors., [1969] ACJ 28 at 32 wherein it has been observed that: "In the matter of liability of the State for the torts committed by its employees, it is now the settled law that the State 495 is liable for tortious acts committed by its employees in the course of their employment." In The State of Rajasthan v. Mst. Vidhyawati and Anr., [1962] Supp 2 SCR 989 at 1007 has been held that: "Viewing the case from the point of view of first principles, there should be no difficul- ty in holding that the State should be as much liable for tort in respect of a tortious act committed by its servant within the scope of his employment and functioning as such as any other employer. The immunity of the Crown in the United Kingdom, was based on the old feudalistic notions of Justice, namely, that the King was incapable of doing a wrong, and, therefore, of authorising or instigating one, and that he could not be sued in his own courts. In India, ever since the time of the East India Company, the sovereign has been held liable to be sued in tort or in contract, and the Common Law immunity never operated in India ...... " In Peoples Union for Democratic Rights through its Secretary and Anr. v. Police Commissioner, Delhi Police Headquarters and Anr., (Writ Petition Crl. Nos. 401-402 of 1988 orders in which were pronounced by this Court on Janu- ary 13, 1989) one of the labourers who was taken to the police station for doing some work and on demand for wages was severely beaten and ultimately succumbed to the in- juries. It was held that the State was liable to pay compen- sation and accordingly directed that the family of the deceased labourer will be paid Rs. 75,000 as compensation. On a conspectus of these decisions we deem it just and proper to direct the Delhi Administration, respondent No. 2 to pay compensation to Kamlesh Kumari, mother of the de- ceased, Naresh a sum of Rs.75,000 within a period of four weeks from the date of this judgment. The Delhi Administra- tion may take appropriate steps for recovery of the amounts paid as compensation or part thereof from the officers who will be found responsible, if they are so advised. As the Police officers are not parties before us, we state that any observation made by us in justification of this order shall not have any beating in any proceedings specially criminal http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 7 prosecution pending against the police officials in connec- tion with the death of Naresh. The writ petitions are dis- posed of accordingly. N.P.V. Petitions dis- posed of. 496