JUDGEMENT
Nutan D. Sardessai, J. -
(1.)Heard Shri Ryan Menezes, learned Advocate for the petitioners and Shri S.R. Rivankar, learned Public Prosecutor for the respondents.
(2.)Rule. Rule made returnable forthwith with the consent of the learned counsel appearing for the parties. Shri S.R.Rivankar, learned Public Prosecutor waives service on behalf of the respondents.
(3.)It was the contention of Shri Menezes that the petitioner - a prisoner was subjected to assault and effect thereof was supplemented on the basis of the medical certificate indicating the nature of the assault on the prisoner. Besides this Court in another case of Rajendra Singh V/s State of Goa (Criminal Writ Petition No.114/2012) had passed the judgment and order dated 19.07.2016 whereby compensation was ordered to be paid to the prisoner for the assault suffered by him in the course of fighting in the custody. Moreover, there was the report of the Additional Sessions Judge forming a part of the records and therefore, an offence had to be registered and inquiry had to be conducted in the matter.
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