NHRC issues notice to Uttar Pradesh Government on Dr Sachan's death: Calls for DM and Jail Superintendent's explanation over non intimation of death in judicial custody within 24 hours <br>

New Delhi, June 24th, 2011
The National Human Rights Commission, NHRC taking cognizance of media reports and a complaint regarding death of Dr. Yogendra Singh Sachan, Deputy CMO in judicial custody has issued notices to the Chief Secretary, Government of Uttar Pradesh, District Magistrate and Senior Superintendent of Police, Lucknow calling for Magisterial Enquiry Report, Inquest Report, CD of Post Mortem and its Report, Viscera Report, final cause of death within four weeks.
The Commission has also directed the District Magistrate and Superintendent of Jail, Lucknow to explain as to why the information about the death in judicial custody was not communicated within 24 hours to NHRC, as per its guidelines.
Dr. Sachan was lodged in Lucknow Jail as the main accused in the murder of Br. B. P. Singh, CMO. He was found dead in mysterious circumstances in the toilet of District jail hospital on the 22 June, 2011.
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