NHRC notices to the Director General of Police, Uttar Pradesh and Commissioner of Police, Prayagraj calling for reports on the complaints of the killing of Atiq Ahmed and Ashraf by miscreants in police custody

New Delhi, 18th April, 2023

The National Human Rights Commission, NHRC, India has taken cognizance of complaints alleging that two brothers Atiq Ahmed and Ashraf were killed by miscreants in police custody in Prayagraj district of Uttar Pradesh on 15th April, 2023.

The Commission has issued notices to the Director General of Police, Uttar Pradesh and the Commissioner of Police, Prayagraj calling for the following reports within four weeks:

(i) detailed report, covering all the aspects leading to death (including time, place and reason for arrest/detention); (ii) copy of complaint and FIR registered against the deceased; (iii) copy of arrest memo and inspection memo; (iv) whether information of arrest was given to family/relatives?; (v) copy of seizure memo and recovery memo; (vi) copy of medical legal certificate of the deceased; (vii) copies of all relevant GD extracts (all must be legible and transcribed in English/Hindi); (viii) Inquest Report; (ix) Post Mortem Report (typed copy of PMR especially description of injuries must be provided); (x) video cassette/CD of post mortem examination; (xi) site plan of scene of occurrence giving all the details; (xii) chemical & histopathology examination of viscera (if applicable); (xiii) final cause of death based on FSL report; (xiv) magisterial enquiry report (u/s 176(1-A) Cr.PC as amended by Act 25 of 2005.

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