Publication

This booklet titled “Forensic Investigation of Health Rights Violation in custody” has been prepared to assist different investigators like police, judicial officers, NHRC medical investigation team, forensic experts involved in investigations of NHRC cases, the doctors providing treatment to the custodial patients and the doctors conducting post-mortem in cases of custodial deaths. To acknowledge the health rights of the prisoner, an attempt has being made through this booklet to make all the stakeholders understand the various dynamics playing role in providing healthcare services.

The Investigation Division of the Commission has been set up in accordance with the provisions of section 11(1) (b) of the Protection of Human Rights Act, 1993. One of the Important functions of the division is to conduct spot enquiries into complaints of Human Rights violations on the directions of the Commission and to submit its analysis and recommendations to the Commission.