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Bambi Narayanan who was the former scientist of Indian Space Research Organisation finally got justice after spending hours seeking for the same in the long corridors of Supreme Court. The bench headed by Justice DipakMisra ordered for 50 lakh compensation to the scientist and observed that reputation is an inseperable part of Right to Life with dignity and thus the fundamental rights of the scientist has been grossly affected. The court also formed a committee to look into the conspiracy that was done by the police officers against him.
The bench noted that the former scientist was arrested and spent almost 50 days in police custody. This arrest was severely criticized by the CBI in it’s closure report. The bench observed that the entire prosecution initiated by the State Police was malicious and has caused tremendous harassment and anguish to the appellant. The State was dealing with an extremely sensitive case and after arresting the appellant and some others, transferred the case to the CBI. The fault should have been observed by CBI and not the state. The criminal law was set in motion without any basis. The liberty and human rights of the concerned person was jeopardized as he was taken to custody and compelled to face cynical abhorrence. The court held that there can be no scintilla of doubt that a scientist of national reputation had to undergo so much of humiliation. In response to the humiliation and malicious prosecution faced by him , the compensation is just and must be given as soon as possible.
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