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The High Court on hearing a suo-moto petition issued notice to the State Government to implement directions given by the Apex Court to identify the unnatural death and give compensation to the kin of the deceased. A division bench comprising of Chief Justice Abhay Oka and Justice H T Narendra Prasad observed that the court will pass direction to fix and adhoc compensation and not the State Human Rights Commission. The compensation amount may vary with each case. The court also rejected the stand of the government that suicide does not amount to unnatural death. It said that the APEX court has concluded that suicide by prisoners in prison is considered as unnatural death. It also observed that compensation is paid only in three cases from 2012 – 2017 out of 48 unnatural death cases. The court has given three weeks time for the Government to provide updated data of the people died in custody from 2012 till May 31, 2019.
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