National Human Rights Commission on complaints in the killing of three inmates in a shootout in Chitrakoot Jail has asked the Uttar Pradesh DGP, the DM and the SP, Chitrakoot and Chitrakoot Jail Superintendent through DIG, Prison , Prayagraj and submit an Action taken Report, as per it’s guidelines dated May 12, 2010, within ten weeks.
Allegedly, on 14th May, 2021, a prisoner had allegedly snatched a pistol from a prison personnel and killed two other prisoners. Subsequently, he was also killed in firing by the jail staff. The Commission has asked the authorities that the report should contain the following documents:
i. Detailed report (covering all the aspect leading to the death of the prisoners/encounter)
ii. Copies of all relevant GD entry or extract including departure & arrival of police/forces before & after the encounter
iii. Copy of seizure memo
iv. MLC reports of the injured police personnel, if any
v. Details of criminal history of the deceased persons, if any (including the present status of case(s) registered against the deceased)
iv. Site plan of scene of occurrence giving all the details (including positioning of forces/police and deceased during the encounter)
v. Inquest report
vi. Post-mortem examination report of each of the deceased (typed copy of PMR especially injury along with diagram of entry-exit/ wound must be provided). The report should clearly mention whether blackening/charring/tattooing was present or not
vii. Videocassette/CD of post mortem examination of each of the deceased
viii. Result of the forensic examination of “hand wash” of the deceased to ascertain the presence of residue of gun powder.
ix. Report of Ballistic Expert on examination of the arms & ammunition alleged to have been used by the deceased and his companions
x. Report of fingerprints expert, clearly mentioning whether the chance prints found on seized weapon matches with the fingerprints of the victim alleged to have fired the weapon recovered or otherwise.
xi. Details of the investigation agency and case status
xii. Magisterial enquiry report (along with copies of the statement of family members of the deceased and other independent witnesses)
Following reports, if applicable, are also to be submitted before the Commission:-
i. Copy of dead body hand over the memo, if applicable
ii. Copy of identification memo, if applicable
iii. Copies of relevant wireless log
iv. Action taken on a complaint by a relative of deceased or other persons alleging killing in a fake encounter/ negligence on the part of public servants.
