KIRTIKUMAR MAHESHANKAR JOSHI Vs. PRADIPKUMAR KARUNASHANKER JOSHI

JUDGEMENT

(1.) Special leave granted.

(2.) Pradipkumar Karunashankar Joshi was married to Kumudlata. A son named Vishal was born on July 20, 1979 and a daughter Rachna alias Rikta on August, 12, 1981. Unfortunately, Kumudlata died on January 12, 1991 and the cause of death mentioned in the postmortem report was "cardiorespiratory arrest due to some chemical poisoning......" The husband Pradipkumar is facing criminal charge under Sec. 498A Indian Penal Code. On February 17, 1991 the Police recorded statements of the children.

(3.) Pradipkumar and family were residing at Rajkot. After the death of Kumudlata, Vishal and Rikta left their father's house and went to Jamnagar to live with the family of their mother's brothers/sisters. Since then both the children are living with their maternal uncle Kirtikumar Maheshankar Joshi.