ANADI DIXIT Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been brought by the father of a girl student who was enrolled in an educational institution pursuing MBBS course. She died an unnatural death on 5 th September 2017. The writ petitioner had lodged the First Information Report with jurisdictional police station in the same district on 11/9/2017. charge-sheet was submitted in connection with the said complaint. In the charge-sheet, two persons were arraigned as accused for commission of offences under Sec. 306/201 of the Indian Penal Code 1860 (IPC). Subsequently, investigation was handed over to crime investigation division CBCID - another investigating wing of the State police. We are apprised by the learned counsel for the parties that the said agency i.e., CBCID has now filed final report/closure report under Sec. 173(8) of the Code of Criminal Procedure, 1973. Meanwhile, cognizance was taken by the learned Magistrate as regards the charge-sheet submitted on 30/10/2018 and the case has been committed to Sessions Court. Ms. Garima Prashad, learned W.P.(Crl.) No(s).68/2018 Additional Advocate General for the State of Uttar Pradesh has informed us of this fact in course of hearing. So far as the final or closure report is concerned, no order has as yet been passed.

(2.) Our attention has been drawn to certain other cases of unnatural death, which appear to be cases of suicide in different institutions within the same district.

(3.) A young girl child has died an unnatural death while pursuing medical studies and two investigating agencies have given reports, one in the form of charge-sheet arraigning two individuals as accused and the other filing closure report.