AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Delhi, dtd. 30/1/2024, in Writ Petition Criminal No. 2945 of 2023 by which the High Court rejected the writ application filed by the appellants herein declining to issue a writ of mandamus to the Police for the purpose of registration of a First Information Report (for short, "F.I.R.") in connection with the commission of suicide by two students - sons of the appellant no. 2 and appellant no. 3 herein respectively - while they were studying at the Indian Institute of Technology, Delhi (for short, "IIT, Delhi").

(3.) We propose to borrow the facts giving rise to this appeal straight from the impugned judgment of the High Court. The same reads thus: