MOHAMMAD YASIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment of the Division Bench of the Delhi High Court passed in Criminal Writ Petition No. 917 of 1999 on 28.9.2001.

(2.) The appellant Mohd. Yasin had filed a writ petition before the Delhi High Court seeking directions to hand over the investigation to the Central Bureau of Investigation into the death of his elder brother Yunus alias Anees who died on 4.8.1999 in police custody of the police station Okhla Industrial Area, New Delhi. The appellant further prayed for a direction to the Station House Officer of the police station Okhla Industrial Area to register a case under section 302, IPC against the delinquent officer(s).

(3.) The High Court in the impugned order after perusing the report of the Sub-Divisional Magistrate and the report of the Board of Doctors who conducted postmortem examination of the deceased and came to the conclusion that the death of the appellants brother was caused due to cardiac arrhythmias and the petition was disposed of.