MANOJ KUMAR THAKUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition the petitioner has prayed for quashing the final report dated 21.10.2010 in UDR 35/2009 filed by the detective Inspector CID, Bangalore and seeking for fresh investigation by Central Bureau of Investigation.

(2.) PETITIONER 's son by name Prateek Kumar Thakur was studying in third Semester of B.E.(Telecommunication) at Dayanand Sagar College of Engineering, Bangalore during the year 2009. On 13.08.2009 at about 1.00 pm, petitioner got information from the college authorities that his son fell down from the roof of the college and they have admitted him to hospital and he is under treatment. On this information the petitioner rushed to Bangalore at about 10.30 p.m. on the very same day. On reaching Bangalore petitioner was informed that his son Prateek Kumar Thakur died immediately after the incident. Petitioner and his wife went to Dayananda Sagar Hospital where the dead body of their son was kept. The staff of the college informed that petitioner's son accidentally fell down from the 7th floor of the building and the same was reported to Kumaraswamy Layout police and the same was registered in UDR 35/2009 under Section 174 Cr.P.C. Though petitioner requested the police that the post mortem be videographed the same was turned down. Petitioner being the father suspected the cause of death of his son and lodged a complaint with the Kumaraswamy Police station on 14.08.2009 as per Annexure -F and the same reads as under: <FRM>JUDGEMENT_677_TLKAR0_2013.htm</FRM>

(3.) PETITIONER party -in -person submitted arguments and he was also extended the assistance of panel advocate of High Court Legal Services Committee. Heard arguments on both the side and perused the entire petition papers.