MAHENDRA KUMAR SALUJA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) LEARNED Counsel for the petitioner submits that one Ritu, daughter of petitioner No. 1 and sister of petitioner No. 2 died on 26 -10 -2001 under suspicious circumstances, A report has been lodged to the police but due to inaction on the part of the police officers the investigation has not yet been completed and the culprits are enjoying liberty.

(2.) LEARNED Counsel for the State submitted that a perusal of the diary shows that from January, 2002 to March, 2002 investigation was practically not done at all. The Station House Officer present in the Court was questioned about it. He submitted that earlier Shri P.C. Sonker was the S.H.O. posted at Kotwali, Korba. He submits that it is for him to explain. So far as he is concerned, he has taken the charge on 8 -3 -2002 and he also has not been able to look in this case.

(3.) THE alleged offence against the applicant is regarding killing of his own wife. It is stated that on 26 -10 -2001 at about 9.15 a.m. the information was received by the petitioner No. 1 on telephone that Ritu has just died because of the electrical shock which she received at 7.00 a.m. The petitioners along with other family members reached Korba on the same day at about 2.00 p.m. Annexure P -6 is copy of the report dated 26 -10 -2001, which has been lodged by Vinay Saluja -petitioner No. 2. He also submitted a written report (Annexure P -7) to the Superintendent of Police, Korba on 29 -10 -2001 as also an application (Annexure P -8) to the Inspector General of Police, Bilaspur Range.