DEEPALI AGGARWAL Vs. STATE

JUDGEMENT

(1.) The petitioner is the widow of late Sachin Aggarwal, who is stated to have been found dead in his car on 26.12.2019 with a bullet injury to his right temporal region. The deceased was, at the time, accompanied by one Prasoon Dixit, who was driving the car while the deceased was in the front left seat. Prasoon Dixit is stated to have been a close associate of the deceased for few months prior to the incident.

(2.) The other factual details of the incident are not relevant for purposes of the present petition, except to say that after making inquiries from the family of the deceased, on 26.12.2019 the police registered FIR No. 458/2019 under section 25/27/54/59 of the Arms Act at PS: Vivek Vihar against unknown persons. It is stated in the petition that the family had informed the police that they suspected foul play. Thereafter on 27.12.2019, post-mortem was conducted on the body ; and the deceased was cremated. On 30.12.2019, the petitioner is stated to have lodged a complaint against Prasoon Dixit and his associates alleging offences under sections 302/120B of the Indian Penal Code, 1860 (IPC).

(3.) The petitioner has filed the present petition under Article 226 of the Constitution, being aggrieved by alleged culpable negligence on the part of the police to investigate the matter. The petitioner has made the following prayers: