AZHAR RASHEED Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) A Writ Petition (Criminal) under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. has been filed on behalf of the petitioner for issuing writ of Mandamus or any other writ/directions/order directing respondent No.4 for transfer of investigation in respect of death of Athar Rasheed (brother of the petitioner) to CBI or any other independent agency.

(2.) In brief, Athar Rasheed, aged about 35 years is stated to have expired due to sole negligence during the process of hair transplantation undertaken at United Hair Studio, House No.223, Pocket 26, Sector 24, Rohini, New Delhi.

(3.) During the course of inquiry, the treatment papers at Escort Heart Institute and Research Centre were obtained which revealed that cause of death was Septic Shock with multi-organ failure in case of Stevens-Johnson Syndrome. Fortis Escorts Heart Institute further replied that it did not warrant any intimation to police since the death was due to septic shock with Stevens-Johnson Syndrome. A letter was also sent to Delhi Medical Council by police but in absence of any treatment record, they were not in a position to examine the matter.