KHUSHI SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition represents a sister's plea for proper investigation into the death of her 20-year-old brother - Harsh Kumar Sharma - who never returned after leaving home in Delhi on the morning of 3/12/2024, only to be found dead late that night in an obscure location in Greater Noida, Uttar Pradesh.

(2.) Briefly, the unfortunate episode leading-up to the filing of the present petition has unfolded as follows:

(3.) In this factual backdrop, the court has heard Mr. Jayant K. Sud, learned senior counsel appearing on behalf of the petitioner. Mr. Rohan Jaitley, learned CGSC has appeared on behalf of Union of India; Mr. Sanjay Lao, learned Standing Counsel (Criminal) and Mr. Rahul Tyagi, learned ASC (Criminal) have appeared on behalf of the Delhi Police; Mr. Anil Mittal, learned Standing Counsel has appeared on behalf of the U.P. Police; and Mr. N. Hariharan, learned senior counsel has appeared on behalf of respondent No.3 - S.H.O, P.S.: Moti Nagar, New Delhi, all of whom have been heard at considerable length.