COURTS ON ITS OWN MOTION IN RE: SUICIDE COMMITTED BY SUSHANT ROHILLA, LAW STUDENT OF I.P. UNIVERSITY Vs. COURTS ON ITS OWN MOTION IN RE: SUICIDE COMMITTED BY SUSHANT ROHILLA, LAW STUDENT OF I.P. UNIVERSITY

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present matter arises out of an unfortunate incident which had resulted in the loss of a young life, namely Mr. Sushant Rohilla (hereinafter "the deceased student"), on 10/8/2016. The deceased student was pursuing the five-year B.A.LL.B. degree in one of the private law colleges in Delhi, NCR region i.e., Amity Law School (hereinafter "the concerned law school"), which was then affiliated to the Guru Govind Singh Indraprastha University (hereinafter "GGSIPU").

(3.) In respect of the said incident, a letter dtd. 20/8/2016 was addressed to the then Hon'ble Chief Justice of India, by one Mr. Raghav Sharma, who had sought help and assistance in respect of the same. Mr. Sharma was a friend of the deceased student and he had alleged that the latter was subjected to mental torture and harassment by a particular teacher of the concerned law school. The deceased student was stated to be the convener of the Debating Society and an active participant in Moot Court activities. He was also stated to be mentoring junior students in the concerned law school for moot court and debating events, and he continued to do so even after suffering from a physical injury.