K R RAVEENDRAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition is filed under Article 226 of Constitution of India for a writ of mandamus directing the respondents to conduct a fair investigation into the circumstances which lead to the suicide of Reshma, the daughter of the petitioner and also to direct the fourth respondent to allow the petitioner to give a correct statement on the circumstances which lead to the commission of suicide.

(2.) As directed, Circle Inspector of Police, Pulpally filed a detailed statement showing the progress of the investigation. It is stated that the postmortem certificate shows that Reshma died due to hanging. It also shows that investigation reveals that at about 5.30 p.m. on 21.4.2010, Smt.Sumathy and Nisha abused deceased Reshma in the presence of their neighbours accusing her of disclosing the ragging of a student by Jubin, son of the said Sumathy and they asked to hang herself instead of spreading the scandle. Later, at about 8.30 a.m. on 22.4.2010, Reshma committed suicide by hanging due to the instigation and harassment of said Sumathy and Nisha.

(3.) The statement discloses that investigation is proceeding in the proper direction. Learned counsel appearing for the petitioner submitted that in the light of the statement, no further direction is needed in the writ petition. Hence, the petition is closed.