N SALEENA Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner is the wife of a deceased person who met with an unnatural death under suspicious circumstances. He had left his house and was with his friends on the evening of 8/4/06. He did not return and his body was found on 9/4/06 in a pool of water. The relatives entertained suspicions. They therefore aired their suspicions. Investigation has been conducted by the local police. The petitioner and the relatives are dissatisfied with the investigation. They complain that the proper, effective and meaningful investigation has not been conducted. They have specifically raised the circumstances under which they entertain the suspicion.

(2.) The deceased was allegedly found engaged in a drinking spree with some of his friends. It is the version of those friends now that the petitioner had got drowned. They had allegedly attempted to save him; but they could not. But their admitted conduct of not making a hue and cry and not attempting to save the deceased and of their waking back to their house as if nothing had happened and their further conduct of making themselves scarce from the locality immediately after the event do all arouse suspicion of the worst variety.

(3.) I shall carefully avoid any detailed discussion on merits about the improbabilities of the conduct of such persons or venture to express any opinion on the disputed facts. Suffice it to say that, on an anxious consideration of all the relevant inputs, I am not satisfied that a purposeful, meaningful and effective investigation has been conducted by the police.