RAJAN MATHEW S/O. MATHEW Vs. THE DIRECTOR GENERAL OF POLICE, THE SUPERINTENDENT OF POLICE AND THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE plight of the petitioner is unfortunate. His younger child, a girl aged about 13 years, Greeshma by name, a student of the 7th standard had got ready to go to the school on the morning of 19.9.2006. Only her sister Reshma was available in the house at that time. The deceased had got ready to go to the School and was in her uniform. She had kept her books ready. At that time, her elder sister Reshma, aged about 15 years, had allegedly gone to the bathroom. The deceased girl was allegedly found lying in the bed on the cot. Reshma made a hue and cry. The maternal aunt of the deceased, who stays nearby, came to the scene. The child was rushed to the hospital. She was pronounced dead at the hospital.

(2.) THE brother of the petitioner, who had come to know of the incident, lodged the F.I. statement by 10.15 a.m. The death had occurred around 8.30 a.m. In the F.I. statement suspicion was expressed. The girl had consumed poison, it was apprehended and that apprehension was expressed. Inquest revealed that there was a suspicious mark on the neck. Postmortem confirmed that death had occurred on account of application of constrictive force on the neck.

(3.) THE petitioner has reasons to strongly suspect that the death of his younger child is mysterious. He is not prepared to accept the version of suicide. Absolutely no reason exists, according to him, to jump to such a theory of suicide. Medical evidence does not with certainty point to the theory of suicide. On his complaint, investigation was entrusted to the Circle Inspector of Police by the superior officials. The Circle Inspector's investigation has also not led to anything tangible or acceptable.