SANTHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs prayed for in this original petition filed under Article 227 of the Constitution of India are as follows:

(2.) The issue in this case relates to the death of Sreejith, the son of the petitioner. He was missing from 26.07.2013. On the basis of the complaint filed by the petitioner, a case under Section 57 of the Kerala Police Act was registered in the matter as Crime No.1013/2013 of Wadakkanchery police station.

(3.) Investigation of the case revealed that Sreejith had died on 26.07.2013 due to electrocution by coming into contact with the live electric fence put up by Rajagopalan and Raghavan, the neighbours of Sreejith to prevent the entry of wild animals into their property and that they had found the dead body of Sreejith and that they buried the dead body without informing any person.