ANIL KOHLI Vs. STATE OF UTTARAKHAND & ORS

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioner seeks following reliefs:

(2.) Factual matrix of the case is that Aanchal (daughter of the petitioner Anil Kohli) fell in love with the sixth respondent Rahul Pandhi and got married with him on 18th March 2008. Aanchal Pandhi was found dead under mysterious circumstances in the intervening night of 13th / 14th February 2017 at her matrimonial home. Sixth respondent Rahul Pandhi went to the police station and informed that his wife has committed suicide. The police did not lodge any FIR immediately, but rushed to the site and prepared the inquest report. The panches, including the father of the deceased (Anil Kohli), were present at the time of preparation of inquest report. The Investigating Officer has mentioned in his report that this case appears to be a case of suicide by hanging.

(3.) The autopsy on the dead body of Aanchal was conducted by a team of Medical Officers namely, Dr. Kush Aeron and Dr. Vijay Bhaunthiyal on 14.02.2017, at about 02:30 P.M. The cause of death as mentioned in the autopsy report was asphyxia due to ante mortem hanging. The Medical Officers found following ante mortem injuries on the dead body at the time of conducting autopsy: