ANITA BHANDARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Ms PJ Davawala, learned Additional Standing Counsel for the Union of India and Mr Prashant G Desai, learned counsel for respondent Nos. 2 to 4 waive service of Rule.

(2.) Petitioner No. 1 is the widow and petitioner Nos. 2 and 3 are minor children (aged 9 and 2 years respectively) of late Shri Suresh M Bhandari. The deceased was a Chartered Accountant practising at Surat. The deceased had also filed the income-tax return for the year ended on 31.3.2000 (AY 2000-01) wherein his income from profession was shown as Rs.2,21,610.00.

(3.) . At the hearing of this petition, Mr Paritosh Calla, learned counsel for the petitioners has invited the attention of the Court to the manner in which the alleged incident took place. He has read out the material on record including the FIR dated 4.4.2001 (page 17) as well as the statement dated 4.4.2001 of Mahendrabhai Harilal Kothawala, aged 50 years, who was a rickshaw driver and was an eye witness to the incident.