RAJENDRABHAI JAGJIVANBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Father of the deceased Vishal who is the original complainant had filed a complaint before GIDC Vapi Police Station, District Valsad for the offences punishable under Section 304 A and 201 of the Indian Penal Code. Initially it was given the Accidental Death Case No.24 of 2015 and an inquiry was conducted under section 174 of the Code of Criminal Procedure, 1973. Later on First Information Report was registered on 28.03.2015 for the alleged incident.

(2.) The applicant-petitioner approached this court for handing over the investigation of the death of his son to CBI or CID Crime and to initiate necessary departmental proceeding against the doctor of Vaapi Civil Hospital with the further request to add Section 302 of the Indian Penal Code so also to take stern steps against all those involved in the crime.

(3.) This court vide its order dated 30th September,2016, on noticing that investigation was carried out by the Deputy Superintendent of Police, Kaamrej where he was required to arrive at a final conclusion did not deem it fit to interfere at that stage. It will be profitable to reproduce the entire order.