PITAMBARBHAI PREMJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, father of the deceased, has prayed for the following reliefs :

(2.) It appears from the materials on record that the son of the writ-applicant went missing one day. The writ-applicant, being the father, learned that the dead-body of his son was lying somewhere near the Parsi Fire Temple at Khamasa. The apprehension of the writ-applicant, being the father of the deceased, is that his son was done to death and there should be proper investigation in this regard.

(3.) Pursuant to the notice issued by this Court, an affidavit-in-reply has been filed duly affirmed by one Panna Momaya, Additional Deputy Commissioner of Police, Mahila Cell, Crime Branch, Ahmedabad, inter alia, stating as under :