SHIRINBEN MOHAMAD MALVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners have challenged the arbitrary action of the respondent authorities in not properly investigating into the matter of death of husband of petitioner no. 1 and to issue appropriate directions for handing over the investigation in respect of the same to neutral investigating agency including CID Crimes and to submit report thereof before this Court.

(2.) THE petitioner no. 1's husband Mohammad Malvi was doing business in Bhavnagar city. On 31st January 2007 the husband of the petitioner no. 1 was taken into police custody and he died of massive heart attack. According to the petitioner her husband has died due to harassment on the part of the police authorities and therefore made various representations to various authorities without any fruitful result. Hence the present petition has been filed with the above prayer.

(3.) AS a result of hearing and perusal of the record it is evident that the respondent no. 4 addressed one letter dated 6th November 2007 to the petitioner informing them that the death of the husband of petitioner no. 1 was natural death and it had occurred due to hypertension and the allegations made in the representation are not corroborated by the evidence.