MAHADEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) The Chief Medical Officer, Etawah has filed an affidavit. In the affidavit it has been stated that post mortem forms taken out do not depict the status of hyoid bone. However the same shall be corrected in future. This Court find that in a number of cases the post mortem forms does not depict the status of the hyoid bone. This is essentially in many medico cases.

(2.) The Principal Secretary, (Health and Family Welfare) Department of Health and Family Welfare, Government of Uttar Pradesh, is directed to ensure that in all post mortem forms taken out by the competent authorities the status of the hyoid bone shall be specifically reflected.

(3.) Sri I.P. Srivastava, learned AGA shall communicate this order to the Principal Secretary, (Health and Family Welfare) Department of Health and Family Welfare, Government of Uttar Pradesh for compliance. The compliance report shall be submitted by the Principal Secretary, (Health and Family Welfare) Department of Health and Family Welfare, Government of Uttar Pradesh, before the Registrar General of this Court within a period one month.