SHEIKH SANDU SHEIKH KARIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE, returnable forthwith. With the consent of the respective parties, the matter is taken up for hearing.

(2.) THIS petition seeks issuance of writ of mandamus directing the respondents to register a F. I. R. on the basis of the information supplied by the petitioner orally on 28-4-2001 and in writing on 23-5-2001.

(3.) THE petitioner states that his son, Sheikh Alishan, was working as a Driver in the Tipper truck with one Quader Seth. Sheikh Alishan, the son of the petitioner, did not return from duty since the evening of 10-4-2001. Despite extensive search, Sheikh Alishan was not to be found. Subsequently, on 12-4-2001, dead body of Sheikh Alishan was found in a ditch/quarry owned by one Bhaurao Najan. Accidental death case was registered by the Police and post-mortem was conducted on the body of Sheikh Alishan. The body was later handed over to the petitioner.