MOHAMMED ZAHEER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner, who is the father of a college going daughter killed in an accident in which respondent No.6 is an accused, has put forth prayer clauses (B), (C) and (D) as under :-

(2.) On 11-12-2020, this Court had passed the following order :

(3.) Pursuant to the order of this Court reproduced above, the Commissioner of Police, Aurangabad has promptly initiated an enquiry and after conducting detailed enquiry, he has submitted his report dated 02-01-2021, which is placed before us.