KHORSHED AGA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Writ Petition questions a Coroner's action. The Coroner has directed the Petitioners to appear before him for the purpose of recording their statements. A direction of that nature is not per se an infliction of injury. The Petitioners mount their attack from grounds of conscientious objection and constitutional provisions. The short question for consideration of this Court is whether the resistance has the support of law or legal principles.

(2.) IT was a long time back - on 5/04/1983 that Miss Prems Jeevandas died. Admittedly, she was possessed of fabulous fortunes. That circumstance, helpful during the life time of the person, can create complications after his or her wordly exit. It happened in the present case.

(3.) THE deceased was not an invalid confined to bed for a long time. She was moving around with reasonable agility consistent with her advanced age. She had a fall in her house. At any rate, that was how the hospital authorities noted the case history. She did not linger long in the hospital room. She closed her eyes for ever on 5/04/1983.