RABIA KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner, learned counsel appearing on behalf of the State and learned counsel appearing on behalf of Central Bureau of Investigation (CBI).

(2.) BY this petition, which is filed under Article 226 of the Constitution of India, petitioner is seeking an appropriate writ order and direction for transferring the investigation and for directing the further investigation/fresh investigation in respect of an incident which had taken place on 3rd June, 2013 in which the daughter of the petitioner was found hanging in one of her bedrooms.

(3.) LEARNED counsel Mr. Subhash Jha appearing on behalf of the petitioner has taken us through the postmortem report and also through the other documents including the statements of witnesses which have been recorded. He submitted that several crucial aspects have not been taken into consideration by the investigating officer. He has brought to our notice certain injuries which are found in the postmortem report and which are not properly explained/considered by the investigating officer.