ABDUL QADIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With the consent of the parties rule made returnable forthwith and the petition is heard finally at the stage of admission.

(2.) This petition is filed by the father of the deceased challenging the quality of the investigation and directing the concerned police station to substitute Section 302 in place of Section 304-A of the Indian Penal Code. The accused are the females.

(3.) The case of the petitioner father in brief is as follows:-