VIKAS Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally with the consent of Shri Kshirsagar, learned counsel for the petitioner, Shri Nayak, learned APP for respondent Nos. 1 & 9 and Shri Bhangde, learned counsel for respondent Nos. 2 to 8.

(2.) The petitioner, father of deceased Ritesh, aged about 16 years, has approached this Court pointing out reluctance on the part of Investigating Officer to properly investigate into the death. The alternate prayer is to direct some other authority to look into the matter.

(3.) Death has taken place on 12.02.2015 in the evening. Father claims that he had made attempts to file report pointing out homicidal death on 14.02.2015 but it was not accepted. He was asked to first perform funeral and then report. The later report is a complaint dated 25.03.2015 sent to the Chairman of State Human Rights Commission.