SALMA BABU SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent, rule is made returnable forthwith. The learned Advocates for the respondents waive service.

(2.) The petitioner in this petition has approached this Court with the grievance about inaction on the part of the respondents/police authorities in conducting necessary investigation and not taking appropriate action against the offender/s responsible for the death of her daughter and hence, for necessary directions and relief in the matter.

(3.) On 17-1-2006 one person by name ganesh Galshetwar approached the deceased girl with a mobile phone belonging to Umesh and informed the deceased girl to speak to Umesh with the help of the said mobile phone as Umesh wanted to speak to her. The deceased girl thereupon had conversation with Umesh with the help of the said phone, as was asked to do by ganesh and immediately thereafter, being scared and frightened, ran inside the house and poured kerosene on her body and set herself ablaze. Though the petitioner thereafter approached the police authorities, the latter refused to record the complaint. Ultimately, the petitioner succeeded in submitting a written complaint on 2-6-2006 to the commissioner of Police, Additional Commissioner of Police, deputy Commissioner of police, Assistant Commissioner of Police and the respondent No. 6 herein bringing to their notice all the necessary facts in the matter and requesting them to take necessary action. However, since the respondents have not conducted necessary investigation and have not taken appropriate steps to apprehend and prosecute the culprit in the matter, the petitioner has approached this Court.