ANAND PRAKASH B PANDEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner, by filing this petition, is seeking direction for enquiry into the death of his son- Ankush @ Sidhnath Anand Pandey by some expert agency. The petitioner has also sought for direction for proper post-mortem of the dead body of his son by expert appointed by the High Court.

(3.) The petitioner contends that his son failed to return back from his work on 15th September, 2019, and therefore, he made attempts to contact him on his mobile. On 16 th September, 2019, when the petitioner called his son on his mobile, the said call was received by some unknown person and the petitioner was called upon to reach Rajawadi Hospital. On reaching Rajawadi Hospital, the petitioner was told that his son was dead and, accordingly, the petitioner was asked to take possession of the dead body of his son. The petitioner has expressed his suspicion about the death of his son and, therefore, he has approached this Court for the reliefs stated hereinabove.