KALACHAND MURMU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE Court : THE petitioner in this art.226 petition dated November 30, 2010 is aggrieved by the fact that his application dated November 18, 2010 (at p.31) for second post-mortem examination of the deadbody of his son has not been considered by the Superintendent of Police, Purulia.

(2.) THE deceased was a student at Ramkrishna Vivekananda Mission in Purulia. He was reading in class IV and staying in the Mission hostel. THE boy died an unnatural death. THE M.O. Medico-Legal, Purulia Sadar Hospital completed the post-mortem examination and prepared his report dated November 8, 2010 (at p.18). Dissatisfied with the report the petitioner submitted the application requesting for a second post-mortem examination of the deadbody. Since nothing was done, he has brought this petition.

(3.) THE Registrar General of this Court is directed to see that the certified xerox of the order is supplied to the petitioner at once.