RINA MANGARAJ Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS writ petition has come to be registered on a letter dated 20 -7 -1995 sent by Rina Mangaraj, the petitioner. In the said letter she has alleged that her husband Dinabandhu Mangaraj who was a taxi -driver was done to death by some persons and on discovery of the dead body it was found that his kidneys were missing, The petitioner has further alleged that she has lost faith in the investigating agency inasmuch as it has not been able to track the culprits and in the circumstances has prayed for appropriate relief from this Court.

(2.) PURSUANT to the direction, the Officer -in -charge of Konark police station has filed counter affidavit on 11 -9 -1995 and further affidavit on 25 -10 -1935. Meanwhile the petitioner has appeared through Shri S.K. Nayak, advocate, in the case by executing vakalatnama.

(3.) WITH the aforesaid observation and direction, the writ application is disposed of.