NINGTHOUJAM TOMCHOU Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner, who is the father of the deceased victim viz., Ningthoujam Babysana Chanu, under Section 482 of Cr.P.C. for a direction to initiate prompt Central Bureau of Investigation inquiry to ascertain the exact cause of the death of the victim, who was sexually assaulted and murdered.

(2.) The case of the prosecution as could be seen from the materials available on record is that on 18.07.2019, one Ningthoujam Babysana Chanu, aged about 12 years (daughter of N.Tomchou Singh of Thangmeiband Meisnam Leikai, Imphal West petitioner herein), who was staying at Standard Robarth Higher Secondary School Boarding, Canchipur, was found hanging inside the hostel dormitory. On an information, Singjamei Police Station had registered a case in FIR No.138 (7) 2019 for the offences under Sections 305/34 IPC and Section 75 of Juvenile and Justice (Care and Protection of Children) Act, 2015 (In short, "JJ Act ") against the accused persons and the accused were said to have been arrested. Subsequently, Section 420/302 IPC were added to the existing FIR on the request of the father of the deceased victim.

(3.) The petitioner herein, by way of the present petition, sought for a direction to initiate prompt CBI inquiry to ascertain the exact cause of death of her deceased daughter.