KAMLESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through Video conferencing on account of outbreak of pandemic COVID-19.

(2.) The criminal case by way of FIR No. 156 dtd. 12/3/2018 under Ss. 307/364/366/376/302 IPC was registered with Police Station Bhiwani (City) on the statement of one Kamlesh mother of the deceased girl then aged 20 years at the time of death.

(3.) The brief allegations levelled by the complainant are that her daughter (deceased) was attending coaching for 'SCC' and on 10/3/2018 in the morning around 09.00 a.m. has left her house on her scooty bearing HR-16-T 8931 but did not return back. On inquiries, it was revealed that the deceased had been admitted in a hospital at Rohtak in 'ICU' and when the complainant reached found her daughter to be in unconscious state.