SANJOGTA DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) It is quite apparent from record that death of Raghukulji was homicidal but it has been given a complete burial, simply because at the initial stage when dead body was recovered, father of the deceased had signed inquest proceedings conducted under Section 174 Cr.P.C. by stating that he does not suspect any foul play. The reasons for the father to say so was that the deceased was a drug addict and similar information was furnished by Police to the doctor at the time of conducting postmortem examination.

(2.) The instant petition has been filed by mother of the deceased under Section 482 Cr.P.C. for issuance of necessary directions to official respondents No. 1 to 3 or to respondent No. 4 to register FIR against respondents No. 5 and 6 or any other person, who may have committed murder of Raghukulji.

(3.) Reply has been filed by official respondents and separate replies by respondents No. 5 and 6. Reply by CBIrespondent No. 4 is formal.