MEENAKSHI SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:-

(2.) The petitioner is widow of deceased Praveen Sharma. On 9/6/2020 Parveen Sharma, aged about 32 years, was found unconscious on a steep hill at a place known as "Kundu Nallah," near Pairvi Pul, Sanaura, Tehsil Rajgarh, District Sirmour, H.P., within the jurisdiction of Police Post, Yashwant Nagar under Police Station, Rajgarh, District Sirmour, H.P. He was removed to Regional Hospital, Solan but was declared brought dead. Later it was revealed from post mortem examination that the deceased had suffered anti-mortem ribs fracture involving 4th, 8th ribs besides ten number sex ternal injuries. The cause of death was opined as "irreversible hemorrhage shock secondary to blunt trauma sustained to thorax region".

(3.) Petitioner approached this Court after about three months from the incident for the reliefs as noticed above. Grievance of the petitioner is that the police despite having noticed circumstances pointing towards commission of cognizable offence, failed to discharge its statutory duty under Ss. 154 and 157 of the Code of Criminal Procedure (for short "Code").