BHAGWATI SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner's son, late Shri Arpan Sharma, joined the police department as Constable on 4th April, 2001. He was posted at Out Check Post, Gatti, District Chamba. He died on 12th July, 2004.

(2.) MR . Javed Khan, learned counsel appearing on behalf of the petitioner, has submitted that the death of the petitioner's son is shrouded by suspicious circumstances and this Court may order fresh probe into the matter. He has given up other reliefs.

(3.) EVEN the brother of the deceased has given a statement before the inquiry officer that they did not suspect any foul play in the death of his brother, Arpan Sharma. The autopsy of the deceased was also got conducted and as per the post mortem report, the cause of the death of Arpan Sharma was asphyxia due to aspiration. Viscera was sent for chemical examination and in the chemical examination report, no alcohol or poison was detected.