ASHOK KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner is the unfortunate father of a young boy Dikshit Dhanda who died an unnatural death at Sundernagar in the State of H.P. on 19th June, 2005 which also happened to be Dikshit's birthday.

(2.) THE petitioner suspects that there is a foul play and that his son has been murdered. He, by means of this writ petition, has prayed that the matter be got investigated by an independent agency, preferably the Central Bureau of Investigation so that the truth is unravelled.

(3.) ACCORDING to the petitioner at about 10.30 p.m. the principle of the school telephonically informed him that his son was missing and his whereabouts were not known. Thereafter the petitioner alongwith his wife and brother-in-law went to Sundernagar. It is apparent that the petitioner even at that stage itself had started suspecting some foul play because he started recording the conversations with the teachers on his mobile phone. When the petitioner reached Sundernagar, he was informed that his son had fallen into the canal at Sundernagar.