AJAY GUPTA @ OMPRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Abhijeet Chakravati, on 25th Sept., 2003, boarded a bus from Bhinmal to Jalore. It is a case of relations of Abhijeet Chakravati, the deceased, that from Jalore, Abhijeet Chakravati had to take a bus to Ajmer. It has come in the evidence that Ashutosh (nephew) (son of the sister of the deceased) (P.W.13) and Ashish Kumar (P.W.21), brother of the deceased, that Abhijeet Chakravati, deceased had not reached at his destination to meet his relations who were staying at Ajmer. Relations of the deceased became worried, and started search about the whereabouts of the deceased.

(2.) On 26th Sept., 2003, near the culvert of drain at a distance of 200 meters from Global Management College, an unidentified dead body was found.

(3.) Dinesh Gadwal (P.W.12) submitted a written report (Ex.P/37) before Suresh Kumar Mahraniya (P.W.24), SHO, Police Station, Christianganj, Ajmer. In the report, it was stated that the complainant was having an Office at Lohagal Panchsheel Link Road and in his Office on 26th Sept., 2003, between 10.30 to 11 A.M., he received an information that dead body of unidentified person was lying near the main road. The information was immediately relayed to the Constable at Shastri Nagar Police Post and thereafter, on arrival of Rajeev Sharma (P.W.6), employer of the complainant, written complaint was filed. It was stated in the written complaint that probably somebody has crushed and disfigured head and face of the deceased. After the cremation of the unidentified dead body, Ashutosh (P.W.13) and Ashish Kumar (P.W.21) had identified the dead body from the t-shirt worn by the deceased and photographs taken by the police.