Bombay High Court
Sudarshan Jeevanrao Salunke vs The State Of Maharashtra And Others on 4 October, 2022
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
912 CRIMINAL PUBLIC INTEREST LITIGATION NO.12 OF 2022
SUDARSHAN JEEVANRAO SALUNKE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Sudarshan Jeevanrao Salunke, party-in-person
Mr. M.M. Nerlikar, APP for respondent Nos.1, 3 and 4
Mr. A.G. Talhar, Assistant Solicitor General for respondent No.2
...
CORAM : SMT. VIBHA KANKANWADI AND
RAJESH S. PATIL, JJ.
DATE : 04th OCTOBER, 2022 PER COURT : 1 Heard the petitioner in person. He is raising the burning
sensitive issue from Nandurbar District on the basis of the reports in the newspapers. The newspaper reports that an unfortunate father of a victim was required to bury the dead body of the victim i.e. his daughter who was allegedly ravished and murdered for about 43 days in salt for preserving the dead body. According to the report, the police with their utmost insensitivity have registered case of suicide. The victim and her father belong to ::: Uploaded on - 06/10/2022 ::: Downloaded on - 07/10/2022 09:00:12 ::: 2 Cri.PIL_12_2022 Scheduled Tribe. The offence is stated to have taken place within the jurisdiction of Dhadgaon Police Station, Dist. Nandurbar. The victim was married. However, it is the contention of the father that she was abducted and thereafter ravished and murdered. Initially the postmortem was done, however, when the father was not satisfied with the result, he had preserved the body and when the news reports came it was decided to have re- postmortem, however, the villagers as well as father of the victim refused to hand over the dead body to the same team of Doctors, who had conducted the earlier postmortem. The news reports further say that the police had thereafter sent the dead body for postmortem to J.J. Hospital, Mumbai and re-postmortem has been done. It is also reported that Special Investigation Team has now been appointed, however, the petitioner is not aware about the members of the constituted Special Investigation Team, who are heading the investigation. The news reports also say that the police are delaying the investigation and, therefore, the petitioner expresses that the evidence may vanish. Under such circumstance, definitely, case is made out to issue notice to the respondents. Accordingly, issue notice to the respondents. Learned APP waives notice for respondent Nos.1, 3 and 4. Learned A.S.G. waives notice for respondent No.2 2 Learned APP to get the information and file affidavit of the ::: Uploaded on - 06/10/2022 ::: Downloaded on - 07/10/2022 09:00:12 ::: 3 Cri.PIL_12_2022 appropriate person on or before 10.10.2022.
3 Place the matter for further consideration on 11.10.2022, first on board.
( Rajesh S. Patil, J. ) ( Smt. Vibha Kankanwadi, J. ) agd ::: Uploaded on - 06/10/2022 ::: Downloaded on - 07/10/2022 09:00:12 :::