Gujarat High Court
Kantaben Wd/O Parthibhai Nagjibhai vs State Of Gujarat & 3 on 26 February, 2014
Author: M.D.Shah
Bench: M.D. Shah
R/SCR.A/757/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 757 of 2011
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KANTABEN WD/O PARTHIBHAI NAGJIBHAI....Applicant(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR HIMANSU M PADHYA, ADVOCATE for the Applicant(s) No. 1
MR BS KHATANA, ADVOCATE for the Respondent(s) No. 4
MR PR NANAVATI, ADVOCATE for the Respondent(s) No. 4
NOTICE SERVED for the Respondent(s) No. 2 - 3
MR LR PUJARI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.D. SHAH
Date : 26/02/2014
ORAL ORDER
This petition is filed praying to direct the respondent no.3 to lodge the complaint against respondent no.4 under Section 302 of Indian Penal Code.
Learned APP submits, on instructions, that as far as viscera report is concerned, no mark of presence is found and as per the P.M.report, cause of death is natural and due to sclerosis of liver.
This Court has gone through the
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R/SCR.A/757/2011 ORDER
P.M.report and found that no external mark of injury nor any injury is found in the P.M.report and prima facie, it seems that death is natural death. It is submitted by learned APP, on instructions, that necessary report will be submitted with the competent authority as per the law.
In view of the above, this petition is disposed of. It is clarified that if the petitioner has any grievance, then he is at liberty to take appropriate steps before the appropriate authority.
(M.D.SHAH, J.) Srilatha Page 2 of 2