Rajasthan High Court - Jaipur
Smt Murti vs State Of Raj And Ors on 29 October, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.19207/2013 Smt. Murti Vs. The State of Rajasthan and Others Date of Order ::: 29.10.2013 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Rajneesh Gupta, counsel for petitioner #### By the Court:-
Grievance of the petitioner is that her husband Suresh Singh, who was posted as L.D.C. In the office of Civil Judge (Junior Division)-cum-Judicial Magistrate, 1st Class, Nagar, was found dead in mysterious circumstances when he went to Jaipur from his residential house at Deeg. A report under Section 174 of the Cr.P.C. came to be registered at Police Station Khedli, District Alwar, on 11.12.2010. After postmortem of deceased Suresh Singh, his Visra was also sent to Pathology Department, Sawai Man Singh Hospital and Colleges, Jaipur, but so far the report of Visra has not been provided to the petitioner. Even after expiry of around three years, the Department has failed to send the report of Visra, therefore, the S.H.O. has also failed to submit final report in the matter. For want of report of Visra and final report, the Department of State Insurance and General Provident Fund has also dismissed the accidental claim of the petitioner. The Life Insurance Corporation of India has also refused to make the payment of claim for want of Visra report as well as the final report.
Having regard to the nature of controversy, the petitioner may approach the Principal, Sawai Man Singh Hospital and Colleges, Jaipur, who shall ensure sending of Visra report of the deceased husband of the petitioner, from the Pathology Department. Petitioner may also approach the Director, Forensic Science Laboratory, Jaipur, for obtaining the report with reference to the particulars furnished by the petitioner from the S.M.S. Hospital, Jaipur. If the report is still pending, the Director, F.S.L., Jaipur, shall ensure sending of the report to the concerned S.H.O., with reference to the particulars furnished by the petitioner from the S.M.S. Hospital, Jaipur.
Appropriate order shall be passed within one month from the date of submission of this order before the authority concerned.
Writ petition stands disposed of accordingly.
(Mohammad Rafiq) J.
//Jaiman//116 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Giriraj Prasad Jaiman PS-cum-JW