Allahabad High Court
Nafeesa Begum vs State Of U.P. Thru. Addl. Chief Secy. ... on 21 April, 2025
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:22325-DB Court No. - 10 Case :- CRIMINAL MISC. WRIT PETITION No. - 3252 of 2025 Petitioner :- Nafeesa Begum Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Home Lko. And 4 Others Counsel for Petitioner :- Manmohan Singh,Sandeep Kumar Ojha Counsel for Respondent :- G.A. Hon'ble Vivek Chaudhary,J.
Hon'ble Ram Manohar Narayan Mishra,J.
1. Heard learned counsel for petitioner and learned A.G.A. for the State.
2. Present petition is filed by the petitioner for the following main reliefs:
"I. Issue a writ, order or direction in the nature of MANDAMUS commanding the opposite parties more especially the opposite party No.2 & 3 to constitute a Medical Board for conducting a re-post-mortem of the petitioner's son namely Ayan Khan, who was brutally murdered on 21.02.2025.
II. Issue a writ, order or direction in nature of MANDAMUS commanding the opposite parties more especially the opposite party No.2 & 3 to record the entire proceedings from inception and upto completing the re-postmortem by video recording."
3. The sole prayer of learned counsel for petitioner is that petitioner has moved an application for constituting a medical board for re-postmortem of her son before the District Magistrate, Sultanpur on 7.3.2025, which is pending before him and has not been decided till date. He prays that the same may be directed to be decided expeditiously in accordance with law.
4. Learned A.G.A. has no objection to the same.
5. In view thereof, opposite party no.2-District Magistrate, Sultanpur is directed to consider the decide the aforesaid application moved by the petitioner, which is pending before him since 7.3.2025, as expeditiously as possible, in accordance with law.
6. It is made clear that this Court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the District Magistrate, Sultanpur in accordance with law.
7. With the aforesaid directions, present writ petition is disposed of.
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[Ram Manohar Narayan Mishra,J.] [Vivek Chaudhary,J.] Order Date :- 21.4.2025 Sachin