GULSHAN NARANG Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) Nobody is named in the FIR. According to the Medical Officer, who conducted the postmortem on the dead body of the deceased, cause of death is asphyxia due to ante mortem drowning. Learned Deputy Advocate General submitted that the implication of the present petitioner is on the basis of call on mobile phone. It is the submission of learned counsel for the petitioner that the petitioner runs a mobile shop and there is no material to show that the petitioner abetted the commission of suicide.