Shekhar B. Saraf, J. - (1.) This is an application under Article 226 of the Constitution of India complaining of the inaction on the part of the respondent-police authorities in not granting custody of the dead body of the niece of the writ petitioner herein.
(2.) The deceased being, Madhumita Ghosh had expired on 14th February, 2018 and the above death was treated as a case of unnatural death by the police. The police had applied for preservation of the dead body and had asked the respective claimants of the deceased to produce the documents to prove their claim.
(3.) The writ petitioner is the maternal uncle of the deceased while Smt. Jayashree Halder had also claimed the body of the deceased but has not produced any documents to prove her relationship with the deceased. In fact, Smt. Jayashree had been authorised by the petitioner to claim the body of the deceased. The third claimant being Nasir Hossain was allegedly the caretaker of the deceased. However, even he has not produced any documents before the police.;