Avneesh Jhingan,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) The petition is filed under Section 482 Cr.P.C. seeking directions to the respondent to conduct the second post-mortem of son of the petitioner namely Jaipal Singh Bhullar.
(3.) The petition was earlier dismissed by this Court on 17th June, 2021. It was held that this Court had no jurisdiction as the post-mortem was conducted at Kolkata, West Bengal. An S.L.P. was filed and the Supreme Court on 18th June, 2021 set aside the order of this Court. The operational part is quoted below:- "Having regard to the issues raised by the petitioner, we are of the view that the High Court erred in dismissing the petition on the ground that the death had occurred in Kolkata, West Bengal and the postmortem had been conducted in Kolkata, West Bengal. The impugned order passed by the High Court of Punjab and Haryana is thus, set aside. The High Court of Punjab & Haryana is requested to decide the petition filed by the petitioner on merits within Monday itself i.e. 21-06-2021. In the meanwhile the State of Punjab shall make necessary arrangements for proper preservation and storage of the dead body. The Special Leave Petition is, accordingly, disposed of." ;