D.N. Upadhyay, J. - (1.) The S.P., Dhanbad and the Director, State Forensic Science Laboratory have put their appearance.
(2.) Learned Counsel appearing for the State has submitted that after holding another D.N.A. Test, it became clear that the writ petitioner is the father of Md. Israil and the dead body which was lying in the morgue is that of Md. Israil. It is further pointed out that the dead body of Md. Israil has already been handed over to the writ petitioner for its cremation and for performing last rituals.
(3.) Learned Counsel appearing for the writ petitioner has submitted that the petitioner has undergone great mental agony in order to collect the dead body of his son and lastly he had to file writ petition before this Hon'ble Court so that dead body could be identified. It is further submitted that the grievance of the writ petitioner has now come to an end but such a sorry state of affair prevailing in the State of Jharkhand is required to be condemned in strict words.;