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2000 Crl.LJ.2002 (DELHI HIGH

COURT) Rajiv Gandhi Ekta Samiti, Petitioner, v. Union of India and anotherRespondents Cri.

M.(M)No.3420 of 1999.D/-23-12-1999

(A)

Criminal0.C.⁽²og 1974).S.482 -

Invoking

inherent

power-Locus standi Petition under S. 482 forquashing/ deleting name of dead person, Late

Prime Minister in this case

from charge- sheet filed CBI -by

filed

by petitioner. a voluntary organisation named after late

Prime Minister and founded in his

memory Is maintainable.

(B)

Criminal^P.C.

(2

of 1974). Ss.173.

482 - Quashing/deleting of name of dead person from charge-sheet

Bofors case -Charge- sheet filed

by CBI in

form -preseribed under S.173 Name of accused person who is not sent

up

for trial due to his death can also be included in

column 2 of charge-sheet -

Alleged

in volvements of Late

Prime Minister in commission ofoffences of conspiracy and corruption Inclusion of his name in colunin 2 of charge

sheet meant^foraccused persons^notsent

up

for irial cannot be deleted

However. Late Prime Minister is

entitled to enefit of legal

presumption that he is innocent and not guilty.

(12)

11I

(2016)CPJ 574

(NC)

S.B.1. Life Insurance

Co.Lid. v.

Sudesj Khanduja Consumer

Protection

Act. ¹⁹⁸⁶

Sections 2(1g). 14(1(d). 21(b)

Insurance

(Life)_

Suicide Death claim alleged Claim repudiated- - Alleged deficiency in

service

Distriet Forum dismissed complaint State Commission -allowed appeal Hence^ltisrevision not clear from Doctor's whether deceased^tookpoison^ornot-report When Insurance

Company alleging that^thisisa case of suicide. they should have been vigilant and should have produced

solid and unflappable

evidence

Contradictions about heart

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