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The Patna High Court took suo moto cognizance of the death of a woman on a train station, after a video clip of her toddler fiddling with the shroud covering her in an attempt to wake her up went viral on social media and provoked outrage.
Chief Justice Sanjay Karol along with Justice Sanjay Kumar took up the matter after Justice Sanjay Kumar brought up the matter to the notice of the court with a newspaper report about the incident which happened on Monday but was posted two days later.
Additional advocate general S.D. Yadav to submit a report with details in the post-lunch sessions. In his report he submitted that the deceased was “mentally unstable” and the cause of death was natural “during the curse of her journey from Surat which was a fact” as stated by her companions- her sister and brother-in-law.
Additional Advocate general also reported that there was no post-mortem conducted and an FIR was also not registered and the body was permitted to be taken home after recording the statements of the members of her family by the authorities of the railway.
The district administration took charge of their onward journey and facilitated their travel by providing an ambulance up to their destination. Yadav stated in his report that the woman from katihar, was staying with her sister and brother-in-law as her husband had deserted her. The child of the deceased is under the custody of the sister of the deceased.
Yadav personally took up the matter with the authorities to reach out to the family to check if they need any kind of further assistance.
The Court is to hear the matter on June 3rd again.
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