VALLABHBHAI BACHUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner has sought direction to the respondents to register the complaint of the petitioner and to initiate appropriate investigation with regard to the complaint dated 28.9.2016 of the petitioner submitted to Khambha Police Station, Amreli.

(2.) Pursuant to the notice issued by this Court, the Police Sub-Inspector of Khambha Police Station, Dist. Amreli is personally present. He has placed on record a report. By the said report, he has explained inquiry undertaken by him. It appears from the investigation that the deceased has committed suicide by hanging himself in his own house. However, when doubts were raised against certain persons, Suspect Detection System Test (SDS Test) was carried out of those persons which clears the doubt raised by the petitioner about the allegation of murder of the deceased. Further, the Investigating Officer has also carried out Layered Voice Analysis System Test (LVA Test) which also does not create any doubt about the cause of the death of the deceased who has committed suicide. I have also gone through the Report dated 5.5.2017 issued by the Deputy Director, Forensic Science Laboratory, Gandhinagar with regard to SDS Test and LVA Test. I have also gone through the Post Mortem Note. It does not disclose any injury except on the neck which caused due to hanging.

(3.) In view of the above, I do not find any reason to allow the present petition. Hence, the present petition stands dismissed. Notice is discharged.