V.A.S. MOHAMMAD ALI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed to call for the records relating to the order dtd. 8/12/2022 made in Cr.M.P. no.2268 of 2022 on the file of the Judicial Magistrate Court-VI, Madurai, dismissing the petition under Sec. 173(8) of Cr.P.C.

(2.) Facts in brief:

(3.) Now seeking reinvestigation, this petitioner has been filed Cr.M.P. No.2268 of 2022 under Sec. 173(8) of Cr.P.C. stating that he suspecting the nature of death of his son. It was contended before the trial Court that right from the beginning, investigation was undertaken in a prejudiced manner to make it appear it is a self accident or suicide.