M.MURUGAMMAL Vs. STATE

JUDGEMENT

(1.) Heard Mr.S.John J.Raja Singh, learned counsel appearing for the petitioner and Mr.C.Iyyapparaj, learned Additional Public Prosecutor appearing for the respondents.

(2.) Section 174 of Criminal Procedure Code contemplates that when an officer incharge of the police station receives information that a person committed suicide or otherwise, he shall immediately give intimation thereof to the nearest Executive Magistrate empowered to hold inquests, and thereafter he can proceed in the manner provided under Section 174 Cr.P.C.

(3.) In the instant case, the status report filed by the respondent police does not reveal that such information was given to the Executive Magistrate.