SHRIRAM JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally through video conferencing. This petition under Section 482 of CrPC has been filed seeking the following reliefs:-

(2.) It is submitted by the counsel for the petitioner that the son of the petitioner was found hanging and accordingly, a merg enquiry has been registered, however, the police has not registered the FIR against the private respondents.

(3.) Considered the submissions made by the counsel for the petitioner.