LAWS(MPH)-2011-8-191

SANT LAL Vs. STATE OF M P

Decided On August 04, 2011
SANT LAL Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) Shri Piyush Dharmadhikari, learned Govt. Advocate for the State of Madhya Pradesh. This letter petition is by one Santlal, resident of Karanpur Raiyat, Police Station Dhooma, tahsil Lakhnadon, district Seoni, who complains of inaction of respondents in not properly investigating into the death of his son Tam Singh whose body was found in the forest area of Police Station Bargi, district Jabalpur. It is contended that, an enquiry was conducted by police wherein it is recorded that due to some love affair he committed suicide. The petitioner, however, alleges that it is to cover up the matter that a false pretext of suicide has been taken. Contention is that Tam Singh was murdered. It is stated in the letter petition that his son has been murdered. Therefore, the petitioner seeks direction for proper enquiry and an investigation into the cause of death of Tam Singh.

(2.) After registering the letter as a petition the State of Madhya Pradesh was called upon to respond.

(3.) It is further contended that after receiving notices in the present P.U.D., Superintendent of Police has directed Deputy Superintendent of Police (Rural), Jabalpur, to look into the entire matter and also examine the investigation/enquiry done by Police Station Bargi as well as Police Station Dhooma. The said has again recorded statement of all the concerned persons afresh in order to cross-check the investigation so far done by both the police stations as well as to rule out any possibility of homicide. It is contended hat the Deputy Superintendent of Police (Rural) did not find even any prima-facie material to suggest that the death of Tam Singh is of homicidal nature. Respondent further contends that the allegations made by the petitioner in his complaint were not found substantial as well as no commission of any crime was found. It is revealed that deceased Tam Singh committed suicide out of his frustration in not succeeding in the love affair with said Kusum Bai and the complaint of the petitioner was prima- facie found to be prepared at the instance of Kanhaiyalal Yadav.