MUKESH SINGH NARWARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant writ appeal has been preferred against the final order dated 08.02.2021 passed in Writ Petition No.1640/2021 by learned writ Court whereby the petition preferred by the petitioner has been dismissed because of availability of alternative remedy.

(2.) Appellant/Petitioner has preferred the writ petition seeking following reliefs:-

(3.) It is the grievance of the petitioner that real brother of appellant drowned in the water on 27.12.2020 and Merg vide No.015/2020 under Section 174 of Cr.P.C. was lodged by SHO, Police Station Gormi, District Bhind (respondent No.4 herein). Postmortem of deceased was conducted and, thereafter, matter was under investigation. Grievance of the appellant is that respondent No.4 is not proceeding with correct course of investigation and it appears that his intention is to save the culprit/offenders, therefore, matter requires proper inquiry and investigation by a Senior Police Officer of CID to bring truth to the fore.