RAMDIN DHANUK Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard on the question of admission and interim relief.

(2.) This petition, under section 482 of the Cr.P.C., has been filed seeking direction to the respondent to conduct free, fair and impartial investigation in the FIR registered as Crime No.416/2020 at P.S. Purani Chavani, District Gwalior.

(3.) Brief facts leading to filing of this petition are that a conspiracy was hatched to murder petitioner' son by the family members of his in-laws. His son was working as a labourer at Morar and on 7/11/2020 he was at his house at Billowa where he received a call from his younger brother-in-law to come to Barauaa for some work. Thereafter, at around 11.30 p.m., a constable from Billaua Police Station came to the house of petitioner and informed him that dead body of his son was found in P.S. Purani Chawani area and that an accident had taken place. The petitioner reached J.A. Hospital and found that his son was dead. Thereafter, the petitioner sensing some foul play, lodged an FIR and being not satisfied with the investigation requested the Investigating Authority to conduct the investigation in a free and fair manner as his son's in-laws had hatched conspiracy to murder his son. It is submitted that the relations between his son and daughter-in-law were not very cordial and there were frequent fights and this is the reason why family members of the in-laws had murdered his son. Though such applications were made by the petitioner, but no steps had been taken against the real culprits. Under such circumstances, by way of this petition, direction is being sought for the respondent to conduct free and fair investigation into the matter and also for considering the application filed by the petitioner.