JODHRAJ SINGH HADA Vs. SUPERINTENDED OF POLICE

JUDGEMENT

(1.) Heard.

(2.) This petition under Section 482 of Code of Criminal Procedure has been filed seeking directions to the police to conduct fair and impartial investigation in the case registered at crime No. 54/17 at police station Tendua, District Shivpuri in the case of death of petitioner's sister Suruchi, who died due to consuming some poisonous substance.

(3.) It is the petitioner's contention that she had not consumed poison on her own but was forced to consume such poison and since the minor son of the deceased was available at the scene of crime but no statement of such witness has been taken by the investigating authorities and, therefore, it is necessary that directions be issued to respondent No. 1 Superintendent of Police, District Shivpuri, to conduct fair and impartial investigation by recording the statement of eye witness Mukund under Section 164 of Cr.P.C.