G.S.AHLUWALIA,J. - (1.)This application under section 482 of CrPC, 1973 has been filed seeking a direction to the respondents to conduct free and fair investigation in Crime No.283/2017 registered at Police Station Raghogarh, District Guna for offence under Section 306 of IPC.
(2.)It is mentioned in the application that the son of the applicant committed suicide on 03/08/2017 by consuming sulphas tablets and the applicant had submitted an application that Suraj Pal, Kapuri Bai, Shrinivas, Seema, Geeta Bai, Mohanbabu Dhakad and Vinit had made allegations of committing theft against her son and he was assaulted also. Therefore, because of mental agony the deceased committed suicide on 14/07/2017. It is mentioned in the application that although the police has registered the FIR but all the persons have not been made accused and the case has been registered only against Sriniwas and Mohanbabu Dhakad. Therefore, the police be directed to register the FIR against all the accused persons who were named by the applicant in the application.
(3.)Prayer made by the applicant cannot be accepted only on the ground that the investigation is a prerogative of the police and the Court should not supervise the investigation.