Section 174 of the Code of Criminal Procedure, 1973 (“the Code”) provides for preparation of inquest report in case a person has committed suicide, or has been murdered or killed by an animal, machinery or in an accident, or has died under suspicious circumstances. Section 174 of the Code reads as follows : “174. Police to inquire and report on suicide, etc. When the officer-in-charge of a police station or some other police officer specially empowered by the State Government in that behalf receives information that a person has committed suicide, or has been killed by another or by an animal or by machinery or by an accident, or has died under circumstances raising a reasonable suspicion that some other person has committed an offence, he shall immediately give intimation thereof to the nearest Executive Magistrate empowered to hold inquests, and, unless otherwise directed by any rule prescribed by the State Government, or by any general or ....