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Supreme Court Of India

Hon'ble Judge(s): A. K. Mathur, Markandey Katju , JJ

( A ) Constitution of India Art. 226 — Delhi Special Police Establishment Act (25 of 1946), S. 3 — CBI Investigation — Directions for — Should be issued only in some rare and exceptional case — Dead body of Army personnel found on Railway Station — Finding by two Courts of Inquiry held by Army Authorities and GRP that it was a case of suicide — Mere allegation by father that his son was murdered because he had discovered some corruption cannot justify a CBI inquiry — Refusal by writ Court to direct CBI enquiry, proper. Criminal P.C. (2 of 1974), S. 482. (Paras3234)

( B ) Constitution of India Art. 226 — Writ petition — Alternative remedy — Petition against — Non-registration of F. I. R. by Police — Not to be entertained — Aggrieved person can approach the Superintendent of Police under Section 154(3), Cr. P. C. by an application in writing or can file application before Magistrate under S. 156(3). Criminal P.C. (2 of 1974), Ss. 482, 154, 156. (Paras11)