AIR 1992 SUPREME COURT 1930 ::1992 AIR SCW 2187 ::1992 CriAppR(SC) 240 ::(1993) 2 MahLR 40 ::(1992) 2 CriCJ 343 ::1992 (4) SCC 15 ::1992 (2) UJ (SC) 595 ::1992 (3) CurCriR 272 ::(1992) AllCriR 589 ::1992 SCC(Cri) 793 ::1992 (2) RecCriR 447 ::1992 CriLR(SC MAH GUJ) 611 ::1992 (3) AllCriLR 448 ::(1992) 2 AndhWR 41 ::1993 (2) ChandCriC 83 ::(1992) EastCriC 562 ::(1992) Jab LJ 569 ::1992 (3) SCJ 142 ::(1993) 3 Crimes 990 ::1992 ALLAPPCAS (Cri) 193 ::1992 (29) AllCriC 596 ::(1993) SC Cr R 101 ::(1992) 4 JT 487 (SC) ::1992 (4) JT 487

Supreme Court Of India

(From : Madhya Pradesh)

Hon'ble Judge(s): S. Ratnavel Pandian, G. N. Ray , JJ

Criminal P.C. (2 of 1974) , S.482, S.156— Powers of High Court - Scope - Investigation into an offence still on its way - Quashing of, by High Court, not proper. Misc. Criminal No. 42 of 1990, d/-12-4-1990 (Madh Pra), Reversed.Investigation - Quashing - court should not. The investigation into an offence is a statutory function of the police and the superintendence thereof is vested in the State Government and the Court is not justified without any compelling and justifiable reason to interfere with the investigation. Thus where the investigation which is still on its way and the further investigation in the offence is legally permissible as contemplated by S. 173(8) of Cr. P.C., the quashing of investigation by the High Court would not be permissible.