Criminal P.C. (2 of 1974) , S.482— Inherent power - Seeking directions to Police Authority to conduct fair and thorough inquiry in suicide case of accused's wife - Plea of accused that his wife committed suicide because of her pre-marital affair - Nothing on record to prove that accused's wife had any pre-marital affair - Accused earlier filed writ on same ground and same was withdrawn - No material to come to conclusion that there is lacuna in investigation - No interference. (Para 6 7)