As per case facts, Mandakini Diwan and another (appellants) are the mother and brother of Ranjana Diwan, who married Respondent No. 7 (an Additional District Judge) in 2014. On 12.05.2016, ... Ranjana Diwan's death was reported as a suicide by hanging. The appellants suspected foul play, citing six ante-mortem injuries on her body, and alleged that Respondent No. 7, being a senior judicial officer, influenced the police investigation, which resulted in a closure report without registering an FIR. The question arose whether the High Court was correct in dismissing the appellants' writ petition, which sought a CBI investigation, by suggesting they avail the alternative remedy under Section 156(3) Cr.P.C., especially when the appellants argued that approaching a Magistrate (subordinate to the influential Respondent No. 7) would not yield a fair and independent investigation. Finally, the Supreme Court, acknowledging the serious allegations of bias and undue influence on the state police machinery and the necessity for a thorough, fair, and independent investigation, particularly concerning the unexplained ante-mortem injuries, allowed the appeal. The Court set aside the High Court's order and directed the CBI (Respondent No. 8) to conduct a complete and fair investigation expeditiously and submit a report to the Court. The CBI was granted the liberty to register an FIR if deemed necessary and proceed, or to close proceedings if insufficient material for a chargesheet is found. The Court explicitly stated that its observations were not on the merits and would not influence the ongoing investigation.