TAMILAGA VETTRI KAZHAGAM Vs. P.H. DINESH

JUDGEMENT

(1.) In the present set of matters, Special Leave Petition Diary No. 58048 of 2025 has been filed against the order of the learned Single Judge of the Madras High Court dtd. 3/10/2025 passed in Writ Petition Criminal No. 1000 of 2025, challenging the direction for formation of a Special Investigation Team (hereinafter referred to as "SIT").

(2.) Special Leave Petition Diary No. 57588 of 2025 has been filed challenging the order dtd. 03/10/2025 in WP(MD) No. 27556 of 2025 passed by the Division Bench of the Madras High Court, Madurai Bench, whereby the batch of writ petitions filed by some publicspirited citizens seeking directions to transfer the investigation to the Central Bureau of Investigation (hereinafter "CBI") were dismissed. Petitioner in this case is a father whose son died in the unfortunate incident and was not a party before the High Court, he has sought permission to file the instant special leave petition.

(3.) Special Leave Petition (Criminal) No. 16081 of 2025 has been filed against the judgment dtd. 03/10/2025 passed by the division bench of the Madras High Court, Madurai bench in WP(MD) No. 27571 of 2025, rejecting the prayer for transfer of investigation to the CBI. The petitioner in the said case was not a victim / relative of victim of the incident, but is a public-spirited citizen.