(1.) The petitioner, a grieving widow of late M.Srinivas is standing at the hallowed portals of this Court, seeking a direction for conduct of further investigation into a crime in Crime No.372 of 2023 registered for offences under Ss. 120B , 302 and 307 of IPC by the Srinivasapura Police Station, now at the hands of an independent agency.
(2.) The facts unfurled are as follows:-
(3.) It is on this incident a complaint comes to be registered which becomes a crime in Crime No.372 of 2023. By then M.Srinivas was shifted to the local hospital and the doctors referred him to a hospital nearby for a better treatment and then he was shifted to Jalappa Hospital. After some time, it is the narration that he gets to know from CW-17 that M.Srinivas succumbed to the injuries and died at 1.50 p.m. It is the further narration in the complaint that accused Nos.1, 5, 9 and 8 were all wreaking vengeance against M.Srinivas and in furtherance of that conspiracy have killed M.Srinivas. M.Srinivas was an ex-President of Zilla Panchayat, Kolar District. Investigation begins in the aforesaid crime. During the investigation, the wife of the deceased, the present petitioner suspected involvement of others in her husband's murder. She requested change of investigating agency, as the apprehension was pressure would be mounted upon local police, as the deceased had many political rivalries. The same request was also made by different organizations of the area. Pursuant thereto, the State Government hands over the investigation to the Crime Investigation Department ('CID'). The CID takes over the investigation. It is the averment in the petition that the CID also did not make any further efforts into the investigation. It adopted the investigation and materials collected by the local Police and filed a charge sheet on 17/1/2024 for offences punishable under Ss. 120B , 109 , 212 , 307 , 302 , 201 r/w 149 of the IPC and Ss. 3(2)(v) and 3(2)(va) of the SC/ST Act, 1986.
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