K. VANITHA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Writ Petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.) has been filed by the Petitioner, K. Vanitha, for issuance of directions to transfer the investigations of DD No.-4A dtd. 7/2/2019 registered at Police Station Chittaranjan Park to Respondent No.3, Central Bureau of Investigation (CBI).

(2.) The case of the Petitioner, Smt. K. Vanitha, relates to unfortunate demise of her son Late Sh. Yogesh K. Jude, in suspicious circumstances. The Complainant, Smt. K. Vanitha, a widow who with her own perseverance and hard work, singlehandedly brought up her two children. She is now suffering from various illnesses on account of old age and has been put to great disadvantage on account of shocking death of her son Sh. Yogesh K Jude.

(3.) The facts as narrated by her is that her son, Sh. Yogesh K Jude (34 years old) had visited Delhi on 6/2/2019 in regard to award of a commercial Contract for the promotion of the sports event and also to obtain repayment of the sum of money which had been loaned to Sh. Vishal Agarwal, his brother-in-law. He was supposed to return on the same night i.e., 6/2/2019, but he decided to stay overnight in the house of his co-brother-in-law, Navneet at C.R. Park, New Delhi. Wife Smt. Aarti and two children along with Sh. Navneet and Sh. Vishal Agarwal, his brother-in-law were also present in the house on that night.