A SADASIVAM Vs. DIRECTOR GENERAL OF POLICE CHENNAI

JUDGEMENT

(1.) THIS criminal original petition under Section 482 of the Code of Criminal Procedure is to direct the first respondent to order re-investigation of the Crime No.39 of 1999 on the file of the Dindigul Taluk Police Station, by an Officer not below the rank of the Superintendent of Police.

(2.) THE case of the petitioner is thus:-

(3.) SECTION 304-B, I.P.C. would read as under:-