LAWS(MAD)-2010-11-100

MURUGAMMAL Vs. SUPERINTENDENT OF POLICE

Decided On November 26, 2010
MURUGAMMAL Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) THE petition is filed seeking a direction to the respondents to re-investigate the case in Cr.No.252/2010 on the file of the third respondent and investigate the case in accordance with law.

(2.) A case has been registered by Krishnagiri Town Police inCr.No.252 of 2010 for the offence punishable under Sec.279 and 304(A) IPC. The complainant is one Shivakumar.

(3.) THE petitioner, who is the mother of the deceased, gave a complaint to the Inspector alleging that the said complainant was inimical towards her son and suspected the death of her son and requested for re-investigation. She had alleged that her son and the sister of the complainant had an affair and her son was forcibly married and was not allowed to visit his parents house. It is further alleged that the deceased had complained to the petitioner that the complainant was inimical towards the deceased.