M. RAJU Vs. SUPERINTENDENT OF POLICE, PUDUKOTTAI

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking a direction to change the investigation in Crime No.227 of 2019, dated 22.11.2019, pending on the file of the third respondent to the file of the fourth respondent or to any other investigation agency.

(2.) The case of the prosecution is that on 13.09.2011, one Malarmani purchased a land from one Chokkanathan. In this regard, one Karupayee and his son viz., Chandran repeatedly approached Malarmani to resell the said land. Due to unwillingness expressed by the said Malarmani, a dispute arose between her and the said Karupayee and others. Subsequently, the said Malarmani died. Only in the said circumstances, the third respondent herein registered a case in Crime No.227 of 2019, for the offences punishable under Sections 279 and 304-A of I.P.C, for the alleged death of Malarmani.

(3.) The learned counsel appearing for the petitioner would submit that without identifying the real culprits, the third respondent attempted to close the investigation and the prime accused has not yet been arrested till date. Furthermore, the third respondent has not altered the F.I.R. under section 173 of Cr.P.C. and therefore, the learned counsel prayed for allowing this petition.