M LATHA Vs. STATE

JUDGEMENT

(1.) The Petitioner has invoked the jurisdiction of this Court under Article 226 and 227 of the Constitution of India, for directing transfer of investigation to Central Bureau of Investigation to re-investigate the case.

(2.) The Petitioner is the wife of the deceased Murugan, who is alleged to have been killed by one Mohan and Ravi. In the eyewitness accounted, specific allegations were levelled against Mohan and Ravi.

(3.) On the basis of the complaint by eyewitness, the First Information Report under Section 302 of Indian Penal Code stands registered against Mohan and Ravi.