G RAMASUBBU Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS petition has been filed to direct the Judicial Magistrate, Sankarankovil to record the statement of the petitioner as well as the others those who were all witnessed the burning incident took place on 18.04.2011.

(2.) THE learned counsel appearing for the petitioner would submit that the son of the petitioner viz., R.Krishnamoorthy has completed his Engineering course and he has been working in Rajasthan and he came to his native place for holidays. During that time, he committed suicide raising his voice as to the Tamil people including the children in Srilanga, who were all murdered cruelly by the Srilanga President, Raja Bakshe and since he was helpless to them, he should be killed and let him to be died.

(3.) IT has been further stated by the 3rd respondent that one Advocate viz., Subbarau, the relative of the deceased handed over one letter to M.D.M.K. Leader, Vaiko, which was said to be written by the deceased in favour of Srilangan Tamilians without any signature and after serving summon to Vaiko, he returned the letter to the complainant. The complainant sent the letter by post to the 3rd respondent. Hence, after adopting all the formalities, the said letter has been sent to Regional Forensic Science Laboratory, Madurai through the Executive Magistrate, Sankarankovil for obtaining the opinion from the handwriting export. Hence, he prayed for the dismissal of the application.