K. NAGARAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to transfer the investigation of the case registered in Crime No.170 of 2016 on the file of the first respondent - Inspector of Police, Nallur Police Station to the file of the second respondent - Inspector of CBCID of Namakkal District for further investigation and to file final report.

(2.) The learned counsel for the petitioner submitted that the petitioner's son died in a suspicious manner, the dead body and his motorcycle was found at Osuvakadu in the area of Rakiyavalasu to Veppapalayam Road. Therefore, he submitted that it is a suspicious death and the Police is not investigating the case properly. Hence, he prayed to transfer the investigation from the file of the first respondent - Inspector of Police, Nallur Police Station to the file of the second respondent - Inspector of CBCID of Namakkal District.

(3.) The learned Government Advocate for the respondents submitted that the first respondent has conducted the investigation and based on the postmortem report, the chemical opinion and other reports, the case was closed recording as "further action dropped". He further submitted that, in the chemical opinion, it is clearly stated that the deceased had consumed Monocrotophos poison and there was no external bodily inquiry. Under such circumstances, the closure report was filed and the case was closed as "further action dropped" on 10/1/2018. In this regard, a Referred Notice No.15 of 2018 was also sent to the petitioner on 10/1/2018.