C.P.KARTHICK Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to transfer the FIR in Crime No.404 of 2021 from the file of the 2 nd respondent to the file of the 3 rd respondent.

(2.) The petitioner had sent a representation to the respondents 1 and 2 on 04.06.2021 to withdraw the case in Crime No.404 of 2021 from the file of the 2 nd respondent and entrust the same to the file of the 3 rd respondent for fair investigation. But it was not acted upon and hence, he filed the above petition.

(3.) The petitioner/Party-in-Person submitted that he married one Nageshwari on 11.07.2014. The father-in-law of the petitioner is one Dilli and his mother-in-law is Malligeshwari. After the marriage, the petitioner and his wife were living together for three months. Due to some misunderstanding, she had gone back to her parents house and lived there. Thereafter, the wife of the petitioner filed a divorce proceedings in O.P.No.1566 of 2017 before the Family Court, Chennai and also filed M.C.No.268 of 2016 seeking maintenance. After that, the wife of the petitioner wanted to live with the petitioner. While being so, on 02.06.2021, the petitioner's wife and in-laws committed suicide by hanging in their home. The petitioner came to know about the same only on 04.06.2021 through Tamil daily newspapers Dina Thanthi and Dinamalar