MURUGANANTHAM Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Petition filed praying that in the circumstances stated therein and in the petition filed therewith the High Court may be pleased to transfer the investigation of Crime No.40 of 2022 from the file 4th Respondent Police to C.B.C.I.D or any other independent investigation agency under the supervision of 1st Respondent and complete the investigation and file final report within a stipulated period as may be fixed by this Hon'ble Court.

(2.) The Court Officer was directed to hand over the said statements to the Investigation Officer Ms.Brindha, the Deputy Superintendent of Police, Vallam Sub Division. The Investigation Officer received the same in my presence. The petitioner as well as his wife have categorically confirmed the attempt to convert. The Investigation Officer also confirms before this Court that the video that has been circulated in the social media in which the deceased alleged that there was attempt to convert her to Christianity is in the voice of the deceased. In other words, the authenticity of the video is beyond dispute. However, this confirmation is not sufficient. An appropriate forensic analysis will have to be made. Therefore, the original mobile phone from which the video was recorded is required.

(3.) The petitioner is present before this Court through Video Conferencing. He stated that the video was recorded by one Muthuvel. He also states that the said Muthuvel will appear before the Investigation Officer tomorrow ie., 25/1/2022 at 10.00 A.M and hand over the mobile phone.