V MARAN Vs. STATE AND ORS

JUDGEMENT

(1.) The petitioner has come forward with this petition seeking to direct the respondent police to register a case, for various cognizable offences on the basis of the complaint dated 03.12.2013, against the persons named in the complaint.

(2.) The learned counsel appearing for the petitioner contended that at the time of campaigning, the political party belonging to AIADMK party attacked one Murugan with iron rod, due to which, the said Murugan died. In connection with this, a case was registered under Section 174 Cr.P.C., which is not in accordance with law. The brother-in-law of the deceased also has given a complaint and the same has not been taken note of by the respondent police. In such circumstances, he has come forward with this petition with the aforesaid prayer.

(3.) The contention of the learned Public Prosecutor is that the complaint has been received by the competent authority and the case has been registered. The investigation has already been commenced. Therefore, if at all the petitioner is aggrieved, remedy lies elsewhere.