LAWS(MAD)-2013-8-35

T.VAIDYALINGAM Vs. DEPUTY SUPERINTENDENT OF POLICE

Decided On August 14, 2013
T.Vaidyalingam Appellant
V/S
DEPUTY SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) This criminal original petition has been filed by the petitioner seeking to order for reinvestigation/further investigation of the case in Crime No.410/2011 of Karumalaikoodal Police Station, Salem District, by an impartial agency of C.B.I for fair and proper investigation to bring to book the real offenders of murder of Selvaraj, petitioner's son, and for filing final report / charge-sheet.

(2.) The brief facts, which are necessary to decide this petition, are as follows:-

(3.) The present petitioner has been filed by the petitioner stating that the following persons are involved in the murder of his son viz., Salvaraj_