INDRA Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Cr. P. C. to direct the respondent police to transfer the case in Crime No. 1121 of 2004 on the file of Bagayam Police Station to C. B. C. I. D.

(2.) THE case of the petitioner is that the deceased Uma is her elder daughter; that she is an uneducated girl and was employed as servant maid in the house of one Monoharan, a retired Professor, who is a resident of Otteri, Vellore; that from the date of joining as a servant maid in the house of Manoharan, she was not sent to her parental house; that they would escort her to the petitioner's house occasionally and stay in the house for an hour and would take the deceased back to their house.

(3.) THE petitioner would further submit that while so, on 15. 9. 2004 at about 1. 00 p. m. the petitioner's father, Paul Mohan and the village boy one Gobi came in a car and informed about the death of her elder daughter Uma at the residence of Manoharan; that at about 4. 45 p. m. Paul Mohan took the petitioner in the said car to Vellore Government Hospital; that only after completion of post-mortem, the body of the deceased was handed over to the petitioner; that prior to the post mortem, the body was not shown to the petitioner and her relatives; that the post mortem was completed and the body was handed over to them and no statement was recorded from the petitioner; that the petitioner has strong suspicion in the death of her daughter ; that the case has been registered under Section 174 Cr. P. C. based on the complaint given by Manoharan; that without proper investigation, the police is trying to close the case ; that she gave a fresh complaint on 17. 9. 2004 at Bagayamm Police station in C. S. R. No. 321 of 2004 suspecting the death of her daughter in Manoharan's house ; that so far no investigation has been done in the case and hence, the petitioner has filed the above criminal original petition for the relief stated supra.