K. THILAGEESWARAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THE petitioner, an advocate, has filed the present Public Interest Litigation, arising from the allegation of barbaric killing of a couple, who had an inter -caste marriage. The marriage was registered. The allegation is that because of they being from different castes, they were done to death.

(2.) IT is not necessary nor proper for us to get into anymore detailed facts other than to state that an independent investigation by the C.B.I. was pleaded and acceded to. The C.B.I. carried out the investigation, filed charge sheet and the case has now been committed to trial.

(3.) INSOFAR as R.Sankarasubbu's case (supra) is concerned, the question which arose was whether that particular case was one of murder or suicide. The C.B.I. also concluded that it was a case of suicide and thus, no charge sheet could be filed. It is, in those circumstances that further investigation was directed.