N. DHANALAKSHMI Vs. THE DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS Criminal Original Petition is filed by the petitioner, who is the wife of Late J.K.K. Natarajah, to direct the first respondent Director General of Police, to transfer the enquiry report of the third respondent Superintendent of Police, Nammakkal District, bearing Rc. No. 84/Camp/SP/NKL/2012, dated 17.07.2012, to the fourth respondent Central Bureau of Investigation to register the case and to investigate the matter expeditiously in accordance with law.

(2.) THE circumstances under which the petitioner has come forward with the present criminal original petition are as follows;

(3.) AS far as M.P. Nos. 1 & 2 of 2014 are concerned, M.P. No. 1 of 2014 is filed by Krishnaraj, who is the ex -husband of the fifth respondent Sendamarai, to be impleaded as sixth respondent in the main criminal original petition and M.P. No. 2 of 2014 is filed by the petitioner to recall the order, dated 25.02.2014, made in M.P. No. 2 of 2013, in and under which the fifth respondent Sendamarai was impleaded as the fifth respondent in the main criminal original petition.