B. DILIPKUMAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner, who belongs to the scheduled caste community and whose marriage with a girl, belonging to the most backward community, has led to his whole world turning upside down within a short span of time, eventually leading to the death of the girl, has come up with the above writ petition, seeking the issue of a Writ of Mandamus primarily to transfer the investigation relating to the death of the girl and to grant various other reliefs.

(2.) I have heard Mrs.U.Nirmalarani, learned counsel for the petitioner and Mr.S.Shanmugavelayutham, learned Public Prosecutor assisted by Mr.R. Vijayakumar, learned Additional Government Pleader for the respondents.

(3.) The petitioner has come up with the above writ petition mainly seeking the entrustment of the investigation relating to the death of one C.Vimaladevi of Polipatti Village, Usilampatti Taluk, Madurai District to the Central Bureau of Investigation (the 3rd respondent herein) and for the grant of Rs.10 lakhs as compensation for the death of C.Vimaladevi due to the gross negligence and complicity played by the respondents in that crime. He also further prayed for initiation of departmental as well as criminal proceedings against the police officials responsible for her death.