P. THANGAVELU Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner/defacto complainant in Cr.No.132 of 2014 came forward with this petition for a direction to transfer the investigation of the case from the fourth respondent, namely, the Deputy Superintendent of Police, Sankarankovil to any other competent agency for fair investigation.

(2.) The Thangavelu and one Thirupathi are salesmen in TASMAC shop No.10668 situate on the Sankarankovil -Kazhugumalai road in Sankarankovil. The shop had to be closed after the prescribed hours. Thereafter, if it is opened for sale, it is against the Rules.

(3.) Thangavelu alleged in his complaint alleged that on 23.07.2013, at about 10.30 p.m, some policemen attached to Sankarankovil Town Police Station came to the said shop, demanded 10 quarter bottles as superior police officers have come. As it is against rules, Thangavelu refused to obey them. Then, Thirupathi was also present. In the circumstances, A -1 -Selvakumar, Sub -Inspector of Police slapped Thagavelu; while A -2 -Prabakaran, Inspctor called him by his caste and also assaulted him. They have also forcibly taken Rs.560 from his pocket.