M. LAZAR Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) LAZAR , the petitioner came forward with this petition to transfer the investigation in Crime No. 222 of 2013 from the second respondent, namely, the Sub -Inspector of Police, Manavalakurichy, Kanyakumari District, to some other good police officer.

(2.) LAZAR 's son David married one Shamila, whose brother is de facto complainant Sherlin. As usual between David and Shamila in the beginning there was closeness. The married life between them then was beautiful. But, it did not long last. Subsequently, the spouses have became dead enemies. It is also a fall out of the ego clash.

(3.) IN this backdrop of the matter, certain occurrences took place. Sherlin, who is brother -in -law of David alleged that on 22.11.2013 while he was cycling he was beaten by henchmen set up by his sister's husband Dvaid. Karungal Police registered a case in Crime No. 648 of 2013 under Sections 341, 294(b), 323 and 506(i) I.P.C. In this case, investigation was completed and final report also has been filed. Petitioner Lazar has become an accused.