R. SANTHOSH KUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The writ petitioner claiming to be a Social Worker, has filed this writ petition, styling it as a Public Interest Litigation, praying for issuance of a writ of mandamus directing the first respondent to transfer the investigation in Crime Nos.2652/2011, 586/2010 and 1303/2013, pending on the file of the respondents 2, 3 and 4 respectively, to the file of the fifth respondent viz. CB CID, for free, fair and impartial investigation on the basis of a newspaper report dated 6.12.2012, published in an English Daily viz. "Deccan Chronicle".

(2.) The petitioner in the affidavit filed in support of the writ petition, averred among other things, that an Advocate E.T.Rajavel, who is practising in Coimbatore, has murdered his client viz. Ammasi, with the help of others and thereafter, took the body to his native place and informed the neighbours, relatives and friends as if his wife Mohana has died and also obtained a false and bogus Death Certificate from one Dr. Kanagaraj and cremated the body of Ammasi as if the body of his wife Mohana and also the said act was done by E.T.Rajavel as his wife was involved in a multilevel marketing scam in Odissa and in order to escape from the criminal prosecution, it has been done by him.

(3.) The petitioner would further state that though the father-in-law and mother-in-law of the above said accused, the Doctor and others had also played their part in the commission of the heinous offence, the police so far, have not arrayed them as accused and further, since E.T.Rajavel is a practising Lawyer in Coimbatore City, he has developed a good rapport with the local Police Officials and can influence the course of investigation.