MARIYAMMAL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS Criminal Original Petition has been brought forth seeking transfer of the investigation of the Cr. No. 6/2005 on the file of the 2nd respondent to some other competent Police Agency.

(2.) ADMITTEDLY, the husband of the petitioner of the petitioner Vasu Thiruvarangam was found dead on 18/2/2005. On coming to know about the same, the petitioner went over there and saw the dead body of her husband with bleeding injuries in the private part and apart from that swelling on the different parts of the body and the petitioner gave a oral complaint to the 2nd respondent police, who registered a case under Section 174 Cr. PC and the investigation is on.

(3.) THE grievance of the petitioner is that there was a civil dispute bet-ween her husband and one Durai Muthukumaran and the matter is pending before the civil court and that on 17. 2. 2005 at the late hours in the night said Durai accompanied by a few persons came to the house and threatened with dire consequences and on the next day evening, this occurrence had taken place and even though the matter was brought to the notice of the police, a case was not registered against those accused, but, a case was registered under Section 174 Cr. PC and the investigation is now on. Under such circumstances, the petitioner apprehends that fair and proper investigation would not be done by the 2nd respondent police and hence, the matter has got to be transferred to some other investigation agency to unfold the truth of the matter.