K.MALLIGA BEGAM Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this petition seeking transfer of the investigation in Cr.No.375/2011 on the file of the 3rd Respondent Police to CBCID or any other Independent Investigation Agency headed by a Woman Officer and consequently to file a Final Report before the concerned Court within a time frame.

(2.) The case of the petitioner is that the Revenue Divisional Officer has given a report stating that there was harassment to the deceased, due to which the death has occurred. Initially the case was registered under Section 174 Cr.P.C., thereafter it was altered into Section 304 -B I.P.C. and investigation was done in Crime No. 375 of 2011.

(3.) According to the petitioner, there was no proper investigation done by the 3rd respondent and when the petitioner enquired, it was stated by the Investigation Officer that the accused were in jail for three months and there is no need for their further detention. In view of the reply given by the 3rd respondent, the petitioner has come forward with this petition to transfer the investigation and to file the final report.