I. EASWARAN Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner, who has been arrayed as A2 in Crime No. 391 of 2006 of Kadayanallur Police Station for the alleged offences under 120(b) r/w 343, 344, 348, 323, 355, 302, 201, 218 r/w 109 I.P.C. on the file of I Additional Sessions Judge, Tirunelveli, has come forward to file this petition. Before analyzing the legal issue raised, it is imperative to go into the factual matrix surrounding the case.

(2.) The second respondent's husband was taken for interrogation by the Aralvoimozhi Police and Kadayanallur Police. He has been taken thereafter to Keeriparai Police Station under the guise of interrogation. He was tortured there and done away with. The body was disposed of thereafter.

(3.) The petitioner was not having any jurisdiction over the Keeriparai Police Station. On the other hand, he was working as Deputy Superintendent of Police at Nagercoil Town. Admittedly, the place of alleged occurrence viz., Keeriparai Police Station does not come within the jurisdiction of the petitioner.