SUKKIRAN Vs. STATE OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed in public interest, seeking a Writ of Certiorari to quash the impugned proceedings in C.No.1959/L&OE/ 2012-1, dated 09.12.2013, issued by the first respondent ordering reinvestigation of Cr.No.71/2011 on the file of Villur Police Station and the consequential proceedings in Rc.No.222407/Crimes3(1)/2013, dated 21.01.2014 of the second respondent and in Rc.No.C1/105/1084/2014, dated 24.02.2014 issued by the third respondent.

(2.) An unfortunate event of police firing resulting in death happened on 01.05.2011, consequent to a communal clash between the underprivileged sect of the society and the caste Hindus. Series of Court orders were passed to protect the rival groups from getting into more serious problems. With the help of the officers of the Revenue Department and the Police, peace was restored between the communities and they are now in harmony.

(3.) It appears that the Government unaware of the peace that is prevailing in the said village, has ordered reinvestigation of the case by the C.B.C.I.D and to inquire into the firing incident. The same has been challenged in the writ petition, more particularly, contending that communal harmony will be breached. The fabric of peace prevailing will be torn.