S. MUTHAMILSELVI Vs. THE STATE

JUDGEMENT

(1.) MY heroes are those who risk their lives every day to protect our world and make it a better place - police, firefighters and members of our armed forces - So said Sidney Sheldon, appreciating the work of the Police. When duties and responsibilities of the respondent are expected to be like that, what is the conduct of the respondent herein?

(2.) LEAVING his eight months' pregnant wife, the husband Sathiyaraj, S/o. Pitchai Muthu, died in an accident. Alleging that the accident was on account of rash and negligent driving of the deceased himself, the Sub - Inspector of Police of Kandharva Kottai Police Station filed the final report before the Magistrate. Holding that the final report has been filed after proper investigation, the learned Magistrate has chosen to reject the objection petition. This order is under challenge in this revision petition.

(3.) IN respect of this accident, one Natarajan has preferred a complaint and his complaint has been registered in Crime No. 101 of 2013 of Kandharva Police Station under Section 304 -A IPC, by the Special Sub - Inspector of Police Muthukaruppan. Later on, investigation has been continued by the Inspector of Police and he closed the investigation with a finding that the complaint of causing death by rash and negligent driving is contrary to truth and it is a mistake of fact. In the final report, it has been stated that the deceased invited the accident as he was in a state of intoxication and that this fact is medically evident.