S RANGABASHYAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner seeks Writ of Mandamus to direct investigation of the case by CBI regarding death of his son Arul on 24.03.1995, registered in Cr.No.161/1995 on the file of Inspector of Police, Vikaravandi Police Station.

(2.) PETITION averments are as follows:-

(3.) THE Supreme Court in 1997 AIR SCW 725 [Union of India Vs. Sushil Kumar Modi], has held as follows:-