M.RAVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ appeal is filed against the order dated 1.12.2015 passed by the learned Single Judge in W.P. No. 31447 of 2015, rejecting the claim put-forth by the petitioner for transfer of investigation of the case of suspicious death of her daughter Vishnupriya, to Central Bureau of Investigation.

(2.) Heard the learned Senior Counsel appearing for the appellant and the learned Public Prosecutor appearing for the respondents.

(3.) The factual matrix of the case is as follows:-