PUSHPAM Vs. HOME SECRETARY HOME DEPARTMENT; DIRECTOR GENERAL OF POLICE; ADDITIONAL DIRECTOR CENTRAL BUREAU OF INVESTIGATION; INSPECTOR OF POLICE CENTRAL RAILWAY POLICE STATION; ASSISTANT COMMISSIONER OF POLICE NUNGAMBAKKAM SARAGAM; COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition is filed seeking a direction to withdraw the case in Crime No.629 of 2016 from the file of the sixth respondent and entrust the same to the third respondent, an independent agency, preferably, Central Bureau of Investigation, to conduct re-investigation in respect of Crime No.629 of 2016 on the file of the sixth respondent herein.

(2.) On 24.06.2016, around 6.40 a.m., a gory incident took place in Platform No.2 of Nungambakkam Railway Station in which one Swathi, a girl aged around 24 years, who was waiting to board a local EMU to go to office, was fatally attacked, in connection with which, on the complaint of one N.Raghupathi, Commercial Supervisor in the Southern Railway, the Inspector of Police, Railway Police Station, Egmore, Chennai, registered a case in Crime No.170 of 2016 under Section 302 IPC and took up investigation. During the course of investigation, he examined several witnesses, including the father of the deceased Swathi.

(3.) On the orders of superior police officers, the case was transferred from the file of the Railway Police Station, Egmore, Chennai, to the file of the Assistant Commissioner of Police, F-3, Nungambakkam Police Station and was re-registered as F-3, Nungambakkam P.S. Crime No.629 of 2016. The Assistant Commissioner of Police, F-3, Nungambakkam Police Station is the present Investigating Officer.