R.PARAMASIVAN Vs. THE HOME SECRETARY

JUDGEMENT

(1.) Heard Mr.R.Sankarasubbu, learned counsel for the petitioner and Mr.R.Rajarathinam, learned Public Prosecutor accepting notice on behalf of the respondents 1 to 3 and Mr.A.N.Thambidurai, learned Special Government Pleader accepting notice on behalf of the respondents 4 to 6.

(2.) The petitioner has filed this writ petition praying for issuance of a writ of mandamus, to direct the 2nd respondent to take immediate and necessary steps to entrust the case to the 5th respondent, an independent agency to conduct investigation of the murder of deceased Ramkumar, S/o.Paramasivan.

(3.) This Court, at the very inception, pointed out to Mr.R.Sankarasubbu, learned counsel for the petitioner that the prayer sought for in this writ petition, could be heard only by the Court dealing with the petitions under section 482 Cr.P.C. Faced with this situation, the learned counsel for the petitioner submitted that for the present, he is not pressing this relief.