M RAVICHANDRAN Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS petition has been filed to direct the Inspector General of Police, CBCID, Chennai, first respondent herein, to take up the further investigation of the case in Crime No. 13 of 2007 on the file of Sub-Inspector of Police, Killai Police Station, Cuddalore District, fifth respondent herein, in accordance with law.

(2.) FACTS of the case go thus :

(3.) DURING the course of investigation, the police, after examining the witnesses, inclusive of Dr. Amutha, and recording their statements under Section 161 Cr. P. C. , learnt that sixth and seventh respondents were not culprits, but, in order to settle their score, the petitioners falsely utilised the death of foetus and implicated sixth and seventh respondents as if they gained entry into the house and trampled the petitioner.